IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.105 OF 2009

KULJIT KAUR. Petitioner(s)

VERSUS

GURMIT SINGH BHULLAR Respondent(s)

O R D E R

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.