JYOTI KAUSHIK Vs. VEDANT SHARMA

JUDGEMENT

(1.) Order on Order Sheet. In view of the office report dtd. 25/11/2023, the service of notice upon opposite party is deemed to be sufficient. Order on Transfer Application. 1. Heard learned counsel for the applicant.

(2.) No one appears on behalf of the opposite party even in repeated calls.

(3.) The present application has been filed by the applicantwife seeking transfer of Case No.2019 of 2023 (Vedant Sharma v. Smt. Jyoti Kaushik), under Sec. 13(1) of the Hindu Marriage Act pending in the court of Principal Judge, Family Court, Meerut to court of Principal Judge, Family Court, Muzaffarnagar.