GYANMATI YADAV Vs. RAM SAGAR YADAV

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) This is a petition for transfer of HMA Case No. 700/2007 titled Ram Sagar Yadav v. Smt. Gyanmati Yadav, pending in the Court of Additional District Judge, Delhi.

(3.) By an order dated 25.8.2008, this Court directed issuance of notice to the respondent and stayed further proceedings before the trial Court. Thereafter, Additional District Judge sent letter dated 17.9.2008 to this Court bringing to its notice that HMA Case No. 700/2007 had been finally disposed of on 18.8.2008 and an application filed under Order IX Rule 13 of the Code of Civil Procedure, for setting aside the ex-parte decree was pending. In view of that letter, the case was adjourned. On the last date, i.e., 10.7.2009, the case was adjourned for two months.