Punjab-Haryana High Court
Nitin Mahajan vs Puneet Mahajan on 23 February, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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Transfer Application No.149 of 2015
Date of Decision: 23.02.2015
Nitin Mahajan ....Applicant
v.
Puneet Mahajan ....Respondent
CORAM: HON'BLE MS. JUSTICE NAVITA SINGH
Present: Mr. Rishu Mahajan, Advocate for the applicant.
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Navita Singh, J.
There is multiple litigation between the parties. It is submitted that the petition under Section 125 of the Code of Criminal Procedure and the other filed under the Protection of Women from Domestic Violence Act are both pending at Gurdaspur. Criminal case was also lodged against the husband of the applicant, regarding that also the investigation is going on at Gurdaspur.
The respondent is working in Uttrakhand and is not residing at Pathankot where he filed the petition under Section 13 of the Hindu Marriage Act, 1955.
Since the respondent is already facing litigation in Gurdaspur and also the appellant is the resident thereof and respondent is in Uttrakhand, it would be expedient in the interest of justice to put all the litigation at one place. Accordingly, the petition filed under Section 13 of the Hindu Marriage Act pending before the Court of District Judge, Pathankot is transferred to the District Court at Gurdaspur.
The petition stands disposed of.
( NAVITA SINGH ) JUDGE February 23, 2015 renu RENU 2015.02.24 14:36 I attest to the accuracy and authenticity of this document Chandigarh