IN THE SUPREME COURT OF INDIA

CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO.493 OF 2009

SHARMISHTABEN M. BHAVSAR ..... PETITIONER

VERSUS

M/S CITYFINANCIAL CONSUMER FIN. I. LTD. ..... RESPONDENT

O R D E R

This is a petition filed by the sole petitioner under  

Section  406  of  the  Code  of  Criminal  Procedure  seeking  

transfer of C.C. No. 2296 of 2008 pending on the file of  

Shri Manish Khurana, Metropolitan Magistrate, Court No. 210  

at  Rohini  District  Court  Complex,  New  Delhi  titled  M/s  

Citifinancial  Consumer  Finance  India  Ltd. v.  Smt.  

Sharmishtaben  M.  Bhavsar to  any  court  of  competent  

jurisdiction at Ahmedabad, Gujarat.

Having heard the learned counsel for the parties and  

having perused the grounds set out in the transfer petition,  

we  are  satisfied  that  the  transfer  petition  should  be  

allowed and the same is, accordingly, allowed.

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

    ..................J      [DR. B.S. CHAUHAN]

NEW DELHI AUGUST 17, 2009.