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NON-REPORTABLE    

IN THE SUPREME COURT OF INDIA  CRIMINAL ORIGINAL JURISDICTION  

 TRANSFER PETITION (C) 943 of 2008  

   Pooja Bashistha                                         ...Petitioner    VERSUS    Bhupendra Bashistha                                          ...Respondent    

      O  R  D  E  R     

1.  This is an application for transfer filed at the instance of the  

wife of the Marriage Petition No. 10 of 2006 filed by the husband,  

now pending in the Court of Additional District and Sessions Judge,  

Gangapur City of Rajasthan to a competent Family Court having  

competent jurisdiction at Kanpur, U.P.    

2. After the notice was issued by this Court, the parties have  

already settled their disputes and they have filed a joint compromise  

petition in the form of a compromise deed in this Court.    

3. Since a joint compromise petition has already been filed by the  

parties, which is already on record in this Court, we dispose of this

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petition by remitting the joint compromise petition to the Court of  

Gangapur City of Rajasthan for passing necessary orders on the  

same.  Registry is directed to transmit a copy of the joint compromise  

petition to the Court of Additional District and Sessions Judge at  

Gangapur, Rajasthan with this order.     

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

thus disposed of.  There will be no order as to costs.    

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

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