DEBANJANA BANERJEE @ DEBANJANA BHATTACHARYA Vs. SUROJIT BANERJEE
LAWS(SC)-2019-3-82
SUPREME COURT OF INDIA
Decided on March 06,2019

Debanjana Banerjee @ Debanjana Bhattacharya Appellant
VERSUS
Surojit Banerjee Respondents

JUDGEMENT

- (1.) Office Report shows that the respondent has expressed his inability to come to Court and has proposed that on the basis of the counter affidavit the petition be disposed of.
(2.) We have heard the learned counsel for the petitioner and perused the records.
(3.) We are of the view that this is a fit case for transfer.;


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