Punjab-Haryana High Court
Pratibha Vermani Wife Of Naresh Vermani ... vs Naresh Vermani Son Of Sh. Sudesh Vermani on 24 September, 2012
Author: K. Kannan
Bench: K. Kannan
TA No.208 of 2012(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.208 of 2012(O&M)
Date of Decision: 24.09.2012
Pratibha Vermani wife of Naresh Vermani d/o Sh. Bharat
Bhushan Sarhadi presently at 20-A, Majitha Enclave, Patiala.
... Petitioner
Versus
Naresh Vermani son of Sh. Sudesh Vermani, resident of 155,
Bharat Nagar, Opposite Milan Palace, Batala Road Amritsar.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Vivek Suri, Advocate
for petitioner.
Mr. Rajpal Singh, Advocate,
for 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. The petition for transfer is sought by the wife on the ground that even when her petition for restitution of conjugal rights is pending before the Civil Judge, Senior Division at Patiala for the last 6 years and more, the petition for divorce is filed by the respondent/husband before the district Court at Amritsar. It is only appropriate that both the cases are tried together. The matrimonial proceedings between the same parties pending before the district Court, Amritsar is ordered to TA No.208 of 2012(O&M) [2] be withdrawn and transferred to the Court of Civil Judge, Senior Division, Patiala for disposal in accordance with law and be tried along with the case of restitution.
3. The parties shall appear before the Civil Judge, Senior Division, Patiala on 23.10.2012.
24th September, 2012 ( K. KANNAN ) Rajan JUDGE