Punjab-Haryana High Court
Pooja Rani vs Vinay Mittal on 27 January, 2015
TA No.370 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA No.370 of 2014.
Decided on:-27.1.2015.
Pooja Rani. .........Petitioner.
Versus
Vinay Mittal. .........Respondent.
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON.
Present:- Mr. S.K. Sandhir, Advocate
for the petitioner.
None for the respondent.
Dr. Bharat Bhushan Parsoon, J (Oral)
As per the report of Registry, notice issued to the respondent has been received back duly served but none has put in appearance on his behalf. He is, thus, proceeded against ex-parte.
Counsel for the wife, petitioner herein, seeks transfer of two petitions, one under Section 13 of the Hindu Marriage Act, 1955 filed by the husband, respondent herein, from Sangrur to Patiala, and another under the Guardians and Wards Act, 1890, also filed by the respondent-husband from Sunam, District Sangrur to Samana, District Patiala as the petitioner is residing alongwith her minor son at Samana, District Patiala.
It is also urged that the petitioner-wife had also filed a petition under Section 128 Cr.P.C. against the respondent-husband at Samana, District Patiala and now the proceedings under Section 128 Cr.PC are pending adjudication there.
YAG DUTT 2015.01.29 18:20 I attest to the accuracy and authenticity of this document TA No.370 of 2014 -2-In view of the submissions made by counsel for the petitioner as also the circumstances explained in the petition, the request is allowed.
Sequelly, both the aforementioned petitions filed at the instance of the respondent-husband pending in the courts at District Sangrur are transferred to District Judge, Patiala. Both the concerned District Judges to comply.
Disposed of accordingly.
Copy Dasti on usual charges.
(Dr. Bharat Bhushan Parsoon) Judge January 27, 2015 'Yag Dutt' YAG DUTT 2015.01.29 18:20 I attest to the accuracy and authenticity of this document