ITEM NO.43                 COURT NO.10               SECTION XVIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      TRANSFER PETITION (CIVIL.) NO(s). 622 OF 2007

BABY SARKAR (SHOME)                                  Petitioner(s)

                     VERSUS

PARDIP SARKAR                                        Respondent(s)

(With appln(s) for stay and office report )

Date: 10/11/2008  This Petition was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE LOKESHWAR SINGH PANTA         HON'BLE MR. JUSTICE AFTAB ALAM

For Petitioner(s) Mr. Dinesh Kr. Tiwary, Adv. Mr. Chandan Kumar, Adv.

                    Mr. Shree Pal Singh,Adv. For Respondent(s)

          UPON hearing counsel the Court made the following                                O R D E R  

The Transfer Petition is allowed in terms of the signed order.

        (Sukhbir Paul Kaur)             (Vinod Kulvi)             Court Master                      Court Master

(Signed Order is placed on the file)

         IN THE SUPREME COURT OF INDIA  CIVIL  ORIGINAL JURISDICTION

   TRANSFER PETITION (C) NO.622 OF 2007

BABY SARKAR (SHOME) Appellant(s)

       Versus

PARDIP SARKAR Respondent(s) O R D E R

Despite service of notice, the respondent-husband is not present in-

person nor represented by any counsel.

In the facts and circumstances stated in the petition, the Matrimonial

Suit  No.1028  of  2007  titled  Pradip  Sarkar versus Smt.  Baby Sarkar (Shome)

pending before the Court of District Judge, Barasat (W.B.) is transferred to the

Court of Principal Judge, Family Court, Munger (Bihar).  The transferee Court

shall either decide the case itself or entrust the same to some other competent

Court for trial.

The Transfer Petition is accordingly, allowed.

                   ......................J.             (LOKESHWAR SINGH PANTA)

                       .....................J.          (AFTAB ALAM)

New Delhi, November 10, 2008