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CASE NO.: Transfer Petition (civil)  922 of 2006

PETITIONER: GUNJAN SHARMA

RESPONDENT: ASHUTOSH SHARMA & ANR

DATE OF JUDGMENT: 09/01/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN & J.M. PANCHAL

JUDGMENT: JUDGMENT                 O R D E R

TRANSFER PETITION(C) NO. 922 OF 2006                                                  Heard both sides.                 The respondent-husband has filed a petition under Section 13 of the Hindu Ma rriage  Act and the same is pending before the Family Court at Haridwar, Uttaranchal.  The  petitioner-wife is staying with her parents at Lucknow and will be unable to defend her case   at Haridwar.                   Having regard to these facts, we direct that the Petition No.01/2005 titled  Asutosh  Sharma vs. Smt. Gunjan Sharma and another pending before the Family Court of Judicature  Haridwar, Uttaranchal  be transferred to the Family Court, Lucknow, Uttar Pradesh.  All the  records be transmitted to the Family Court, Lucknow.                  The transfer petition is allowed accordingly.