PUSHPA VERMA Vs. HUKAM CHAND VERMA

JUDGEMENT

(1.) In SB Civil Misc. Application No.1/2019:- This application has been filed by the applicant to confine his relief in the transfer application to the transfer of the application No.116/2019 under Section 25 of the Guardians and Wards Act, 1890 (for short "the Act of 1890") pending with the learned Family Court No.3, Jaipur to the learned Family Court, Ajmer.

(2.) Learned counsel for the non-applicant has no objection if the application is allowed.

(3.) For the reasons stated in the application, the same is allowed.