Mou Das @ Mou Mazumder Vs State Of Assam
.... the petitioner was not interested to live with his parents and insisted him to leave separately by leaving his parents. As the respondent No. 2 did not agree to her proposal, she used to visit her parental house without any consent of his family members and also started misbehaving with his par ...
Gauhati High Court
State of Rajasthan Vs Manjeet Singh
.... ate cases may exercise administrative power to transfer cases from one district to another to meet administrative exigency. However, in the present case, the endeavour of the State is to seek judicial intervention of the Court for seeking transfer of cases from one district to another and for which ...
RAJASTHAN HIGH COURT
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