RACHNA Vs. ASHOK

JUDGEMENT

(1.) This petition has filed under Sec. 25 of the Code of Civil Procedure, 1908 by the petitioner-wife seeking transfer of HMA No. 67 of 2019 titled as "Ashok vs. Rachna Devi" under Sec. 9 of the Hindu Marriage Act, 1955 in the Court of Learned Additional District and Sessions Judge, Ambah, M.P. to the Learned Family Court, Saket, New Delhi.

(2.) Respondent was served on 10/6/2020.

(3.) By Order dtd. 8/11/2021, Office was directed to ascertain whether the vakalatnama has been filed on behalf of the Respondent and if so, to put up in the next date of hearing. It is noted that there is no representation on behalf of the respondent.