Madhya Pradesh High Court
Smt.Preeti Russel vs Ralph Russel on 26 March, 2015
:: 1 ::
MCC No.2029/2006
26.3.2015.
None for the applicant, even in the second round. This is an application under Section 24 of the Code of Civil Procedure, 1908 for transfer of Case No.23-A/06 from the Court of District Judge, Balaghat to the Family Court at Jabalpur.
Apparently, the application was filed in the year 2006. As there is no interim order in favour of the applicant, Case No.23- A/06, transfer whereof is being sought, must have been decided by now; therefore, the applicant is not appearing.
In view whereof, MCC stands dismissed for want of prosecution.
(SANJAY YADAV) JUDGE vinod