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IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.519 OF 2008

SHALINI AMIT MITHRANI                            Petitioner(s)

                     VERSUS

AMIT MITHRANI                                   Respondent(s)

O R D E R

Heard learned counsel for the petitioner and the respondent-in

person.

Petitioner is the wife and had filed a petition for transfer of the

case filed by the respondent under Section  13(1)(ia) of the Hindu Marriage

Act, which is pending in the Court of Principal Judge, Family Court, Bandra,

Mumbai.  The petitioner is now staying with her parents at Delhi and she

seeks transfer of the case.  The respondent, who appeared in person, has

raised certain objections for the transfer of the case.   

Having regard to the facts and circumstances of the case, the

Petition  NO.A  348  of  2008  entitled  Amit  Mithrani  Vs.  Mrs.Shalini  Amit

Mithrani,  pending  before  the  Principal  Judge  ,  Family  Court,  Bandra  at

Mumbai is directed to be transferred to the Family Court at Delhi.

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All the records be transmitted to the transferred court.

The transfer petition is allowed accordingly.

..................CJI. (K.G. BALAKRISHNAN)

....................J.    (P. SATHASIVAM)

NEW DELHI; 17TH NOVEMBER, 2008.