Punjab-Haryana High Court
Aisha Rani vs Mandeep Singh on 11 February, 2016
TA No. 12 of 2016 1
In the High Court of Punjab and Haryana at Chandigarh
T.A. No. 12 of 2016
Date of Decision: February 11, 2016
Aisha Rani
... Applicant
Versus
Mandeep Singh
... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
DHALIWAL
Present: Mr. Naveen Batra, Advocate,
for the applicant.
Mr. R.V.S. Chug, Advocate,
for the respondent.
Paramjeet Singh Dhaliwal, J. (Oral)
Instant application under Section 24 of the Code of Civil Procedure has been filed seeking transfer of petition bearing HMA/710/2015, under Section 12 of the Hindu Marriage Act (hereinafter referred to as the "Act") titled "Mandeep Singh vs. Aisha Rani", filed by respondent-husband for annulment of marriage, from Hoshiarpur to the Court of competent jurisdiction at Rupnagar.
Learned counsel for the applicant states that petition under Section 12 of the Act may be transferred to S.B.S. Nagar, and it will be convenient for both the parties to attend the proceedings there.
Learned counsel for the respondent states that he has no objection if the petition under Section 12 of the Act is transferred to S.B.S. Nagar.
VIRENDER KUMAR2016.02.12 15:49 I attest to the accuracy and authenticity of this document TA No. 12 of 2016 2
In view of consent of both the parties, petition under Section 12 of the Act, pending in the Court of Additional District Judge, Hoshiarpur is ordered to be withdrawn and transferred to learned District Judge, S.B.S. Nagar, who may assign the same to the court of competent jurisdiction there. Learned Additional District Judge, Hoshiarpur shall ensure that entire record of the case is sent to the learned District Judge, S.B.S. Nagar. The parties are directed to appear before the learned District Judge, S.B.S. Nagar on 01.03.2016.
Disposed of accordingly.
February 11, 2016 [Paramjeet Singh Dhaliwal]
vkd Judge
VIRENDER KUMAR
2016.02.12 15:49
I attest to the accuracy and
authenticity of this document