Chhavi Bansal vs Neeraj Bansal
2018 Latest Caselaw 7220 Del

$~19
*        IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                       Date of Order: 06.12.2018
+            Tr.P.(C.) 32/2018 & C.M. No.6790/2018 (for stay)

         CHHAVI BANSAL                                 ..... Petitioner
                     Through:     Mr. Harsh Kumar, Advocate.
                           Versus

         NEERAJ BANSAL                                 ....Respondents

                     Through:     Mr. Sahil Munjal, Advocate.

CORAM:
HON'BLE MR. JUSTICE VINOD GOEL

1. By this transfer petition, the petitioner seeks transfer of matrimonial dispute titled as Neeraj Bansal vs. Chhavi Bansal bearing HMA No.121/2016 filed by the respondent for a decree of divorce from the court of the learned Principal Judge, Family Court, North District, Rohini, Delhi, to the court of the learned Principal Judge, Family Court, Shahdara (Karkardooma), Delhi, where the petition filed by the petitioner under Section 125 of Code of Criminal Procedure, 1973, against the respondent is pending disposal.

2. The petitioner is a resident of Shahdara whereas the respondent has been residing at Noida, Uttar Pradesh. It would be convenient not only for the petitioner but also for the respondent if the aforesaid petition is transferred from the court of the learned Principal Judge,

Family Court, North District, Rohini, Delhi, to the court of the learned Principal Judge, Family Court, Shahdara (Karkardooma), Delhi.

3. In the circumstances, HMA No.121/2016 is withdrawn from the court of the learned Principal Judge, Family Court, North District, Rohini, Delhi, and is transferred to the court of the learned Principal Judge, Family Court, Shahdara (Karkardooma), Delhi, for disposal, in accordance with law.

4. The petition along with application, being C.M. No.6790/2018, is disposed off accordingly.

5. Dasti.

(VINOD GOEL) JUDGE DECEMBER 06, 2018 'AA'