AASTHA MANOJ SONWANE Vs. MANOJ TUKARAM SONWANE

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of the proceedings filed under Sec. 9 of the Hindu Marriage Act, 1955 filed by the respondent-husband in the Court of Principal Judge, Family Court at Nashik Road, Nashik, Maharashtra to the Court of Principal Judge, Family Courts, South West District, Dwarka Court, Dwarka, New Delhi.

(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, Nashik Road, Nashik, Maharashtra.

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