Rajasthan High Court - Jodhpur
Vinal vs Pushpendra (Dilkhush) on 15 December, 2021
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Transfer Appl. No. 136/2021
Vinal W/o Pushpendra (Dilkhush), Aged About 27 Years, Binota
Tehsil Nimbaheda, District Chittorgarh At Present C/o Shivlata
Joshi 3/a, Madhav Colony, Near Krishna Dental Hospital, Kali
Mata Road Udaipur, District Udaipur
----Petitioner
Versus
Pushpendra (Dilkhush) S/o Jagdish Sharma, Aged About 30
Years, Uprera, At Present Quarter No. 01, Near Hathikund,
Madhuvan Chittorgarh, District Chittorgarh
----Respondent
For Petitioner(s) : Mr. Himanshu Choudhary
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order 15/12/2021 This transfer application has been filed by petitioner-wife seeking transfer of the divorce petition filed by the respondent husband before the Family Court, Chittorgarh to the Family Court, Udaipur.
The notices were issued to the respondent. The office has reported that service is complete but no one has appeared on behalf of the respondent to oppose the transfer petition. Learned counsel for the petitioner has submitted that the petitioner-wife has undertaken kidney transplantation and on medical ground, it is not possible for her to travel from Udaipur to Chittorgarh to attend and contest the divorce petition before the Family Court, Chittorgarh. The document of medical prescription have also been enclosed.
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(2 of 2) [CTA-136/2021] Since, no one has opposed the transfer petition, this court deems just and proper to allow the transfer petition.
The divorce petition filed by the respondent-husband being Matrimonial Case No.152/2019 titled Pushpendra Sharma (Dilkhush) v.s Vinal pending before the Family Court, Chittorgarh is ordered to be transferred to the Family Court, Udaipur.
The parties may appear before the Family Court, Udaipur on 25.01.2022. The copy of this order be send to the respondent by way of registered post.
In case, the respondent does not appear before the Family Court, Udaipur on the next date, the Family Court, Udaipur may issue notice to the respondent and then proceed in accordance with law.
(SUDESH BANSAL),J 83-Taruna/-
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