Punjab-Haryana High Court
Prabhjot Kaur vs Prince Dildar on 7 December, 2018
Author: H.S. Madaan
Bench: H.S. Madaan
TA-601-2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-601-2018
Date of decision:-7.12.2018
Prabhjot Kaur
...Applicant
Versus
Prince Dildar
...Respondent
CORAM : HON'BLE MR. JUSTICE H.S. MADAAN
Present : Mr.A.K. Goel, Advocate
for the applicant.
Mr.Kushagra Mahajan, Advocate
for the respondent.
****
H.S. MADAAN, J.(ORAL)
Mr.Kushagra Mahajan, Advocate has put in appearance on behalf of the respondent and filed vakalatnama on his behalf, which is taken on record.
Learned counsel for the respondent states that since the respondent, who is in Government service has been transferred to Chandigarh, as such, he does not oppose the application for transfer of petition under Section 13 of the Hindu Marriage Act, 1955 pending in the Court of Additional District Judge, Amritsar to the Court of competent jurisdiction at Moga.
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Copy of this order be sent to District & Sessions Judge, Amritsar as well as District & Sessions Judge, Moga for information and necessary compliance.
(H.S.MADAAN)
7.12.2018 JUDGE
Brij
Whether reasoned/speaking : Yes/No
Whether reportable : Yes/No
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