KAHKANSHA ANJUM KHAN Vs. MOHAMMAD WAMIQUE ANSARI

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of petition filed by the respondent-husband under Sec. 281 of the Muslim Law, in the Family Court at Azamgarh, Uttar Pradesh to the Court of Principal Judge, Family Court, Jabalpur, Madhya Pradesh.

(2.) On 20/4/2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Family Court at Azamgarh.

(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.