C.Nandini & Ors. Vs. J.Harsha [2009] INSC 1200 (13 July 2009)
Judgment
CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C.) NO.198 OF 2008 C.NANDINI & ORS. Petitioner(s) VERSUS J. HARSHA. Respondent(s) ORDER Heard both sides.
The petitioner-wife is seeking transfer of a case pending before the Court of Asst.District & Sessions Judge, Tis Hazari Courts, Delhi in H.M.A.No.18/2008 titled Mysore. The petitioner-wife is now staying with her parents at Mysore. Under the above Ors. be transferred from the Court of Asst.District & Sessions Judge, Tis Hazari Courts, Delhi to the Court at Asst.District & Sessions Judge, Mysore.
The transfer petition is allowed accordingly.
Asst.District & Jussions Judge, Tis Hazari, Delhi is directed to transfer all the records to the Court of Asst.District & Sessions Judge, Mysore.
..............CJI. (K.G.BALAKRISHNAN)
................J. (P.SATHASIVAM)
................J. (J.M.PANCHAL)
NEW DELHI;
13TH JULY, 2009.
