SHARMENDRA SINGH Vs. SURABHI SINGH

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Learned Counsel for the Petitioner has preferred this transfer application to transfer the matrimonial case No. 27/2007 pending before the Family Court No. 1, Jaipur City, Jaipur to Family Court No. 2, Jaipur City, Jaipur.

(3.) Learned Counsel for the Respondent opposed the transfer application contending that all grounds taken in the transfer application are baseless, but he has no objection in case it is transferred to the Family Court No. 2, Jaipur City, Jaipur with a direction to decide the case at the earliest.