SHWETA SHARMA Vs. MANISH RADHEYSHYAM SHARMA

JUDGEMENT

(1.) No ground for transfer is made out. The transfer petition is accordingly, dismissed. Pending applications, if any, shall stand disposed of.

(2.) However, in view of the order of this Court dated 9.03.2017 in T.P.(C) No.1912 of 2014 titled 'Krishna Veni Nagam Vs. Harish Nagam' the petitioner is at liberty to avail the remedy of participating in proceedings by video conferencing, at the nearest place where it is available, and also claim expenditure when petitioner (wife) is required to travel. In case she wants mediation, the court shall make an endeavour in that direction too.