IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.198 OF 2008

C.NANDINI & ORS. Petitioner(s)

                       VERSUS

J. HARSHA.          Respondent(s)

O R D E R

Heard both sides.

The petitioner-wife is seeking transfer of a case pending before the Court  

of Asst.District & Sessions Judge, Tis Hazari Courts, Delhi in H.M.A.No.18/2008 titled  

as  'J.Harsha  Vs.  C.Nandini  &  Ors.  to  the  Court  at  Asst.District  &  Sessions  Judge,  

Mysore.  The petitioner-wife is now staying with her parents at Mysore.  Under the above  

said circumstances, we direct that H.M.A.No.18/2008 titled as 'J.Harsha Vs. C.Nandini &  

Ors. be transferred from the Court of Asst.District & Sessions Judge, Tis Hazari Courts,  

Delhi to the Court at Asst.District & Sessions Judge, Mysore.  

The transfer petition is allowed accordingly.

Asst.District & Jussions Judge, Tis Hazari, Delhi is directed to transfer all  

the records to the Court of Asst.District & Sessions Judge, Mysore.

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

................J.    (P.SATHASIVAM)

................J.    (J.M.PANCHAL)

NEW DELHI; 13TH JULY, 2009.