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Judgment
10 paragraphs · 240 words1 This transfer petition has been filed by the petitioner–wife for transfer of the proceedings in Petition No 308 of 2017 titled “Rajendra Singh Somvanshi @ Tinku vs Nitu Devi Somvanshi” from the Court of Judge, Family Court, Alwar, Rajasthan to the Court of Principal Judge, Family Court at Bhiwani, Haryana.
2 We have heard counsel appearing on behalf of the parties.
3 Counsel appearing on behalf of the respondent states that the respondent has has no objection to the transfer of these proceedings.
4 Having regard to the interests of justice, we are of the view that an order for the transfer of the proceedings is warranted. We accordingly allow the transfer petition and direct that Petition No 308 of 2017 titled “Rajendra Singh Somvanshi @ Tinku vs Nitu Devi Somvanshi” be transferred from the Court of Judge, Family Court, Alwar, Rajasthan to the Court of Principal Judge, Family Court at Bhiwani, Haryana.
5 The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.
6 After transfer of the petition, the transferee Court is requested to make all endeavour for an expeditious disposal of the petition without unnecessary adjournments.
7 Pending application(s), if any, stands disposed of.
Contempt Petition(Civil) No 397 of 2020
8 In view of the above order (in Transfer Petition(Civil) No 1877 of 2017), the contempt petition shall stand disposed of.
9 Pending application(s), if any, shall stand disposed of.