29 February 2008
Supreme Court
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NISHA KASHYAP Vs ROHIT KASHYAP

Case number: T.P.(C) No.-000552-000552 / 2007
Diary number: 22920 / 2007


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CASE NO.: Transfer Petition (civil)  552 of 2007

PETITIONER: NISHA KASHYAP

RESPONDENT: ROHIT KASHYAP

DATE OF JUDGMENT: 29/02/2008

BENCH: S.H.KAPADIA & J.M.PANCHAL

JUDGMENT: JUDGMENT O R D E R

TRANSFER  PETITION (C) NO.  552  OF  2007

               This is wife’s transfer petition.                 Heard learned counsel on both sides.                 Transfer petition is allowed in terms of prayer ‘A’ which is  reproduced herein below:

               " Direct the transfer HMA Case No. 889/2007  titled Sh. Rohit Kashyap vs. Smit. Nisha Kashyap  pending in the court of Sh. Deepak Jagotra,  Additional District Judge, Karkardooma Courts,  Delhi to the Court of District Judge, Begusarai  (Bihar) for disposal."