1. The petitioner-wife has filed the present petition under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of a petition for divorce filed by the respondenthusband bearing H.M.A. No.2207 of 2023 titled “Vikramaditya Singh Vs. Sudarshana Chundawat” pending before the Court of Family Judge, Family Court02, South-East, Saket Courts, Delhi to the Family Court, Udaipur, Rajasthan.

2. Having heard learned counsel for the parties and on examining the grounds taken in the transfer petition, we direct transfer of H.M.A. No.2207 of 2023 titled “Vikramaditya Singh Vs. Sudarshana Chundawat” pending before the Court of Family Judge, Family Court-02, South-East, Saket Courts, Delhi to the Family Court, Udaipur, Rajasthan

3. The record of the case be transferred immediately to the Transferee Court.

4. A copy of this order be sent to the concerned court for compliance.

5. The Transfer Petition is allowed in the afore-stated terms.

6. If video conferencing facility is available to the transferee Court, the benefit of the same shall be extended to the parties.

7. Pending application(s), if any, shall stand disposed of.