Asha vs Sameer
2022 Latest Caselaw 9919 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Transfer Appl. No. 7/2021

Asha W/o Shri Sameer, Aged About 33 Years, B/c Balmiki, R/o

Indir Colony, Near Fci Godown, Nagaur Tehsil And District

Nagaur.

----Petitioner Versus Sameer S/o Shri Raju Ram, Aged About 35 Years, B/c Balmiki,

R/o Ward No. 31, Suratgarh, District Sri Ganganagar.

                                                                ----Respondent




For Petitioner(s)        :     Mr. Lal Singh Rathore
For Respondent(s)        :     None present.

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

27/07/2022

As per office report dated 22.03.2021, the notice has been

received served upon the respondent, however, till date no one

has put in appearance on his behalf to contest the matter.

At the outset, learned counsel for the petitioner submits that

the controversy, even in relation to fresh matrimonial transfer

cases, has been decided by this Hon'ble Court in the matter of

Smt. Gayatri Devi Vs. Shri Raghuveer Singh (S.B. Civil

Transfer Application No.112/2015) decided on 28.08.2019.

In light of the aforesaid judgment, the present transfer

application is allowed and Civil Case No.173/2019 (Sameer Vs.

Asha) pending before the learned Additional District Judge,

Suratgarh, District Sri Ganganagar, with requisite record is

(2 of 2) [CTA-7/2021]

ordered to be transferred to the Court of Additional District Judge

No.1, Nagaur forthwith. The Court where the case is transferred

i.e. learned Additional District Judge No.1, Nagaur shall give notice

to both the parties of the date on which they have to remain

present before it. The stay petition stands disposed of

accordingly.

(VINOD KUMAR BHARWANI),J 44-Mamta/-

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