Dated : 10Th April vs Yogendra Singh Bisht
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Uttarakhand High Court

Dated : 10Th April vs Yogendra Singh Bisht on 10 April, 2026

                                                       2026:UHC:2627
HIGH COURT OF UTTARAKHAND AT NAINITAL
     Civil Transfer Application (U/s 24) No. 34 of 2025
                       Dated : 10th April, 2026


Soni Bisht                             ---------------- --Petitioner

                               Versus
Yogendra Singh Bisht                   -----------------Respondent

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Presence:-

Mr. Deepak Petshali, learned counsel for the Applicant. Mr. Rahul Adhikari, learned counsel for the respondent.

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1. Heard learned counsel for the applicant and learned counsel for the respondent.

2. This C24 application has been filed with the prayer to transfer Matrimonial Case No.09 of 2025, "Yogendra Singh Bisht vs. Smt. Soni Bisht", under Section 13 of the Hindu Marriage Act, 1955, pending before the Court of learned Family Court, Champawat to the Court of learned Principal Judge, Family Court, Khatima, District Udham Singh Nagar, or any other court having similar jurisdiction.

3. Learned counsel for the applicant submits that respondent is husband of the applicant and their marriage was solemnized on 10.06.2019; that, the applicant gave birth to a daughter on 14.09.2021 and a son on 22.05.2024, who are now living with the applicant; that, just to harass the applicant the respondent filed a case under Section 13 of Hindu Marriage Act,1955, which is pending before the learned Family Court, Champawat; that, the

2026:UHC:2627 applicant is totally dependent on her parents; that the applicant is residing with her parents at Khatima and it is very difficult for her to attend the court at Champawat on each and every date of hearing since she has no accommodation to stay in Champawat.

4. Learned counsel appearing for the respondent orally submitted that he has no objection if the case is transferred from District Champawat to Khatima, District Udham Singh Nagar or any other court having similar jurisdiction. He however submits that the Court may be directed to decide the case expeditiously.

5. Accordingly, the instant C24 application is allowed.

The Matrimonial Case No. 09 of 2025, "Yogendra Singh Bisht vs. Smt. Soni Bisht", under Section 13 of the Hindu Marriage Act, 1955, pending before the learned Family Court, Champawat is transferred to the Court of learned Principal Judge, Family Court, Khatima, District Udham Singh Nagar. The learned Court is directed to hear and decide the case as expeditiously as possible.

6. As a sequel thereto, the miscellaneous application, if any shall also stands disposed of.

7. Let a copy of this order be sent to the court concerned for compliance.

(Subhash Upadhyay, J.) 10.04.2026 Kaushal

2026:UHC:2627