Punjab-Haryana High Court
Manpreet Kaur vs Balkar Ram on 10 February, 2016
TA No. 722 of 2015 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
T.A. No. 722 of 2015 (O&M)
Date of Decision: February 10, 2016
Manpreet Kaur ... Applicant
Versus
Balkar Ram ... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
DHALIWAL
Present: Mr. Tejinder Pal Singh, Advocate,
for the applicant.
Mr. Sagar Aggarwal, Advocate,
for the respondent.
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Paramjeet Singh Dhaliwal, J. (Oral)
Instant application has been filed under Section 24 of the Code of Civil Procedure for transfer of petition under Section 13 of the Hindu Marriage Act (hereinafter referred to as the "Act") filed by the respondent titled as "Balkar Ram vs. Manipreeth Kaur" (Annxure P/1), pending in the Court of learned District Judge, Jalandhar to the court of competent jurisdiction at S.B.S. Nagar.
I have heard learned counsel for the parties and perused the record.
Learned counsel for the respondent states that respondent has no objection if the case filed by him under Section 13 of the Act is transferred to S.B.S. Nagar.
In view of consent of both the parties, petition under Section 13 of the Act filed by the respondent titled "Balkar Ram vs. Manipreeth Kaur", pending in the Court of learned District Judge, Jalandhar, is withdrawn and VIRENDER KUMAR 2016.02.15 13:23 I attest to the accuracy and authenticity of this document TA No. 722 of 2015 (O&M) 2 ordered to be transferred to learned District Judge, S.B.S. Nagar, who may assign the same to the Court of competent jurisdiction there. Learned District Judge, Jalandhar, shall ensure that entire record of the case is sent to learned District Judge, S.B.S. Nagar.
Parties through their counsel are directed to appear before the Court of learned District Judge, S.B.S. Nagar on 29.02.2016.
Disposed of.
February 10, 2016 [Paramjeet Singh Dhaliwal]
vkd Judge
VIRENDER KUMAR
2016.02.15 13:23
I attest to the accuracy and
authenticity of this document