Smt. Shailendri vs Ranjeet Singh Rawat
2024 Latest Caselaw 18596 ALL

Allahabad High Court

Smt. Shailendri vs Ranjeet Singh Rawat on 22 May, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:39200
 
Court No. - 17
 
Case :- TRANSFER APPLICATION (CIVIL) No. - 81 of 2024
 
Applicant :- Smt. Shailendri
 
Opposite Party :- Ranjeet Singh Rawat
 
Counsel for Applicant :- Akhil Pratap Singh,R.B.S. Rathaur,Sachin Kumar
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for applicant.

2. Application under Section 24 of the Code of Civil Procedure has been filed seeking transfer of Case No. 481 of 2022 pending in the Court of Principal Judge Family Court, Lucknow to District Raebareli.

3. Vide order dated 13.05.2024, it has been noticed that as per office report dated 08.05.2024, notice has been received by the father of opposite party and therefore service was deemed but since no one had appeared on behalf of opposite party, time have been granted for effective representation with the stipulation that on the next date appropriate orders would be passed even in the absence of opposite party.

4. Today also no one has appeared on behalf of opposite party.

5. Learned counsel for applicant submits that three other cases between the parties are ongoing in District Raebareli where applicant is residing with her parents once relations have soured between her and the opposite party.

6. It is submitted that applicant is unemployed and is therefore facing great difficulty in attending to the case at Lucknow.

7. Considering the aforesaid uncontroverted submissions and in view of judgment rendered by Hon'ble Supreme Court in the case of N.C.V. Aishwarya versus A. S. Saravana Karthik, 2022 SCC Online SC 1199, the Case No. 481 of 2022, Ranjeet Singh Rawat versus Smt. Shailendri pending in the Court of Principal Judge Lucknow stands transferred to District Raebareli as per its allocation and shall be decided expeditiously without granting and due adjournments to either parties.

8. The application, therefore, stands allowed.

Order Date :- 22.5.2024/Satish