Punjab-Haryana High Court
Raminder Kaur vs Kamaldeep Singh on 21 September, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA-511-2015 (O & M)
Date of decision: 21.09.2016
Raminder Kaur ....Applicant
V/s
Kamaldeep Singh ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Rajiv Joshi, Advocate for the applicant.
Mr. Hitesh Pandit, Advocate, for the respondent.
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Rajan Gupta, J. (Oral)
Pursuant to order dated August 24, 2016, both petitioner and respondent are present in court. Learned counsel have sought instructions from them. They submit that there is no possibility of amicable settlement between the parties. This court, thus, proceeds to decide the transfer petition.
This is a petition under Section 24 of the Code of Civil Procedure for transfer of proceedings initiated by the respondent-husband under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act') from Patiala to Phillaur.
Learned counsel for the parties submit that they have instructions to submit that proceedings may be transferred to a court of competent jurisdiction at Ludhiana.
In view of statement made by them, this petition is allowed. It is directed that proceedings under Section 9 of the Act at Patiala, be transferred to a court of competent jurisdiction at Ludhiana.
(RAJAN GUPTA)
September 21, 2016 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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