IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO.27 OF 2009

MRS. BHARTI KEYUL JOSHI ..... PETITIONER

VERSUS

MR. KEYUL SHARADBHAI JOSHI ..... RESPONDENT

O R D E R

Having heard the learned counsel for the respective  

parties and considering the grounds set out in the transfer  

petitioner we allow the same.

Let the Divorce Petition No. A-1587 of 2008 titled  

Mr.  Keyul  Sharadbhai  Joshi  v.  Smt.  Bharti  Keyul  Joshi  

pending in the Family Court at Bandra be transferred to the  

Family court at Dahod in Gujarat.      

Since  there  is  a  possibility  of  the  matter  being  

settled mutually, the parties are also directed to appear  

before the Mediation Centre of the High Court of Gujarat at  

Ahmedabad  on  15.09.2009  at  11:00a.m.  to  explore  the  

possibility of settlement.  The report of the Mediation is  

to be sent to the Family Court at Dahod, Gujarat.

    ..................J      [ALTAMAS KABIR]

    ..................J      [CYRIAC JOSEPH]

NEW DELHI AUGUST 13, 2009.