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[Cites 10, Cited by 0]

Punjab-Haryana High Court

Manpreet Singh vs Balkar Ram on 10 February, 2016

                      TA No. 723 of 2015 (O&M)                                                   1

                                In the High Court of Punjab and Haryana at Chandigarh

                                             T.A. No. 723 of 2015 (O&M)
                                          Date of Decision: February 10, 2016

                      Manpreet Kaur                                            ... Applicant

                                                         Versus

                      Balkar Ram                                               ... Respondent

                      CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
                             DHALIWAL

                      Present:      Mr. Tejinder Pal Singh, Advocate,
                                    for the applicant.

                                    Mr. Sagar Aggarwal, Advocate,
                                    for the respondent.

                                                          ****

                      Paramjeet Singh Dhaliwal, J. (Oral)

Instant application has been filed under Section 24 of the Code of Civil Procedure for transfer of petition under Sections 6 and 13 of the Hindu Minority and Guardianship Act, 1956 read with Sections 7, 8, 10, 12, 13 and 25 of the Guardian and Wards Act, 1890 filed by the respondent titled as "Balkar Ram vs. Manipreeth Kaur" (Annxure P/1), pending in the Court of learned Additional Civil Judge (Senior Division), Phillaur to the court of competent jurisdiction at S.B.S. Nagar.

I have heard learned counsel for the parties and perused the record.

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.

In view of the consent of both the parties, petition under Sections 6 and 13 of the Hindu Minority and Guardianship Act, 1956 read VIRENDER KUMAR 2016.02.15 13:23 I attest to the accuracy and authenticity of this document TA No. 723 of 2015 (O&M) 2 with Sections 7, 8, 10, 12, 13 and 25 of the Guardian and Wards Act, 1890 filed by the respondent titled "Balkar Ram vs. Manipreeth Kaur", pending in the Court of learned Additional Civil Judge (Senior Division), Phillaur, is withdrawn and ordered to be transferred to learned District Judge, S.B.S. Nagar, who may assign the same to the Court of competent jurisdiction there. Learned Additional Civil Judge (Senior Division), Phillaur, shall ensure that entire record of the case is sent to learned District Judge, S.B.S. Nagar.

Parties through their counsel are directed to appear before the Court of learned District Judge, S.B.S. Nagar on 29.02.2016.

Disposed of.




                      February 10, 2016                            [Paramjeet Singh Dhaliwal]
                      vkd                                                     Judge




VIRENDER KUMAR
2016.02.15 13:23
I attest to the accuracy and
authenticity of this document