Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) Applicant has filed this transfer application for transferring Divorce Petition No. 450/2010 pending between the parties in Family Court No. 1, Jaipur City, Jaipur to Family Court at Ajmer.
(3.) Submission of learned counsel for the applicant is that the applicant has instituted two petitions; first under Section 9 of the Hindu Marriage Act and second under Section 24 of the Hindu Marriage Act against Respondent No. 2 and in both the cases, Respondent No. 2 is appearing at Ajmer, whereas a divorce petition has been instituted against the applicant by Respondent No. 2 at Jaipur. He submitted that since Respondent No. 2 is already attending two cases at Ajmer, therefore, it will be appropriate that the case pending in Family Court No. 1, Jaipur City, Jaipur may also be transferred to Family Court at Ajmer, so all the cases may be consolidated and dispose off simultaneously.;