PALLAVI NAGYAL BHOLA Vs VANEET BHOLA
Bench: ALTAMAS KABIR,CYRIAC JOSEPH, , ,
Case number: T.P.(C) No.-000183-000183 / 2009
Diary number: 36943 / 2008
Advocates: Vs
B. S. BANTHIA
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO.183 OF 2009
PALLAVI NAGYAL BHOLA ..... PETITIONER
VERSUS
VENEET BHOLA ..... RESPONDENT
O R D E R
This petition has been filed on behalf of the
petitioner wife for transfer of First Appeal No. 407/2008
titled Veneet Bhola v. Pallavi Nagyal Bhola filed pending
before the High Court of Madhya Pradesh at Jabalpur to the
High Court of Jammu and Kashmir at Jammu.
One of the grounds taken on behalf of the petitioner-
wife in support of transfer is that there is a pending
proceeding under Section 498A of the Code of Criminal
Procedure before the Sessions Court at Jammu.
Having heard the learned counsel for the respective
parties and after perusing the grounds, we allow the
petition for transfer and direct that the above-mentioned
First Appeal, pending before the High Court of Madhya
Pradesh at Jabalpur, be transferred to the High Court of
Jammu and Kashmir at Jammu.
..................J [ALTAMAS KABIR]
..................J [CYRIAC JOSEPH]
NEW DELHI
AUGUST 13, 2009.