IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 1368 OF 2009

MAJ. SMT. RISHMA SARINA (SHARMA) ..... PETITIONERS

VERSUS

SMT. SUSHILA SHARMA ..... RESPONDENT

O R D E R

In the light of the fact that we have already  

transferred a matter arising out Transfer Petition ©  

No. 834 of 2008 from Ghaziabad to Ambala, we direct  

that this matter should also be transferred to Ambala.

We further clarify that the petitioner will not  

in  the  future  seek  a  transfer  of  the  matters  from  

Ambala to some other court on her transfer from Ambala.

The transfer petition is ordered accordingly.  

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI      APRIL 23, 2010.