REGENT COMPUTRONICS PVT. LTD.

Shakshi Agrawal Appellant

V/S

Ashutosh Agrawal Respondents

Referred Judgements :-

KANAGALAKSHMI VS. A. VENKATESAN [REFERRED TO]
TEENA CHHABRA VS. MANISH CHHABRA [REFERRED TO]
REENA BAHRI V. AJAY BAHRI [REFERRED TO]
MONA ARESH GOEL VS. ARESH SATYA GOEL [REFERRED TO]
RAM GULAM PANDIT V. UMESH J. PRASAD[ [REFERRED TO]
RAJWINDER KAUR VS. BALWINDER SINGH [REFERRED TO]
SUMITRA SINGH VS. KUMAR SANJAY [REFERRED TO]
LEENA MUKHERJEE V. RABI SHANKAR MUKHERJEE [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
ANJALI ASHOK SADHWANI VS. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
ANINDITA DAS VS. SRIJIT DAS [REFERRED TO]
VAISHALI SHRIDHAR JAGTAP VS. SHRIDHAR VISHWANATH JAGTAP [REFERRED TO]
BHARTIBEN RAVIBHAI RAV VS. RAVIBHAI GOVINDBHAI RAV [REFERRED TO]
G.R. BHUVANESHWARI VS. G.S. PUTTARAJU [REFERRED TO]
MANJULA SINGH CHOUHAN VS. VISHAL SINGH CHOUHAN [REFERRED TO]

JUDGEMENT

(1.) This is a transfer application on behalf of the wife under Sec. 24 C.P.C., seeking transfer of Case No. 1326 of 2019, Ashutosh Agrawal vs. Shakshi Agrawal, under Sec. 12 (1)(b) and (c) read with Sec. 5 of the Hindu Marriage Act, 1955 from the Principal Judge, Family Court, Gautam Budh Nagar to the Principal Judge, Family Court, Allahabad.

(2.) Parties have exchanged affidavits and the matter was heard elaborately on 22/9/2021, when the judgment was reserved.

(3.) Heard Mr. Pankaj Kumar Ojha, learned counsel for the applicant and Ms. Shreya Gupta, learned counsel appearing on behalf of the opposite party.

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SHAKSHI AGRAWAL Vs. ASHUTOSH AGRAWAL

Referred Judgements :-

JUDGEMENT

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