IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL)  NO. 1050   OF 2006

SHALINI GUPTA ... PETITIONER(S) :VERSUS:

NEERAJ GUPTA ... RESPONDENT(S)

O R D E R

Despite service of notice, nobody appears for the respondent.

Keeping in view the facts and circumstances of this case, we direct the M.C.

No. 1344 of 2006,  titled as Neeraj Gupta vs. Smt. Shalini Gupta, pending before the

Court  of  Family  Judge  at  Bangalore,  to  be  transferred  to  a  Court  of  competent

jurisdiction at Chandigarh.

Let the records of the case be transferred to the Court of District Judge,

Chandigarh, who shall assign the same to a Court of competent jurisdiction.  

The transferee Court shall issue notice to the parties after fixing a date of

hearing.

However, as the respondent is a resident of Bangalore,  the transferee Court

is  requested  to  accommodate  the  respondent  as  far  as  possible,  and  if  it  is  not

otherwise inconvenient to the transferee Court, it may fix the dates of hearing in such

a fashion so that the matter may be taken up for hearing on day-to-day basis.

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It is made clear that on the date so fixed by the transferee Court, when the

respondent is present, the petitioner shall not take any adjournment.

The transfer petition is allowed accordingly.

..........................J (S.B. SINHA)

..........................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI, JANUARY 12, 2009.