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Judgment
Vinod Kumar Bharwani, J
As per office report dated 22.03.2021, the notice has been received served upon the respondent, however, till date no one has put in appearance on his behalf to contest the matter.
At the outset, learned counsel for the petitioner submits that the controversy, even in relation to fresh matrimonial transfer cases, has been decided by this Hon’ble Court in the matter of Smt. Gayatri Devi Vs. Shri Raghuveer Singh (S.B. Civil Transfer Application No.112/2015) decided on 28.08.2019. In light of the aforesaid judgment, the present transfer application is allowed and Civil Case No.173/2019 (Sameer Vs. Asha) pending before the learned Additional District Judge, Suratgarh, District Sri Ganganagar, with requisite record is ordered to be transferred to the Court of Additional District Judge No.1, Nagaur forthwith. The Court where the case is transferred i.e. learned Additional District Judge No.1, Nagaur shall give notice to both the parties of the date on which they have to remain present before it. The stay petition stands disposed of accordingly.