- (1.) According to the office report, service of notice upon the respondent is complete yet none has entered appearance on his behalf.
(2.) Considering the facts and circumstances of the case, we transfer the petition being M.C. No.1226 of 2018, titled as "Vivek Kumar Jain v. Punitha Lodha", pending before the Court of Principal Judge, Family Court, Bangalore (Karnataka) to the Court of Principal Judge, Family Court, Udaipur (Rajasthan).
(3.) Let the record of petition being M.C. No.1226 of 2018 pending in the Court of Principal Judge, Family Court, Bangalore, be sent to the Court of Principal Judge, Family Court, Udaipur, immediately.;