IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO.183 OF 2009

PALLAVI NAGYAL BHOLA ..... PETITIONER

VERSUS

VENEET BHOLA ..... RESPONDENT

O R D E R

This  petition  has  been  filed  on  behalf  of  the  

petitioner wife for transfer of First Appeal No. 407/2008  

titled  Veneet Bhola v.  Pallavi Nagyal Bhola filed pending  

before the High Court of Madhya Pradesh at Jabalpur to the  

High Court of Jammu and Kashmir at Jammu.  

One of the grounds taken on behalf of the petitioner-

wife  in  support  of  transfer  is  that  there  is  a  pending  

proceeding  under  Section  498A  of  the  Code  of  Criminal  

Procedure before the Sessions Court at Jammu.

Having heard the learned counsel for the respective  

parties  and  after  perusing  the  grounds,  we  allow  the  

petition for transfer and direct that the above-mentioned  

First  Appeal,  pending  before  the  High  Court  of  Madhya  

Pradesh at Jabalpur, be transferred to the High Court of  

Jammu and Kashmir at Jammu.

    ..................J      [ALTAMAS KABIR]

    ..................J      [CYRIAC JOSEPH]

NEW DELHI

AUGUST 13, 2009.