Deepak Kanwar Alias Mohan Kanwar vs Mukendra Singh (2026:Rj-Jd:9466)
2026 Latest Caselaw 2886 Raj

Rajasthan High Court - Jodhpur

Deepak Kanwar Alias Mohan Kanwar vs Mukendra Singh (2026:Rj-Jd:9466) on 20 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:9466]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Transfer Appl. No. 71/2025

Deepak Kanwar Alias Mohan Kanwar W/o Mukendra Singh
Ranawat, Aged About 30 Years, D/o Kundan Singh Rathore R/o
Patiya, Tehsil Bhinder, Dist. Udaipur.
                                                                      ----Petitioner
                                       Versus
Mukendra Singh S/o Bharat Singh Ranawat Resident                                 of
Ranawato Ki Chogawadi, Tehsil Gangrar, District Udaipur.
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Harshvardhan Singh Shekhawat
For Respondent(s)            :     Mr. Kishor Kumar for
                                   Mr. Swaroop Singh Sisodiya


               HON'BLE MS. JUSTICE REKHA BORANA

Order 20/02/2026

1. Both the counsel unanimously submit that application under

Section 13 of the Hindu Marriage Act, 1955 (Case No.383/2024)

pending before the Family Court, Chittorgarh be transferred to the

Additional District Judge, Mavli, District Udaipur.

2. Learned counsel for the respondent submits that the

Additional District Judge at Mavli has been authorised to hear the

matrimonial matters and hence, the application be transferred to

the Court at Mavli.

3. Learned counsel for the petitioner consents to the above

proposition.

4. In view of the above, the present transfer application is

disposed of with a direction that Civil Original Case No.383/2024

(Mukendra Singh Vs. Deepak Kanwar) pending before the Family

Court, Chittorgarh be transferred to the Additional District Judge,

Mavli, District Udaipur.

(Uploaded on 21/02/2026 at 02:31:21 PM)

[2026:RJ-JD:9466] (2 of 2) [CTA-71/2025]

5. The learned Family Judge, Chittorgarh is directed to transmit

the entire record of the case to the transferee Court i.e. Additional

District Judge, Mavli, District Udaipur, while fixing the next date

for appearance of the parties, at Udaipur. It is made clear that

after the transfer of the said application to the Court at Udaipur, it

would proceed in accordance with law.

6. The petitioner as well as the respondent shall remain present

before the Court of Additional District Judge, Mavli, District

Udaipur on the date as fixed and the Court shall not be under an

obligation to issue fresh notices to any of the parties as the

present order is being passed in presence of Counsel for both the

parties.

7. Let a certified copy of the present order be sent each to the

Family Court, Chittorgarh and Court of Additional District Judge,

Mavli, District Udaipur forthwith.

8. Stay application also stands disposed of.

(REKHA BORANA),J 28-divya/-

(Uploaded on 21/02/2026 at 02:31:21 PM)

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