Punjab-Haryana High Court
Shashi Bala Wife Of Sanjeev Kumar vs Sanjeev Kumar Age About 33 Years Son Of ... on 29 August, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.265 of 2012(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.265 of 2012(O&M)
Date of Decision: 29.08.2012
Shashi Bala wife of Sanjeev Kumar, R/o Sunam, D/o Ramlal,
presently residing at Nirankari Satsang Bhawan, Dadumajra
Colony, 38-West, Chandigarh.
... Petitioner
Versus
Sanjeev Kumar age about 33 years son of late Shri Ghansham
Dass, R/o Near Gurudwara Pahli Patsahi Sahib, Sunam, Tehsil
Sunam, District Sangrur.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Gurmeet Singh, Advocate
for the petitioner.
None for the respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. After the notice is ordered, the counsel for the petitioner states that the respondent was served and he appeared before the Mediation Centre. There is no representation for the respondent now.
2. The petition for transfer is sought on the ground that the petitioner is residing in a place which is about 80 kilometers away from the place of institution of the case and it is very difficult for her to undertake the travel without any male TA No.265 of 2012(O&M) [2] escort. There is no representation for the respondent to contest the petitioner's claim. The application for transfer is ordered and the case pending between the parties before the Court of Additional Civil Judge (Sr. Divn.), Sunam is ordered to be withdrawan and transferred to the District Court at Chandigarh for disposal in accordance with law. The parties shall appear before the District Court at Chandigarh on 15.09.2012.
29th August, 2012 ( K. KANNAN ) Rajan JUDGE