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CASE NO.: Transfer Petition (civil)  314 of 2007

PETITIONER: ANJU SHARMA

RESPONDENT: BHAVUK SHARMA

DATE OF JUDGMENT: 09/01/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

TRANSFER PETITION(C) NO.314 OF 2007

       This is a wife’s petition to transfer the Divorce Petition/H.M.A. Case No.504 of  2006 from Delhi to Madhya Pradesh. The ground taken in this petition is that she is  having two and a half years’ old daughter and she will not be able to go to Delhi from  Madhya Pradesh to contest the suit.     The respondent appears through  counsel who has no objection provided the hearing of the suit be expedited.  Accordingly, the transfer petition is allowed and the Divorce Petition/H.M.A. Case  No.504 of 2006 titled Sh. Bhavuk Sharma vs. Smt. Anju Sharma pending in the  Court of Sh.K.S. Pal, Additional District and Session Judge, Tis Hazari Courts,  Delhi is transferred to the Court of District Judge, Gwalior, Madhya Pradesh. The  hearing of the suit may be expedited, and it may be heard by the District Judge  himself or any other Judge nominated by him who is competent to try the case.