RENU GAUTAM Vs. VINOD GAUTAM
LAWS(SC)-2000-1-237
SUPREME COURT OF INDIA
Decided on January 03,2000

RENU GAUTAM Appellant
VERSUS
VINOD GAUTAM Respondents

JUDGEMENT

- (1.) The respondent is present in person. Counter has also been filed.
(2.) Heard.
(3.) Without going into the allegations made in the Transfer Petition and the rebuttal thereof made in the counter-affidavit, in the peculiar facts and circumstances of this case, it appears appropriate to us to allow this petition.;


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