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Judgment
5 paragraphs · 103 wordsWe have heard the learned counsel for the parties and gone through the transfer petition filed under Section 25 of the Code of Civil Procedure, 1908.
Considering the facts and circumstances of the case, we deem it fit and proper to transfer Case No.6 of 2015 titled as "Pradeep Sharma vs. Kanchan Sharma" pending before the Civil Judge (S.D.), Rewari, Haryana to the Family Court, Jaipur (Rajasthan).
The parties shall appear before the Family Court, Jaipur on 14.02.2019.
We direct the Family Court, Jaipur to conclude the proceedings as early as possible and preferably within six months.
The transfer petition is, accordingly, allowed.