Punjab-Haryana High Court
Jasmer Singh vs Rajinder Kaur And Ors on 1 December, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No. 587 of 2015
Date of decision : 01.12.2016
Jasmer Singh
....Petitioner
V/s
Rajinder Kaur & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Viney Saini, Advocate for Mr. G.S. Nagra, Advocate for the petitioner. Mr. Amit Dhawan, Advocate for respondents no. 1 & 2. RAJAN GUPTA J.
In the present case transfer of civil suit titled as "Rajinder Kaur vs. Jasmer Singh" has been sought from the court of Jalandhar to Nakodar.
At the outset, learned counsel for respondents no. 1 & 2 has raised an objection that this petition is not maintainable as plea for intra district transfer can be considered by the District Judge. However, no application was moved before the District Judge by the petitioner.
Under the circumstances, this petition is dismissed with liberty to the petitioner to seek appropriate remedy, if so advised.
December 01, 2016 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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