Supreme Court of India
Sushma Mour vs Ravi Kumar Mour @ Sanjay on 20 April, 2009
Author: Chief Justice
Bench: P. Sathasivam, Harjit Singh Bedi, K.G. Balakrishnan
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)
ORDER
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.