PARUL JAISWAL Vs. AVINASH JAISWAL.

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondent-husband in the Court of Vth Additional Principal Judge, Family Court, Bengaluru, Karnataka to a Court of competent jurisdiction at Allahabad, Uttar Pradesh.

(2.) Having heard the learned counsel for the parties and considered the pleadings, this Court is of the opinion that in the larger interest of justice, orders for the conduct of the proceedings are warranted. Accordingly, following directions are issued:

(3.) For the facility and convenience of the parties, the Family Court shall conduct the proceedings online. This is with the express agreement of all parties.