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
6 paragraphs · 134 wordsHeard the learned counsel for the petitioner-wife.
Learned counsel on behalf of the respondent-husband is also present in Court.
We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of HMA Case No.211 of 2018 titled as "Vishal Sethi Vs. Roshni" pending before the Court of Principal Judge, Family Court, Gautam Budh Nagar, U.P., to the First Class Magistrate, Family Court at Bhind, M.P is justified and is fit to be allowed.
We, accordingly, direct transfer of HMA Case No.211 of 2018 titled as "Vishal Sethi Vs. Roshni" pending before the Court of Principal Judge, Family Court, Gautam Budh Nagar, U.P., to the First Class Magistrate Family Court at Bhind, M.P.
Let the records of the case be transferred without delay.
The transfer petition is allowed in the aforesaid terms.