PRAMILA GOYAL Vs. NIDHI SHARMA

JUDGEMENT

(1.) The applicants seek transfer of Misc. Case No. 206 of 2024, Nidhi Sharma Vs. Dipanshu Goyal and others ("the case"), under Sec. 12 read with Sec. 23 of the Protection of Women From Domestic Violence Act, 2005 ("the Act") from the court at Haridwar to the court at Roorkee or any other court.

(2.) Heard learned counsel for the applicants and perused the record.

(3.) The respondent had file an application under Sec. 12 of the Act which is basis of the case. It is pending in the court at Haridwar.