PRIYANKA SPRING Vs. ALOK SAXENA

JUDGEMENT

(1.) Heard Shri Amitabh Pratap Singh, learned counsel for the petitioners and Shri Agendra Sinha, learned counsel appearing for the respondent.

(2.) The instant petition has been preferred under Sec. 24 CPC seeking transfer of Case No.67 of 2017 (Alok Saxena Vs. Priyanka Spring and another) under Sec. 25 of the Guardian and Wards Act, 1890 pending in the Court of Additional Principal Judge, Court No.6, Family Court, Lucknow to the appropriate court in District Prayagraj.

(3.) It will be relevant to notice that the petition was preferred alongwith an affidavit filed by Shri Rohit Spring being the real brother of the petitioner no.1 and maternal uncle of the petitioner.2.