SUSHMA MOUR Vs RAVI KUMAR MOUR @ SANJAY
Case number: T.P.(C) No.-000351-000351 / 2009
Diary number: 8064 / 2009
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.351 OF 2009
SUSHMA MOUR Petitioner(s)
VERSUS
RAVI KUMAR MOUR @ SANJAY Respondent(s)
O R D E R
Heard both sides.
Learned counsel for the respondent has no objection for transfer
of H.M.A.No.972 of 2008 titled Ravi Kumar Mour @ Sanjay Vs. Sushma Mour
from the Court of the Additional District Judge, Karkardooma Court, Delhi to
the Family Court, Alipore, Kolkata. But it is stated by the respondent that he
denies all the allegations contained in the Transfer Petition. We record the
same. Accordingly, we order for transfer of H.M.A.No.972 of 2008 titled
Ravi Kumar Mour @ Sanjay Vs. Sushma Mour from the Court of the
Additional District Judge, Karkardooma Court, Delhi to the Family Court at
Alipore, Kolkata. We request the Family Court to dispose of the petition at
an early date. All the records are directed to be sent to the Family Court at
Alipore, Calcutta.
The transfer petition is allowed accordingly.
..................CJI. (K.G. BALAKRISHNAN)
....................J. (HARJIT SINGH BEDI)
....................J. (P. SATHASIVAM)
NEW DELHI; 20TH APRIL, 2009.