LAWS(DLH)-2022-11-110

BHARTI BABBAR Vs. AMIT BABBAR

Decided On November 17, 2022
Bharti Babbar Appellant
V/S
Amit Babbar Respondents

JUDGEMENT

(1.) Present transfer petition has been filed under Sec. 24 of CPC for transfer of HMA No.483/2021 titled as Amit Babbar vs. Bharti Babbar from the Court of Sh. Sanjeev Jain, Ld. Principal Judge (East District), Family Court, Karkardooma, Delhi to the Court of learned Family Court Judge (North-West District), Rohini, Delhi.

(2.) It has been submitted that the following cases are pending before the Rohini Court, Delhi:-

(3.) It has further been submitted that the following cases are pending before the Karkardooma Court, Delhi:-