LAWS(SC)-2019-2-195

BHAVLEEN GABA Vs. GAURAV KATHURIA

Decided On February 26, 2019
Bhavleen Gaba Appellant
V/S
Gaurav Kathuria Respondents

JUDGEMENT

(1.) We have heard learned counsel for the petitioner and respondent in person.

(2.) Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer the case bearing HMA No. 1279 of 2018 titled Gaurav Kathuria Vs. Bhavleen Gaba pending before the Principal Judge, Family Court, Dwarka (Delhi) to the Family Court, Ludhiana, Punjab.

(3.) We accordingly do so and transfer HMA No. 1279 of 2018 titled Gaurav Kathuria Vs. Bhavleen Gaba from the Principal Judge, Family Court, Dwarka (Delhi) to the Family Court, Ludhiana, Punjab.