Anita Bisht vs Deepak Bisht
2025 Latest Caselaw 5499 UK

Uttarakhand High Court

Anita Bisht vs Deepak Bisht on 13 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Civil Transfer Application No.48 of 2025

Anita Bisht                                                 ..........Applicant
                                       Vs.
Deepak Bisht                                           ............. Respondent
Present :   Mr. S.R.S. Gill and Mr. Milind Raj, Advocates for the applicant.
            Mr. Mani Kumar, Advocate for the respondent.

                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant transfer application, filed

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

applicant seeks transfer of Family Case No.84 of 2025, Deepak

Singh Bisht Vs. Smt. Anita Bisht ("the case"), from the court of

Principal Judge, Family Court, Udham Singh Nagar to the court of

Additional Principal Judge, Family Court, Haldwani, District

Nainital.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the respondent has no objection if

the case is transferred, as requested by the applicant. But, he

submits that transfer may be made subject to the directions to the

applicant not to seek any unnecessary adjournment.

4. Learned counsel for the applicant would submit that a

divorce case has been filed by the respondent in the court at

Udham Singh Nagar, whereas the applicant is a resident of

Haldwani, District Nainital. Maintenance case between the parties

is also pending in Haldwani, District Nainital. Therefore, both the

cases may be transferred. He would submit that the applicant

would not seek any unnecessary adjournment.

5. Having considered the submissions as made, this

Court is of the view that the case may be transferred from the court

of Principal Judge, Family Court, Udham Singh Nagar to the court

of Additional Principal Judge, Family Court, Haldwani, District

Nainital. Accordingly, transfer application deserves to be allowed.

6. Transfer application is allowed.

7. Family Case No.84 of 2025, Deepak Singh Bisht Vs.

Smt. Anita Bisht is transferred from court of Principal Judge,

Family Court, Udham Singh Nagar to the court of Additional

Principal Judge, Family Court, Haldwani, District Nainital.

8. Needless to say that unnecessary adjournment shall

not be entertained by the court while dealing the case.

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

(Ravindra Maithani, J.) 13.11.2025 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bbd504 686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8E C450A84B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.11.14 16:50:15 +05'30'