Kuljit Kaur Vs. Gurmit Singh Bhullar [2009] INSC 1440 (13 August 2009)
Judgment
CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C.) NO.105 OF 2009 KULJIT KAUR. Petitioner(s) VERSUS GURMIT SINGH BHULLAR Respondent(s) ORDER Heard the petitioner's counsel. Even though the respondent was served with a notice, but he has not chosen to appear. The respondent herein has filed a petition for divorce before the District Court, Delhi and we are told that the petitioner-wife is now staying with her parents at Nawanshahr, Punjab and she seeks transfer of the case filed by the respondent to the Court at Nawanshahr, Punjab. Accordingly, we order for transfer of H.M.A.No.253 of 2008 pending in the Court of District Judge, Delhi to the Court of District Judge at Nawanshahr, Punjab.
The District Judge, Delhi will transfer all the records to the District Court at Nawanshahr.
The transfer petition is allowed accordingly.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (Dr.B.S.CHAUHAN)
NEW DELHI;
13TH AUGUST, 2009.
