SHIVANI SINGH Vs. PRASHANT SINGH

JUDGEMENT

(1.) Heard Shri Vinod Kumar, Advocate holding brief of Shri Ram Chandra Dwivedi, learned counsel for the applicant and Shri Tarun Kumar Pandey, learned counsel for the opposite party.

(2.) The instant application under Section 24 CPC has been moved by the applicant seeking transfer of Criminal Case No.363/2012, which was filed under Section 125 Cr.P.C., and Case No.1840/2008, which was a petition under Section 13 of the Hindu Marriage Act and a prayer has been made for the aforesaid two proceedings be transferred from the Court of Principal Judge, Family Court Lucknow to the Principal Judge, Family Court, Noida.

(3.) Learned counsel for the applicant has submitted that though the aforesaid proceedings are pending at Lucknow, however, the applicant has now got a job in the District Noida in Amity Law College, Noida and accordingly she is having difficulty to appear in the cases at Lucknow and keeping in mind the aforesaid, the present petition for transfer has been preferred. It has also been submitted by the learned counsel for the applicant that the prayer for transfer of the Criminal Case No.363/2012 (Smt. Shivani Singh vs. Prashant Singh) under Section 125 Cr.P.C., has been not pressed by the applicant.