Unknown vs Smt. Jyoti &
2026 Latest Caselaw 627 UK

Citation : 2026 Latest Caselaw 627 UK
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Unknown vs Smt. Jyoti & on 4 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      04.02.2026                            C447 No.3 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Shailabh Pandey, learned counsel for the applicants through V.C.

2. By means of the present transfer application, the applicants seek transfer of Complaint Case No. 12 of 2025, Brijpal Singh Verma vs. Smt. Jyoti & Others, presently pending before the Court of the Additional Chief Judicial Magistrate, Rishikesh, District Dehradun, to a competent court at Jaspur or Kashipur, District Udham Singh Nagar, having jurisdiction to try and decide the same.

3. In paragraph 7 of the affidavit accompanying the transfer application, it has been stated that applicant no.1 is a woman and is working as a Teacher in Government Higher Secondary School, Patrampur, Jaspur Block, District Udham Singh Nagar, and that she is also responsible for the care of her minor daughter. Further, in paragraph 11 of the affidavit in support of the transfer application, it has been stated that, considering the inconvenience faced by applicant no.1, the Coordinate Bench of this Court, vide order dated 07.11.2025, was pleased to transfer the divorce proceedings instituted by the respondent, being Original Suit No. 224 of 2023, from the Court of Additional Family Judge, Family Court, Rishikesh, District Dehradun, to the Court of Judge, Family Court, Kashipur, District Udham Singh Nagar.

4. In that view of the matter, the further proceedings in Complaint Case No. 12 of 2025, Brijpal Singh Verma vs. Smt. Jyoti & Others, pending before the Court of the Additional Chief Judicial Magistrate, Rishikesh, District Dehradun, shall remain stayed till the next date of listing.

5. Issue notice to the respondent.

6. Steps to be taken within three days.

7. List on 11.03.2026.

8. Urgency application and Stay application (IA Nos.1 & 2 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS