Allahabad High Court
Banshidhar Pandey vs Smt. Shweta Pandey on 22 July, 2021
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- TRANSFER APPLICATION (CIVIL) No. - 286 of 2021 Applicant :- Banshidhar Pandey Opposite Party :- Smt. Shweta Pandey Counsel for Applicant :- Sapan Kumar Singh Hon'ble Rajiv Joshi,J.
Heard Sri Sapan Kumar Singh, learned counsel for the applicant and perused the record.
The instant application under Section 24 of C.P.C. has been filed for transferring the further proceedings of Case No. 647 of 2018 (Banshidhar Pandey Vs. Smt. Shweta Pandey), under Section 13 of the Hindu Marriage Act, pending before the court of Principal Judge, Family court, Deoria from District Deoria to any adjoining District in U.P. It is submitted by learned counsel for the applicant that father of opposite party is a senior lawyer practising in District Deoria and as such, no lawyer is ready to argue the case.
Since, both the cases filed by the respondent are pending at the same District, which have already been transferred by this Court vide order dated 7.8.2018 passed in Transfer Application (Civil) No. 321 of 2018, I do not find any good ground to transfer the present case from Principal Judge, Family court, Deoria to any competent court of adjoining District of Deoria.
Application is totally misconceived and is, accordingly, rejected.
Order Date :- 22.7.2021 Noman