ROSHNI Vs. VISHAL SETHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner-wife. Learned counsel on behalf of the respondent-husband is also present in Court.

(2.) We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of HMA Case No.211 of 2018 titled as "Vishal Sethi Vs. Roshni" pending before the Court of Principal Judge, Family Court, Gautam Budh Nagar, U.P., to the First Class Magistrate, Family Court at Bhind, M.P is justified and is fit to be allowed.

(3.) We, accordingly, direct transfer of HMA Case No.211 of 2018 titled as "Vishal Sethi Vs. Roshni" pending before the Court of Principal Judge, Family Court, Gautam Budh Nagar, U.P., to the First Class Magistrate Family Court at Bhind, M.P.