Smt. Ankita Trivedi vs Pankaj Trivedi
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Uttarakhand High Court

Smt. Ankita Trivedi vs Pankaj Trivedi on 21 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Civil Transfer Application No.54 of 2024

Smt. Ankita Trivedi                                      ..........Applicant
                                     Vs.
Pankaj Trivedi                                      ............. Respondent
Present :   Mr. Prashant Khanna, Advocate for the applicant.
            None is present for the respondent.

                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant civil misc. transfer application,

filed under Section 24 of the Code of Civil Procedure, 1908, the

applicant seeks transfer of Original Suit No.743 of 2024, Pankaj

Trivedi Vs. Smt. Ankita Trivedi ("the case"), from the court of

Principal Judge Family Court, Dehradun to the court of Civil Judge

(Sr. Div.), Rudraprayag.

2. The respondent was issued notice on 19.06.2025. This

Court passed the following order, "Despite service of notice, there is

no representation on behalf of the respondent. In the interest of

justice, case is adjourned to 21.08.2025."

3. Heard learned counsel for the parties and perused the

record.

4. Learned counsel for the applicant submits that the

applicant a resident of District Rudraprayag; the respondent is also

resident of District Rudraprayag, who is presently serving in

District Udham Singh Nagar and he has filed a suit for divorce in

the court at Dehradun. It is submitted that in the transfer

application, the address of District Udham Singh Nagar has been

written by the applicant because it is address, which was written in

the suit by the respondent. He submits that it is quite difficult for

the applicant to join the proceeding at Dehradun because it is 180

Kms; the applicant is dependent on his father.

5. Having considered the submissions, as made as well as

considering the fact that the respondent did not choose to response

despite service of notice, this Court is of the view that the case may

be transferred from the court of Principal Judge Family Court,

Dehradun to the court of Civil Judge (Sr. Div.), Rudraprayag.

Accordingly, civil transfer application deserves to be allowed.

6. Civil transfer application is allowed.

7. Original Suit No.743 of 2024, Pankaj Trivedi Vs. Smt.

Ankita Trivedi is transferred from the court of Principal Judge

Family Court, Dehradun to the court of Civil Judge (Sr. Div.),

Rudraprayag.

8. Let a copy of this order be sent to both the courts.

(Ravindra Maithani, J.) 21.08.2025 Sanjay

SANJAY DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=e50e50b49596520698eff87e0a08 bbd504686df4d1afc60f54a287831dec46fe

KANOJIA , postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A2 55DD8EC450A84B515A087CAEFD1B3179 A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.08.25 17:06:50 +05'30'