- (1.) Notice was issued in the matter on 18.09.2018 and according to the office report, the respondent has been duly served in the matter. However, no appearance has been entered on behalf of the respondent.
(2.) Considering the facts and circumstances of the matter, we deem it appropriate to transfer Criminal Case No.15601 of 2018 titled as "Dewan Housing Finance Corporation Ltd.(D.H.F.L.) vs. Neelkamal Vaidya, widow of Amol Vaidya" from the Court of learned Metropolitan Magistrate, Special N.I. Act, Court No.27, Ahmedabad, Distt. Ahmedabad, Gujarat to the Court of Chief Judicial Magistrate at Bhopal, District Bhopal, M.P.
(3.) The Transfer Petition is allowed in aforesaid terms.;