ARUN BHANSALI,J. - (1.) The present transfer petition has been filed by the petitioner, seeking transfer of proceedings pending at Family Court, Udaipur to Family Court, Jodhpur.
(2.) It is, inter-alia, indicated in the application that the respondent-wife has initiated proceedings under Section 13 of the Hindu Marriage Act, 1955 ('the Act') seeking dissolution of marriage, which is pending since the year 2013. The ground raised in the application pertains to the illness of the petitioner, that his application under Section 24 of the Act is not being considered by the Court at Udaipur, Court during the course of proceedings was using English language, which the petitioner cannot understand, the matter is not being adjourned at the request of the petitioner and his cross-examination has been closed.
(3.) Learned counsel for the respondent submitted that the matter is fixed before the Court at Udaipur for final hearing, however, the same is being got adjourned only on account of pendency of the present proceedings despite the fact that specific order was passed by this Court on 25.05.2018 indicating that there was no stay of proceedings before the Family Court in the present proceedings.;