Punjab-Haryana High Court
Jatinder Singh vs Sharanjeet Kaur on 21 November, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:153161
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
336
TA-342-2024
Decided on:21.11.2024
Jatinder Singh
. . .Petitioner
Versus
Sharanjeet Kaur
. . . Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Rahul Dev Singh, Advocate
for the petitioner.
Ms. Kulwant Kaur Kahlon, Advocate and
Mr. Amrit Pal Singh Kahlon, Advocate
for the respondent.
*****
VIKAS BAHL, J.(ORAL)
1. The present petition has been filed under Section 24 read with Section 151 CPC seeking transfer of Contempt Petition No.4 of 2022 (Annexure P-1) pending before the Additional Principal Judge, Family Court, Gurdaspur Camp Court at Batala to the Court of Additional District Judge, Family Court, Nawanshahr.
2. Learned counsel for the petitioner as well as counsel for the respondent have jointly submitted that the contempt petition (Annexure P-1) be transferred from the Family Court, Gurdaspur Camp Court at Batala to the Court of Additional District Judge, Family Court, Nawanshahr.
3. Keeping in view the abovesaid facts and circumstances and the joint statement made by the counsel for the petitioner as well as counsel for the respondent, the present transfer application is allowed and the Contempt Petition No.4 of 2022 (Annexure P-1) is transferred from the Family Court, Gurdaspur Camp Court at Batala to the Court of Additional District Judge, Family Court, Nawanshahr.
(VIKAS BAHL)
21.11.2024 JUDGE
Mehak
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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