NEETU ADIWAL Vs. RAHUL REEL

JUDGEMENT

(1.) The present transfer petition has been filed under Sec. 24 of the Code of Civil Procedure seeking transfer of Civil Original Case No.9/2025 titled as 'Rahul Reel V. Smt. Neetu Adiwal' filed by the respondent - husband under Sec. 9 of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights which is pending adjudication before the Court of learned Additional District and Sessions Judges, Nasirabad, District Ajmer to learned Judge, Family Court Pali.

(2.) Heard.

(3.) The instant transfer petition is pending before this Court since 2/5/2025. This Court on 22/5/2025 while issuing notice to the respondent was pleased to stay the proceedings of Civil Original Case No.9/2025 pending before the Court of learned Court of learned Additional District and Sessions Judges, Nasirabad, District Ajmer.