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NON-REPORTABLE    

IN THE SUPREME COURT OF INDIA  CIVIL ORIGINAL JURISDICTION  

 WRIT PETITION (C) NO. 91 OF 2008  

   Fatema                                          ...Petitioner    VERSUS    Jafri Syed Husain @Syed Parvez Jafferi                     ...Respondent    

     O  R  D  E  R     

1.    This is a petition for transfer of Petition No. A-55/2008  

pending before the Family Court at Aurangabad (Jafri Sayed Hussain  

(Parvez) Vs. Fatima)  to the Civil Court at Srinagar, in the State of  

Jammu & Kashmir.   

2. Having heard the learned counsel for the parties and after going  

through the materials on record and considering the fact that the  

wife/petitioner is only 22 years of age and, therefore, it would be  

difficult for her to attend the Court proceedings at Aurangabad from  

Srinagar.    

3. Accordingly, we allow this petition for transfer of the aforesaid  

case now pending before the Family Court at Aurangabad to the Civil

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Court at Srinagar, Jammu & Kashmir for final disposal.  The learned  

Judge, Family Court at Aurangabad is directed to transmit the case  

records of the aforesaid case to the Family Court at Srinagar, Jammu  

& Kashmir within a period of two months from the date of supply of  

a copy of this order to him.       

3. With the aforesaid directions, the application for transfer is  

thus allowed.  There will be no order as to costs.    

                         …………………………J.                         [TARUN CHATTERJEE]  

NEW DELHI                            …………………………J.  DECEMBER 03, 2008          [G.S.SINGHVI]