AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 191 wordsThis transfer petition has been filed by the petitioner-wife seeking transfer of the petition being H.M.A. No.878 of 2020 filed by the respondent-husband in the Court of Principal Judge, Family Court, Gurugram, Haryana to the Family Court, Arwal, Bihar.
On 27.09.2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Principal Judge, Family Court, Gurugram, Delhi.
According to the office report, service of notice has been effected upon the respondent. However, the respondent has chosen not to enter appearance in this Court.
We have heard learned counsel for the petitioner and perused the record.
Considering the facts and circumstances on the record, we deem it appropriate to allow this transfer petition.
Consequently, the petition being H.M.A. No.878 of 2020 filed by the respondent-husband in the Court of Principal Judge, Family Court, Gurugram, Haryana is transferred to the Family Court, Arwal, Bihar.
The Family Court at Gurugram is directed to transmit the entire record to the transferee court immediately.
The Registry is directed to send a copy of this Order immediately to both the Courts for compliance.
This transfer petition is allowed accordingly.