IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 413 OF 2008  

   RENUKA BHASIN                                          ......PETITIONER

VERSUS

MUNISH BHASIN                                          ......RESPONDENT

O   R   D   E   R   

In spite of service of show cause notice on the husband/respondent,  no one has entered

appearance on his behalf at the time of hearing of this Transfer Petition.   

This is a Transfer Petition under Section 25 of the Civil Procedure Code read with Order

XXXVI B of the Supreme Court  Rules,  1996 seeking transfer of  Case No.G.W.C.No.198/2007,

under the Guardians and Wards Act, titled as Munish Bhasin vs Renuka Bhasin, pending before

the Family Court, Bangalore to a competent Court at Delhi. Having heard the learned counsel for

the petitioner and after going through the averments made in the petition for transfer, we allow

the petition and direct that Case No.G.W.C.No.198/2007, under the Guardians and Wards Act,

titled  as  Munish  Bhasin  vs  Renuka  Bhasin,  pending  before  the  Family  Court,  Bangalore  be

transferred to the court of District Judge, Delhi. The District Judge, Delhi may try the case himself

or assign it to the court of competent jurisdiction.  

The Transfer Petition is allowed accordingly.

                                          .........................J.                                            ( TARUN CHATTERJEE )

                                          .........................J.                                            ( H.L. DATTU )

NEW DELHI; FEBRUARY 13, 2009.