(1.) Petitioner is aggrieved by order dtd. 29/1/2025 whereby the respondent i.e. his wife has been given an opportunity to contest the matter.
(2.) Petitioner had filed a petition seeking divorce on the ground of cruelty and desertion as envisaged under Sec. 13(1) (i-a) and (i-b) of Hindu Marriage Act, 1955.
(3.) The above said petition was filed before the learned Principal Judge, Family Court, SAS Nagar, Mohali. However, on the basis of a Transfer Petition filed by respondent wife, the Hon'ble Supreme Court directed the above said case to be transferred from Punjab to the Court of Principal Judge, Family Court, North District, Delhi.