MAYURI BHARGAVA Vs. ANUROOP BHARGAVA
LAWS(SC)-2017-1-177
SUPREME COURT OF INDIA
Decided on January 31,2017

Mayuri Bhargava Appellant
VERSUS
Anuroop Bhargava Respondents

JUDGEMENT

- (1.) It is reported that the sole respondent has expired and, therefore, nothing survives in this Transfer Petition pertaining to transfer of a case involving matrimonial dispute.
(2.) The Transfer Petition is, accordingly, dismissed.;


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