OSHIN KATARIA Vs. SHASHANK SIKKA

JUDGEMENT

(1.) At the oral request of the learned counsel for the petitioner, the expression "Restitution Petition No.1180 of 2018", as appearing in the prayer of the transfer petition, is corrected to "Restitution Petition No.1780 of 2018".

(2.) We have heard the learned counsel for the petitioner and have gone through the transfer petition filed under Section 25 of the Code of Civil Procedure, 1908.

(3.) Considering the facts and circumstances of the case, we transfer Restitution Petition No.1780 of 2018, titled as "Shashank Sikka v. Oshin", pending before the Court of Principal Judge, Family Court, Kanpur, Uttar Pradesh to the Family Court, Dwarka, New Delhi.