Allahabad High Court
Nidhi Rathore vs Pawan Kumar Singh on 17 November, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:218516 Court No. - 2 Case :- TRANSFER APPLICATION (CIVIL) No. - 165 of 2023 Applicant :- Nidhi Rathore Opposite Party :- Pawan Kumar Singh Counsel for Applicant :- Hanuman Prasad Mishra Counsel for Opposite Party :- Narendra Kumar Singh,Jeevanjee Srivastava Hon'ble Saral Srivastava,J.
1. Heard learned counsel for the applicant and Sri Jeevanjee Srivastava, learned counsel for the opposite party .
2. The present application has been filed by the applicant-wife seeking transfer of Divorce Petition No.588 of 2022 (Pawan Kumar Singh Vs. Nidhi Rathore), under Section 13 of the Hindu Marriage Act pending in the court of Principal Judge, Family Court, District Farrukhabad to the court of Principal Judge, Family Court, Gautam Budh Nagar
3. Learned counsel for the opposite party states that he has no objection if the Divorce Petition No.588 of 2022 (Pawan Kumar Singh Vs. Nidhi Rathore), under Section 13 of the Hindu Marriage Act is transferred from the court of Principal Judge, Family Court, District Farrukhabad to the court of Principal Judge, Family Court, Gautam Budh Nagar.
4. In view of the consent given by the learned counsel for the opposite party, the Divorce Petition No.588 of 2022 (Pawan Kumar Singh Vs. Nidhi Rathore), under Section 13 of the Hindu Marriage Act pending in the court of Principal Judge, Family Court, District Farrukhabad is transferred to the court of Principal Judge, Family Court,Gautam Budh Nagar.
5. The Principal Judge, Family Court, Farrukhabad is directed to remit the record of Divorce Petition No.588 of 2022 (Pawan Kumar Singh Vs. Nidhi Rathore), under Section 13 of the Hindu Marriage Act to the court of Principal Judge, Family Court, Gautam Budh Nagar for its disposal.
6. Accordingly, the Transfer Application is allowed with no order as to costs.
Order Date :- 17.11.2023 NS