Punjab-Haryana High Court
Rakesh Sood vs Meenu Sood on 22 July, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
TA No.205 of 2013 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
TA No.205 of 2013
Date of Decision:-22.07.2013
Rakesh Sood
......Petitioner.
Versus
Meenu Sood
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Arvind Mittal, Advocate along with
Petitioner in person.
***
JASWANT SINGH, J.(ORAL)
Present transfer application has been registered on the complaint made by petitioner-husband before the Hon'ble Inspecting Judge against the learned trial Court Judge during the annual inspection of Anandpur Sahib in respect of the conduct of the presiding officer in the petition for custody of the minor sons.
At the time of hearing it is not disputed that for transfer of a pending case from one court to the other court would be maintainable before the learned District Judge of the Sessions Division and, therefore, the registering of the present transfer application on the judicial side would virtually amount to usurping the powers vested in the learned District Judge of the said Division.
In view of the aforesaid position, learned counsel for the Mahajan Vinay 2013.07.24 10:48 I attest to the accuracy and integrity of this document at Chandigarh TA No.205 of 2013 #2# petitioner-husband on instructions from his client Sh. Rakesh Sood concedes that the present transfer application be dismissed as infructuous.
Dismissed as infructuous.
( JASWANT SINGH ) JUDGE July 22, 2013 Vinay Mahajan Vinay 2013.07.24 10:48 I attest to the accuracy and integrity of this document at Chandigarh