Himachal Pradesh High Court
Rajni Devi W/O Shri Rajinder Kumar vs Rajinder Kumar S/O Late Sh. Dalip Chand ... on 16 March, 2016
Author: P. S. Rana
Bench: P. S. Rana
HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No. 490 of 2015
Date of order: March 16, 2016
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Rajni Devi W/o Shri Rajinder Kumar .....Petitioner.
Versus
Rajinder Kumar S/o late Sh. Dalip Chand ....Non-petitioner
Coram:
The Hon'ble Mr. Justice P. S. Rana, Judge.
of
Whether approved for reporting?1 yes
For Non-petitioner : Mr. Naveen Kumar Bhardwaj, Advocate.
rt
For the Respondent: Mr. G.R. Palsra, Advocate.
P. S. Rana, J. (Oral)
ORDER Heard. With the consent of learned Advocates appearing on behalf of the parties following order is passed:-
1. Hindu Marriage Petition No. 12 of 2015 titled as Rajinder Kumar Vs. Rajni Devi pending before the learned Civil Judge (Sr.Division) Mandi is transferred to learned Civil Judge (Sr. Division) Kullu.
2. The parties are directed to appear before the learned Civil Judge (Sr. Division) Kullu on 18.4.2016.
Certified copy of the order be immediately transmitted to learned Civil Judge (Sr. Division) Mandi and learned Civil Judge (Sr. Division) Kullu for compliance. No order as to costs. CMPMO No. 490 of 2015 is disposed of.
March 16, 2016 (P. S. Rana),
(R.Atal) Judge.
1
Whether the reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 15/04/2017 19:55:14 :::HCHP