LAWS(SC)-2022-9-40

SALONI AGRAWAL Vs. SURBHIT MITTAL

Decided On September 05, 2022
Saloni Agrawal Appellant
V/S
Surbhit Mittal Respondents

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of Matrimonial Case filed by the respondenthusband in the Court of Principal Judge, Family Court, Lucknow, Uttar Pradesh to the Family Court, Surat, Gujarat.

(2.) On 27/9/2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Family Court at Lucknow.

(3.) 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.