ABHILASHA GUPTA Vs. HARIMOHAN GUPTA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife praying inter alia for transfer of a petition for divorce filed by the respondent-husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 bearing H.M. Case No. A-130 of 2019 titled "Harimohan Gupta vs. Abhilasha Gupta", pending before the Court of the Additional District and Sessions Judge, Susner, Madhya Pradesh to the Family Court at Kota, Rajasthan.

(2.) Counter affidavit in opposition to the present petition has been filed by the respondent.

(3.) Ms. Ranu Purohit, learned counsel for the respondent-husband states that the divorce petition filed by the respondent-husband is at an advance stage. She draws the attention of this Court to the date-wise tabulated statement enclosed with the counter affidavit, marked as Annexure R-1 and states that the evidence of the husband has concluded and the wife has not cited any other witness except for herself. The matter was last listed on 6/8/2021, for recording her testimony but due to the stay order granted in the present proceeding on 20/7/2021, the said matter has been adjourned.