Punjab-Haryana High Court
Suman vs Tulsi Ram And Ors on 22 January, 2015
TA No.59 of 2015 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.59 of 2015
Date of decision: January 22, 2015.
Suman
... Petitioner
v.
Tulsi Ram etc.
... Respondents
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Rakesh Gupta, Advocate, for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner seeks transfer of the Civil Suit No.415 dated 8.10.2013 titled as "Tulsi Ram v/s Suman and others" pending at Dabwali to any court of competent jurisdiction at Panchkula.
It is also urged that the respondent-husband and her family members are also facing criminal proceedings inter-alia under Section 498-A IPC as also under the provisions of the Protection of Women from Domestic Violence Act, 2005 at Panchkula. Besides this, the petitioner has also to take care of her three year minor daughter.
No notice is being issued to the respondent in order to obviate delay, more so when no prejudice is likely to be caused to the respondent in view of the nature of order which this Court proposes to pass.
In view of the submissions made by Counsel for the petitioner as also the circumstances explained, the request is allowed.
VINOD KUMAR KADYAN 2015.01.23 17:20 I attest to the accuracy and integrity of this document Chandigarh TA No.59 of 2015 2Sequelly, the aforesaid civil suit pending before the court of CJ (JD), Dabwali, District Sirsa is transferred to a court of competent jurisdiction at Panchkula. Both the concerned District Judges to comply.
The petition stands disposed of.
Copy dasti on usual charges.
[Dr. Bharat Bhushan Parsoon] January 22, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.01.23 17:20 I attest to the accuracy and integrity of this document Chandigarh