BAKSHMI ALAKANANDA Vs. BAKSHI UPENDER

JUDGEMENT

(1.) HEARD the learned counsel.

(2.) THIS Court ordered notice to the respondent on 04. 09. 2008 and granted interim stay for a limited period, which is being extended from time to time.

(3.) SMT. Bakshi Alakananda, the petitioner herein, filed the present Transfer c. M. P. under Section 24 of the Code of Civil Procedure (hereinafter in short referred to as "the Code" for the purpose of convenience) praying for withdrawal of O. P. No. 1 of 2008 filed by the respondent-husband for dissolution of marriage on the file of the Family Court, Karimnagar to the file of the Family Court, city Civil Court, Hyderabad.