- (1.)By a common order dated 17.11.2015, passed in TRP(C) 9/2015; TRP(C) 10/2015 and TRP(C) 11/2015, Chief Justice of this Court, while sitting in Single Bench, formulated the following two issues for decision by a Division Bench. The issues were
1. Whether petitions can be transferred from the Court of the District Judge to the Family Court in another District

2. Whether the proceedings pending before the Family Court in one District can be transferred to a District Judge in another District where there is no Family Court

(2.)Subsequently three other transfer petitions i.e. TRP(C) 13/2015; TRP(C) 14/2015 and TRP(C) 1/2016, wherein also common questions were involved, tagged together with the aforesaid three transfer petitions for decision on the aforesaid two issues.
(3.)We have heard learned counsel of the parties on the above mentioned two issues at length.