PALLAVI SINGH Vs. SHANKAR SUMAN,

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.

(2.) Learned counsel for the petitioner is permitted to make necessary correction in paragraph no. 7 of the application with regard to his correct description of the police. Let the same be done during the course of the day.

(3.) The petitioner has moved the Court under Section 24 of the Code of Civil Procedure for seeking transfer of Divorce Case No. 2 of 2018 filed by her husband-opposite party no. 2 in the Court of Principal Judge, Family Court, Madhepura to the Court of Principal Judge, Family Court, Samastipur.