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Judgment
8 paragraphs · 196 wordsThese transfer petitions have been filed by the petitioner-wife seeking transfer of petitions filed by the respondent-husband, namely, (1) Guardian Petition bearing No.55 of 2021 pending before the Family Court, Noida, District Gautam Budh Nagar, Uttar Pradesh; and, (2) Restitution Petition No.1076 of 2021 pending before the Court of Principal Judge, Family Court, Meerut, Uttar Pradesh, to the Family Courts, Karkardooma Complex, Delhi.
Vide order dated 27.09.2021, this Court issued notice on both the transfer petitions.
We have heard learned counsel for the parties and perused the record.
We have been given to understand that the proceedings pending at Meerut have been withdrawn by the respondent – husband.
Considering the facts and circumstances on the record, in our view, no case has been made out to transfer the proceedings from Gautam Budh Nagar, Uttar Pradesh to the Family Courts, Karkardooma Complex, Delhi.
However, the Family Court at Gautam Budh Nagar, Uttar Pradesh is directed to consider any request seeking referral of the matter to Mediation so that any negotiated settlement can be arrived at between the parties.
The parties shall appear before the concerned Court on 12.09.2022.
With these observations, these transfer petitions are disposed of.