PARUL Vs. ANKIT ANEJA

JUDGEMENT

(1.) This is a transfer petition at the instance of a wife who seeks transfer of the matrimonial proceedings against her husband in HMA 1574/2021 (Ankit Aneja v. Parul Aneja), presently pending before the learned Family Court, North District, Rohini, to the learned Family Court, New Delhi District, Patiala House.

(2.) Mr. Sumit Nandvani, learned Counsel for the petitioner, submits that MT Case 201/2021 (under Sec. 125 of the Cr.P.C) and Ct. Case 2034/2021 (under Sec. 12 of the DV Act) are pending before the competent courts in Patiala House.

(3.) Despite issuance of notice, no counter affidavit has been filed by the respondent. Nor is there any appearance on behalf of the respondent to contest this petition.