MUBASHIRA KHANUM Vs. SUNDAR

JUDGEMENT

(1.) Though this civil petition is posted for admission, heard the arguments of the learned counsel for petitioner for final disposal as the respondent is unrepresented despite service of notice.

(2.) The petitioner is before this Court seeking transfer of M.C.No.28/2016 pending before the Principal Judge, Family Court, Hassan to Family Court, Bengaluru.

(3.) Learned counsel for the petitioner has filed a memo stating that the M.C.No.28/2016 pending before the Family Court at Hassan, is posted for evidence.