Dr.V.P.Sharma vs Dr.Poonam Sharma
2015 Latest Caselaw 8318 Del

$~25.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 290/2007 & IAs No.16590/2010 , 4168 & 4169/2012
     DR.V.P.SHARMA                                ..... Plaintiff
                      Through : None
                      versus
     DR.POONAM SHARMA                        ..... Defendant
                      Through : None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 03.11.2015

1. The plaintiff has filed the present suit for permanent and

mandatory injunction and recovery of Rs.3,75,000/- against his

wife(the defendant herein).

2. Vide order dated 18.7.2014 passed by the Supreme Court in

Transfer Petition Nos.655-656/2014 filed by the defendant, further

proceedings in the present suit were stayed. Subsequently, vide order

dated 18.8.2015, the Supreme Court has allowed the Transfer

Petitions and directed that the present suit be transferred from this

court, to the District Court at Chandigarh.

3. The Registry is directed to make compliances by taking

necessary steps to remit the records of this suit to the District Court at

Chandigarh at the earliest.

4. The suit is disposed of, along with the pending applications.

HIMA KOHLI, J NOVEMBER 03, 2015/mk