MEENAKSHI SHEKHAWAT Vs. DEVENDRA SINGH BHATI

JUDGEMENT

(1.) The matter comes upon an application for vacation of interim order dtd. 21/5/2025, filed on behalf of the non applicant.

(2.) With the consent of both the counsels, the petition itself has been heard finally.

(3.) The present transfer application has been filed on behalf of the applicant Wife with a submission that an application under Sec. 13(1) of the Hindu Marriage Act, 1955 has been filed by the respondent Husband at Bikaner whereas she has been residing with her children since the year 2005 at Jaipur and is even working at Jaipur to meet her ends. It has been averred that there are several other matters pending between the parties at Jaipur and hence, the said application be also transferred to Family Court at Jaipur.