PINKI Vs. ABHISHEK KUMAR SINGH

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of the petition being H.M.A. No.878 of 2020 filed by the respondent-husband in the Court of Principal Judge, Family Court, Gurugram, Haryana to the Family Court, Arwal, Bihar. On 27/9/2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Principal Judge, Family Court, Gurugram, Delhi.

(2.) According to the office report, service of notice has been effected upon the respondent. However, the respondent has chosen not to enter appearance in this Court.

(3.) We have heard learned counsel for the petitioner and perused the record.