IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.351 OF 2009

SUSHMA MOUR Petitioner(s)

                       VERSUS

RAVI KUMAR MOUR @ SANJAY Respondent(s)

O R D E R

Heard both sides.

Learned counsel for the respondent has no objection for transfer

of H.M.A.No.972 of 2008 titled Ravi Kumar Mour @ Sanjay Vs. Sushma Mour

from the Court of the Additional District Judge, Karkardooma Court, Delhi to

the Family Court, Alipore, Kolkata.  But it is stated by the respondent that he

denies all the allegations contained in the Transfer Petition.  We record the

same.  Accordingly, we order for transfer of H.M.A.No.972 of 2008 titled

Ravi  Kumar  Mour  @  Sanjay  Vs.  Sushma  Mour  from  the  Court  of  the

Additional District Judge, Karkardooma Court, Delhi to the Family Court at

Alipore, Kolkata.  We request the Family Court to dispose of the petition at

an early date.  All the records are directed to be sent to the Family Court at

Alipore, Calcutta.

The transfer petition is allowed accordingly.

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

....................J.    (HARJIT SINGH BEDI)

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

NEW DELHI; 20TH APRIL, 2009.