MEENA MALHOTRA Vs. AMIT MALHOTRA

JUDGEMENT

(1.) By way of present revision petition, the petitioner has challenged the impugned order dtd. 1/10/2022, passed by learned Principal Judge, Family Court, Kangra at Dharamshala. The relevant portion of the aforesaid order reads as under:-

(2.) The perusal of the record reveals that vide order dated 6. 12.2018, the Judge Family Court, Dwarka, New Delhi, has passed the following order:-

(3.) Vide order dtd. 1/7/2019, passed by the Hon'ble Supreme Court in Transfer Petition (Civil) No. 1120 of 2019, titled Meena Malhotra Vs. Amit Malhotra, the case was transferred from the Family Court Dwarka, New Delhi to the Family Court, Kangra at Dharamshala.