Om Prakash Srivastava, J. - (1.) THIS is an application under section 24, C.P.C. for transfer of Case No. 1477 of 2004 Sri Niwas Jaiswal v. Seema Jaiswal and another, under section 26 of Hindu Marriage Act, pending in the Court of Principal Judge Family Court, Lucknow to the Court of competent jurisdiction at Bahraich. Opposite party has not appeared inspite of sufficient service. Transfer has been sought on the ground that the applicant is a teacher at Bahraich. It is also submitted that her petition under section 9 of Hindu Marriage Act for restitution of conjugal rites, has already been transferred by this Court from Lucknow to Bahraich.
(2.) APPLICATION is allowed. Case No. 1477 of 2004 Sri Niwas Jaiswal v. Seema Jaiswal and another is recalled from the Court of Principal Judge, Family Court, Lucknow and transferred to District Judge, Bahraich who may transfer the same to the Court having competent jurisdiction for disposal in accordance with law.;