Shweta Verma vs Dr Harish Kumar

Neeraj Tiwari, J

Heard learned counsel for the applicant and Sri Shivam Yadav, learned counsel for the opposite party.

Present transfer application has been filed seeking transfer of Case No. 2165 of 2019 (Dr. Harish Kumar vs. Smt. Sweta Verma), under Section 13 of Hindu Marriage Act, 1955 from Principal Judge, Family Court, Agra to Principal Judge, Family Court, Kanpur Nagar.

Sri Shivam Yadav, learned counsel appearing for the opposite party has no objection to the prayer made by learned counsel for the applicant, but submitted that a direction may be issued to the court concerned to decide the aforesaid case expeditiously.

Therefore, under such facts and circumstances of the case, the transfer application is allowed. The proceeding of Case No. 2165 of 2019 (Dr. Harish Kumar vs. Smt. Sweta Verma) is withdrawn from the Principal Judge, Family Court, Agra. Principal Judge, Family Court, Agra is directed to transmit the record of Case No. 2165 of 2019 to Principal Judge, Family Court, Kanpur Nagar within 15 days from the date of production of certified copy of this order. Thereafter, endeavour shall be made to decide the aforesaid case maximum within a period of six months as provided in Section 21-B of Hindu Marriage Act, 1955 by the Principal Judge, Family Court, Kanpur Nagar or other Additional Judge as per the Rules of the Family Court.