Supreme Court of India
Renu Gautam vs Vinod Gautam on 3 January, 2000
Equivalent citations: AIR2000SC3405, I(2000)DMC396SC, JT2000(2)SC83, AIR 2000 SUPREME COURT 3405(1), 2000 AIR SCW 1795, (2001) 2 MARRILJ 14, (2000) 1 DMC 396, (2001) 3 SUPREME 551(1), (2001) 2 UC 18(1), (2000) 2 JT 83 (SC)
Bench: Chief Justice, R.C. Lahoti
ORDER
1. The respondent is present in person. Counter has also been filed.
2. Heard.
3. Without going into the allegations made in the Transfer Petition and the rebuttal thereof made in the counter affidavit, in the peculiar facts and circumstances of this case, it appears appropriate to us to allow this petition.
4. We, accordingly, withdraw Divorce Petition filed by the respondent being H.M.A. No. 22 of 1995 titled Vinod Kumar Gautam v. Renu Gautam, which is pending in the Court of the learned Additional District Judge, Faridabad from that Court and transfer it to the file of the learned District Judge, Delhi who may either try the petition him self or assign it to a Court of competent jurisdiction under him.
5. The learned Additional District Judge, Faridabad shall send the record of the case to the transferee Court without any delay.
6. The petitioner through her learned Counsel and the respondent, who is present in person, are directed to appear before the learned District Judge, Delhi on 22nd January, 2000.
7. The transferee Court shall expeditiously dispose of the Matrimonial Petition.
8. The Transfer Petition is, accordingly, allowed. No costs.