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Judgment
This is a transfer petition at the instance of a wife who seeks transfer of the matrimonial proceedings against her husband in HMA 1574/2021 (Ankit Aneja v. Parul Aneja), presently pending before the learned Family Court, North District, Rohini, to the learned Family Court, New Delhi District, Patiala House.
Mr. Sumit Nandvani, learned Counsel for the petitioner, submits that MT Case 201/2021 (under Section 125 of the Cr.P.C) and Ct. Case 2034/2021 (under Section 12 of the DV Act) are pending before the competent courts in Patiala House.
Despite issuance of notice, no counter affidavit has been filed by the respondent. Nor is there any appearance on behalf of the respondent to contest this petition.
In the circumstances, the petition is allowed. HMA 1574/2021 (Ankit Aneja v. Parul Aneja) stands transferred to the competent court in Patiala House, New Delhi.
The Registry of the Rohini Courts is directed to take expeditious steps to transfer the record to the Patiala House Court.
List on 24 April 2024, which was the next date listed before the Rohini Court, before the competent Court in the Patiala House Courts.
This petition is allowed in the aforesaid terms.