Punjab-Haryana High Court
Rupinder Kaur vs Harminder Singh on 18 May, 2015
TA No.355 of 2015 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.355 of 2015 (O&M)
Date of decision: May 18, 2015.
Rupinder Kaur
... Petitioner
v.
Harminder Singh
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Dharminder Singh Randhawa, Advocate, for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner seeks transfer of the petition under Section 9 of the Hindu Marriage Act, 1955 (in short the Act) filed by the respondent-husband for restitution of conjugal rights from Jalandhar to Ludhiana.
It is also urged that the respondent-husband is already facing proceedings under Section 125 Cr.P.C. at Ludhiana. Besides this, it is very difficult for her to travel from Ludhiana to Jalandhar on each and every date of hearing along with her minor child.
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 2015.05.20 15:03 I attest to the accuracy and integrity of this document Chandigarh TA No.355 of 2015 2Sequelly, the petition under Section 9 of the Hindu Marriage Act, 1955 pending at Jalandhar is transferred to District Judge, Ludhiana who may assign it to any competent court. Both the concerned District Judges to comply.
Parties to appear before the transferee court on 7.7.2015.
The petition stands allowed.
Copy dasti on usual charges.
[Dr. Bharat Bhushan Parsoon] May 18, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.05.20 15:03 I attest to the accuracy and integrity of this document Chandigarh