REKHA DESHMUKH Vs. ARUN WAMAN RAO

JUDGEMENT

(1.) 1976 MPLJ 767) that appropriate orders to grant relief can only be made at Jabalpur and this Bench has no jurisdiction to deal with this petition. Faced with this situation Shri D.K. Katare submits that he will have no objection if the case is transferred to the main seat for hearing and disposal there. That prayer I find reasonable and it is..... allowed. Steps shall be taken by office to transmit records of this case to the main seat for hearing and disposal. Counsel undertake to appear at main seat on 2.9.1992 and pursue the matter there. It is made clear that no decision is rendered on merits in this petition and it shall be open to both sides to make all contentions when the petition is heard and decided on merits at the main seat.