Jyoti Jaiswal Vs. Neeraj Kumar Gupta
[Transfer Petition (Civil) No. 113 of 2018]
This transfer petition has been filed under Section 25 of the Code of Civil Procedure, 1908, by the petitioner-wife seeking transfer of Divorce Petition No. 10/2017 titled as "Neeraj Kumar Gupta vs. Smt. Jyoti Jaiswal" filed by the respondent-husband in the Court of Ld. Additional District & Session Judge, Lalsot, District Dausa, Rajasthan to the competent Court at Ghazipur, UP.
Heard learned counsel on both sides and perused the record.
Considering the facts and circumstances and the material on the record, this Court is of the opinion that prayer for transfer of proceedings from the Court of Ld. Additional District & Session Judge, Lalsot, District Dausa, Rajasthan to the competent Court at Ghazipur, UP., is justified. Consequently, the Divorce Petition No.10/2017, titled as "Neeraj Kumar Gupta vs. Smt. Jyoti Jaiswal", pending in the Court of Ld. Additional District & Sessions Judge, Lalsot, District Dausa, Rajasthan, is transferred to the Court of competent jurisdiction, if any, at Ghazipur, U.P.
The Additional District and Sessions Court at Rajasthan is directed to transmit the entire record of the aforesaid case to the transferee Court at Ghazipur, U.P. immediately.
The transferee Court shall decide the case so transferred as expeditiously as possible.
The Registry is directed to send a copy of this Order to both the Courts immediately by e-mail for compliance, of this order.
This transfer petition is allowed accordingly in the above terms.
.................................J. [B.V. NAGARATHNA]
NEW DELHI;
NOVEMBER 22, 2021
