DEEPIKA CHABBRA Vs. SACHIN KUMAR TANEJA
LAWS(SC)-2019-1-402
SUPREME COURT OF INDIA
Decided on January 15,2019

Deepika Chabbra Appellant
VERSUS
Sachin Kumar Taneja Respondents

JUDGEMENT

- (1.) No one entered appearance on behalf of respondent, though service is complete.
(2.) We have heard learned counsel for the petitioner.
(3.) This Transfer Petition is filed seeking transfer of case bearing No. 88 of 2017 titled as " Sachin Kumar Taneja vs. Deepika Chabbra " pending in the Court of Principal Judge, Family Court , Meerut, Uttar Pradesh.;


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