SHAIK RESH,A Vs. SHAIK ASIFUR REHAMAN

JUDGEMENT

(1.) Today, when the matter was taken up for hearing, learned counsel for the petitioner has submitted that, proof of service Memo has been filed before the Registry on 6/11/2025 vide U.S.R.No.127669 of 2025, along with the Postal Track Consignment Sheet downloaded from the Postal Department Website and the same has been placed on record. As per the Postal Track Consignment Sheet, the registered notice sent to the learned counsel on record appearing for the respondent before the trial Court and the same was served on 8/10/2025. Despite service of notice, there is no representation on behalf of respondent. Therefore, 'service held sufficient'.

(2.) The petitioner/wife herein filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, (for short 'the C.P.C.') seeking for withdrawal of F.C.O.P.No.210 of 2025 on the file of the Judge, Family Court, Guntur, Guntur District, and transfer the same to the Court of Senior Civil Judge, Markapur, Prakasam District, for trial and disposal of the same.

(3.) The case of the petitioner in brief is as follows: