RITU RATAN Vs SUKHBANS KUMARI SIROHI
Case number: T.P.(C) No.-000574-000574 / 2008
Diary number: 14352 / 2008
Advocates: Vs
RESPONDENT-IN-PERSON
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 574 of 2008
Ritu Ratan ...Petitioner
VERSUS
Sukhbans Kumari Sirohi & Anr. ...Respondent(s)
O R D E R
1. This is a petition under Section 25 of the Code of Civil
Procedure seeking transfer of Guardianship Petition No.
391 of 2007 (Sukhbans Kumari Sirohi & Anr. Vs. Ritu
Ratan) pending before the Court of District and Sessions
Judge, Tis Hazari, Delhi to the Court at Lucknow.
2. It has been brought to our notice that an earlier
Guardianship Petition being Guardianship Petition No.
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117 of 2004 (Sanjay Sirohi Vs. Ritu Ratan) was
transferred by this Court in the Court of the learned
District Judge in Lucknow by its order dated 10th of April,
2001, which we are informed, has already been disposed
of by the District Court, Lucknow. The present petitioner
is the mother of the ex-husband of the petitioner and
grandmother of the child for whom the guardianship
petition has now filed by the grandmother.
3. We have heard the learned counsel appearing for the
petitioner and also Smt. Sukhbans Kumari Sirohi,
respondent-in-person. Having heard the learned counsel
for the petitioner and Smt. Sukhbans Kumari Sirohi and
considering the materials on record and the order passed
by this Court in the earlier Transfer Petition, we are of the
view that the present Guardianship Petition No. 391 of
2007, pending in the Court of District & Sessions Judge,
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Tis Hazari, Delhi be now transferred to the District Judge
of the Lucknow Court at Lucknow, who will decide the
same at an early date after giving hearing to the parties
and after passing a reasoned order, preferably within six
months from the date of supply of a copy of this order to
it.
4. The Transfer Petition is thus disposed of. There will be
with no order as to costs.
…………………………J. [TARUN CHATTERJEE]
NEW DELHI ………………………… J. JULY 27, 2009 [R. M. LODHA]
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