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CASE NO.: Transfer Petition (civil)  652 of 2007

PETITIONER: PAYAL BIDANI

RESPONDENT: SUMIT BIDANI

DATE OF JUDGMENT: 24/03/2008

BENCH: P.P. Naolekar & Lokeshwar Singh Panta

JUDGMENT: JUDGMENT O R D E R

TRANSFER PETITION (CIVIL) NO.652 OF 2007  

       Heard learned counsel for the parties.          Having regard to the facts and circumstances of the case, petition for  dissolution of marriage bearing No. (H.M.A.) 690 of 2007 pending in the  Court of Sri Gulshan Kumar, ADJ, Rohini Courts, Delhi is transferred to the  Family Court, Haridwar, which shall try the matter either itself or assign it to  any other court of competent jurisdiction.  The Family Court/Competent  Court shall proceed with the case expeditiously and unnecessary  adjournment shall not be granted to the parties.          The transfer petition is, accordingly, allowed.