27 July 2009
Supreme Court
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RITU RATAN Vs SUKHBANS KUMARI SIROHI

Case number: T.P.(C) No.-000574-000574 / 2008
Diary number: 14352 / 2008
Advocates: Vs RESPONDENT-IN-PERSON


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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 574 of 2008

Ritu Ratan                        ...Petitioner

VERSUS

Sukhbans Kumari Sirohi & Anr.                    ...Respondent(s)

O  R  D  E  R

1. This is a petition under Section 25 of the Code of Civil  

Procedure seeking transfer of Guardianship Petition No.  

391 of  2007 (Sukhbans  Kumari  Sirohi  & Anr.  Vs.  Ritu  

Ratan) pending before the Court of District and Sessions  

Judge, Tis Hazari, Delhi to the Court at Lucknow.   

2. It  has  been  brought  to  our  notice  that  an  earlier  

Guardianship  Petition  being  Guardianship  Petition  No.  

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117  of  2004  (Sanjay  Sirohi  Vs.  Ritu  Ratan)  was  

transferred  by  this  Court  in  the  Court  of  the  learned  

District Judge in Lucknow by its order dated 10th of April,  

2001, which we are informed, has already been disposed  

of by the District Court, Lucknow.  The present petitioner  

is  the  mother  of  the  ex-husband  of  the  petitioner  and  

grandmother  of  the  child  for  whom  the  guardianship  

petition has now filed by the grandmother.

3. We have heard the  learned counsel  appearing  for  the  

petitioner  and  also  Smt.  Sukhbans  Kumari  Sirohi,  

respondent-in-person.  Having heard the learned counsel  

for the petitioner and Smt. Sukhbans Kumari Sirohi and  

considering the materials on record and the order passed  

by this Court in the earlier Transfer Petition, we are of the  

view that the present Guardianship Petition No. 391 of  

2007, pending in the Court of District & Sessions Judge,  

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Tis Hazari, Delhi be now transferred to the District Judge  

of the Lucknow Court  at  Lucknow, who will  decide the  

same at an early date after giving hearing to the parties  

and after passing a reasoned order, preferably within six  

months from the date of supply of a copy of this order to  

it.   

4. The Transfer Petition is thus disposed of.  There will be  

with no order as to costs.               

  

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

NEW DELHI                           ………………………… J. JULY 27, 2009                      [R. M. LODHA]

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