RINKU GOEL Vs. RAJESH K GOEL

JUDGEMENT

(1.) Learned counsel for the respondent has been awaited and even after the list is revised, is not present.

(2.) Through this petition, the petitioner - wife seeks transfer of a matrimonial case filed by the respondent and which is pending in the court of District and Sessions judge, Karkardoma, Delhi.

(3.) From a perusal of the petition as also the counter, we find that the petitioner herein has filed a complaint under S. 498-A/406 1. P. C. , which is pending in the court of the Chief Judicial Magistrate at Bareilly. Besides, the petitioner has also filed a criminal case under Section 125 Cr. P. C. , which is also pending at Bareilly. The divorce petition filed by the respondent is pending in the court of the Additional District Judge at Shahdara. Since the two cases filed by the petitioner are pending at Bareilly, it appears appropriate to us, in the facts and circumstances of this case, to grant this petition. We, accordingly, withdraw Matrimonial case No. 644 of 1998, titled Rajesh kumar Goel v. Smt. Rinku Goel, pending in the court of Additional District judge, Delhi and transfer it to the Family court at Bareilly. The learned Additional district Judge, Delhi shall send the record of the case to the transferee court without any delay. The transferee court shall issue notice to the parties and expeditiously dispose of the matter.