IN THE SUPREME COURT OF INDIA     CIVIL ORIGINAL JURISDICTION

     TRANSFER  PETITION (CIVIL) No. 1194    OF  2008

   ROHAN SUNIL D'SOUZA                                                                    

...   Petitioner(s)

                     Versus    SHALINI SHARMA                      ...  Respondent(s)

O R D E R  

Having heard learned counsel for the parties in this transfer petition and on the  

agreement  of  the  parties,  let  the  proceedings  for   divorce,  pending  before  the  Additional  District  Judge,  Panchkula  in  Haryana,  being  Divorce  Case  

No.34/H.M.A./2008, be transferred  to the District Judge, Tis Hazari, Delhi, for being  disposed of by the appropriate court.  

The transfer petition is, accordingly, allowed. As far as I.A.2 of 2009 made under Section 10A of the Indian Divorce Act, 1869  

is concerned, let the same be treated as withdrawn, to be filed before the appropriate  court.    

             ...................J.                                (ALTAMAS KABIR)  

               ...................J.                            (CYRIAC JOSEPH)           

New Delhi,       April 20, 2009.