Allahabad High Court
Smt. Anisha Rana @ Avika Rana vs Roopak Rana on 10 February, 2025
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:19679 Court No. - 36 Case :- TRANSFER APPLICATION (CIVIL) No. - 874 of 2024 Applicant :- Smt. Anisha Rana @ Avika Rana Opposite Party :- Roopak Rana Counsel for Applicant :- Mayank Yadav,Vivek Kumar Singh Counsel for Opposite Party :- Sumit Daga Hon'ble Dinesh Pathak,J.
1. Heard Shri Vivek Kumar Singh, learned counsel for the transfer applicant and Shri Sumit Daga, learned counsel for sole private respondent.
2. Instant transfer application under Section 24 of CPC has been filed on behalf of wife (opposite party in the divorce petition) seeking transfer of the Divorce Case No.1903 of 2024 (Roopak Rana v. Smt. Anisha Rana) filed on behalf of husband (sole respondent herein) under Section 13 of Hindu Marriage Act from the court of learned Additional Principal Judge, Family Court No.1, Meerut to the court of learned Principal Judge, Family Court, Baghpat.
3. Applicant has taken several grounds for transfer of the case from Meerut to Baghpat.
4. Learned counsel for the sole respondent has no objection in transferring the case from District- Meerut to District- Baghpat. He has stated that his client has expressed his consent to allow the instant transfer application and transfer the divorce petition i.e. Case No.1903 of 2024 from the court of learned Additional Principal Judge, Family Court No.1, Meerut to the court of learned Principal Judge, Family Court, Baghpat.
5. In this conspectus, as above, no useful purpose would be served to keep the instant transfer application pending. Therefore, in the light of the consent given by learned counsel for sole respondent, as mentioned above, instant transfer application succeeds and is allowed. Divorce Case No.1903 of 2024 (Roopak Rana v. Smt. Anisha Rana) filed under Section 13 of the Hindu Marriage Act is hereby transferred from the court of learned Additional Principal Judge, Family Court No.1, Meerut, where it is pending, to the court of learned Principal Judge, Family Court, Baghpat, having competent jurisdiction, who shall decide the same in accordance with law.
Order Date :- 10.2.2025 Rama Kant