URMILA Vs. RAJ KUMAR
LAWS(SC)-2019-3-72
SUPREME COURT OF INDIA
Decided on March 06,2019

URMILA Appellant
VERSUS
RAJ KUMAR Respondents

JUDGEMENT

- (1.) This transfer petition is filed before this Court for transfer of case bearing Divorce Case No.5/2018 titled as "Raj Kumar Vs. Urmila" pending in the Court of Principal Judge, Kurwai, District Vidisha, Madhya Pradesh to the Court of Civil Judge, Senior Judge, Thane, Mumbai.
(2.) Learned counsel for the respondent states that he does not oppose the transfer petition.
(3.) In view thereof, we deem it appropriate to allow this transfer petition.;


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