PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this transfer petition seeking transfer of matrimonial case pending before Family Court Judge, Ajmer to the Court of Additional District Judge, Barmer.
(2.) It is contended by the counsel for the petitioner that wife has filed a petition under section 125 of Cr.P.C., 1973 which is pending before Chief Judicial Magistrate, Barmer and an application under Section 25 of the Guardian and Wards Act, which is pending before the Additional District Judge, Barmer.
(3.) It is contended that the divorce petition filed by the respondent husband be transferred to Barmer.;