IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NO.72 OF 2009

R.VANAJARANI Petitioner(s)

                       VERSUS

M.ROBERT.          Respondent(s)

O R D E R

Heard learned counsel for the petitioner and learned counsel for the respondent.

This  Transfer  Petition has  been filed  to transfer  the case pending before the  

Family  Court  at  Kota,  Rajasthan  to  the  Family  Court  at  Tiruchirapalli,  Tamil  Nadu.  The  

application/petition filed by the respondent-husband was allowed ex-parte by the Court. The  

Petitioner's counsel is not in a position to state as to what has happened thereafter i.e. whether  

the ex-parte decree is set aside or the application is disposed of.  For the time being, the plea as  

sought for by the petitioner has become infructuous and the same is disposed of accordingly.   

The  Transfer  Petition  is  disposed  of,  without  prejudice  to  the  right  of  the  

petitioner to approach in case of difficulty arises.

..................CJI. (K.G. BALAKRISHNAN)

....................J.    (P. SATHASIVAM)

NEW DELHI; 9TH JULY, 2009.