KOSHALYA Vs. DEEPAK KUMAR SINDHI

JUDGEMENT

(1.) The petitioner-wife has filed the present civil transfer application seeking transfer of Case No. 118/2021 "Deepak Vs. Koshalya" preferred by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955 pending before Additional District Judge, Gulabpura, District Bhilwara to the Family Court, Jodhpur.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) This Court vide order dtd. 9/5/2023 has stayed the further proceedings in the aforesaid Case No.118/2021 pending before ADJ, Gulabpura, Bhilwara.