Punjab-Haryana High Court
Manpreet Kaur vs Manpreet Singh on 18 April, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
216
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
T.A. No. 75-2018 (O&M)
Date of decision : 18.04.2018
Manpreet Kaur ....... Petitioner
Versus
Manpreet Singh ....... Respondent
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Rakesh Gupta, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
Respondent has been duly served through mother. But no representation has been made on his behalf. Hence, proceeded against ex- parte.
This is a petition filed under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of the petition filed under Section 9 of the Hindu Marriage Act, 1955 in case No. HMA/782/2017 titled as "Manpreet Singh versus Manpreet Kaur" pending in the Court of learned District Judge, (Family Court) Karnal to a Court of competent jurisdiction at Patiala.
Learned counsel for the petitioner contends that a petition filed by the petitioner under Section 125 of the Criminal Procedure Code is pending before the Patiala Courts and it is difficult for the petitioner to travel from Patiala to Karnal on each and every date of hearing to pursue her case which is at the distance of approximately 145 KMs.
1 of 2 ::: Downloaded on - 06-05-2018 23:40:48 ::: TA-75-2018 -2- Considering the difficulty expressed by the petitioner and the fact that none has appeared to oppose the petition, petition filed under Section 9 of the Hindu Marriage Act, 1955 in case No. HMA/782/2017 titled as "Manpreet Singh versus Manpreet Kaur" pending in the Court of learned District Judge, (Family Court) Karnal is withdrawn from the said Court and transferred to the Court of learned District Judge, Patiala, who may retain the case himself or entrust it to any other Court of competent jurisdiction for trial.
In view of above, petition stands allowed.
Since, the main petition is allowed, the miscellaneous application pending, if any, also stands disposed of.
(KULDIP SINGH)
JUDGE
18.04.2018
preeti
Whether speaking / reasoned Yes
Whether Reportable: No
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