- (1.) Heard Learned Counsel for the parties.
(2.) We are satisfied that in case the proceedings in the complaint being D.V.C. No. 5 of 2009 continue before the Court of XIV Addl. Chief Metropolitan Magistrate, Nampally, Hyderabad, Andhra Pradesh, the Petitioners shall be put to hardship and grave inconvenience.
(3.) We, accordingly, allow this Transfer Petition and transfer the complaint being D.V.C. No. 5 of 2009 Ratna Srivastava v. Pankaj Mishra and Ors. - filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 from the Court of XIV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, Andhra Pradesh to the Chief Metropolitan Magistrate, Karkardooma Court, Delhi. It will be open to the Chief Metropolitan Magistrate at Karkardooma Court, Delhi to proceed with the aforesaid complaint or transfer it to any other court competent to try the matter.;