HEMLATA SHARMA Vs. SANBHAV SHARMA

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife for seeking transfer of divorce petition filed by the respondent- husband from Family Court, Pali to Family Court, Jaipur.

(2.) From the perusal of record it appears that before filing this divorce petition respondent-husband also filed one application No.200/2019 under Sec. 9 of Hindu Marriage Act and against this application petitioner filed one writ petition wherein the further proceedings of application under Sec. 9 of Hindu Marriage Act have been stayed.

(3.) Counsel for the petitioner is directed to place the relevant documents of writ petition before this Court.