MONIKA KUMARI Vs. ABHISHEK YADAV

JUDGEMENT

(1.) These transfer petitions have been filed by the petitionerwife seeking transfer of petitions filed by the respondent-husband in the Court of Principal Judge, Family Court, Jabalpur, Madhya Pradesh to the Court of Principal Judge, Family Court, Kota, Rajasthan.

(2.) On 27/9/2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Court of Principal Judge, Family Court at Jabalpur, Madhya Pradesh. We have heard learned counsel for the parties and perused the record.

(3.) Considering the facts and circumstances on the record, we deem it appropriate to allow these transfer petitions.