C NANDINI Vs. J HARSHA

JUDGEMENT

(1.) HEARD both sides. The petitioner-wife is seeking transfer of a case pending before the Court of Asst. District and Sessions Judge, Tis Hazari Courts, Delhi in H. M. A. No. 18/2008 titled as 'j. Harsha Vs. C. Nandini and Ors. to the Court at Asst. District and Sessions Judge, mysore. The petitioner-wife is now staying with her parents at Mysore. Under the above said circumstances, we direct that H. M. A. No. 18/2008 titled as 'j. Harsha Vs. C. Nandini and ors. be transferred from the Court of Asst. District and Sessions Judge, Tis Hazari Courts, delhi to the Court at Asst. District and Sessions Judge, Mysore. The transfer petition is allowed accordingly. Asst. District and Jussions Judge, Tis Hazari, Delhi is directed to transfer all the records to the Court of Asst. District and Sessions Judge, Mysore.