Punjab-Haryana High Court
Neha vs Lavkesh Kumar on 8 January, 2016
-1-
TA No.675 of 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.675 of 2015
Date of decision: 08.01.2016
Neha
....Petitioner
Versus
Lavkesh Kumar
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH DHALIWAL
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. V.S. Anand, Advocate, for the petitioner.
None for the respondent.
PARAMJEET SINGH DHALIWAL, J. (ORAL)
Instant petition under Section 24 of the Code of Civil Procedure has been filed seeking transfer of petition under Section 9 of the Hindu Marriage Act, 1955 (for short 'the Act') for decree of restitution of conjugal rights filed by respondent-husband, from Khadoor Sahib, District Tarn Taran to Zira, District Ferozepur.
Learned counsel for the petitioner contended that respondent has filed a petition under Section 9 of the Act at Khadoor Sahib, District Tarn Tarn, which is pending in the Court of Additional Civil Judge (Senior Division), Khadoor Sahib. Now petitioner is residing at Zira, District Ferozepur, which is approximately 60 kms away from Khadoor Sahib. It is further contended that a petition under Section 125 Cr.P.C. -2- TA No.675 of 2015 against the respondent-husband is pending at Zira.
Despite service, none has appeared on behalf of the respondent to oppose this petition.
In view of the submissions made by learned counsel for the petitioner and also for the circumstances mentioned in the petition, request is allowed. Petition under Section 9 of the Act pending in the Court of Additional Civil Judge (Senior Division), Khadoor Sahib is ordered to be transferred to learned District Judge, Ferozepur, who may assign the same to the Court of competent jurisdiction at Zira. Learned District Judge, Amritsar, shall ensure that entire record of the case is sent to learned District Judge, Ferozepur. The petitioner would appear before the learned District Judge, Ferozepur on 02.02.2016.
Disposed of.
(Paramjeet Singh Dhaliwal) Judge January 08, 2016 R.S.