GULISTA vs. MOHD.AKBAR JALALUDIN @ JALALUDIN

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.261 OF 2009 GULISTA ..... PETITIONER VERSUS MOHD. AKBAR JALALUDIN @ JALALUDIN ..... RESPONDENT O R D E R Despite service of notice, no one appears for the respondent-husband. The transfer petition has been filed by the petitioner wife seeking transfer of Transfer Suit No. 322/2008 titled Jalaludin v. Gulista pending in the court of Civil Judge, Junior Division, Saharanpur, (UP), to the court of appropriate jurisdiction at Dehradun. Having heard learned counsel for the petitioner-wife and having perused the contents of the transfer petition, we are of the view that the same should be allowed. The same is, accordingly, allowed. Let Transfer Suit No. 322/2008 titled Jalaludin v. Gulista pending in the court of Civil Judge, Junior Division, Saharanpur, (UP), be transferred to the Family Court at Dehradun (Uttaranchal). ..................J [ALTAMAS KABIR] ..................J [CYRIAC JOSEPH] NEW DELHI AUGUST 13, 2009.