Punjab-Haryana High Court
Saroj Rani @ Rajni vs Mukesh Kumar on 9 November, 2023
Neutral Citation No:=2023:PHHC:143526
Neutral Citation No:2023:PHHC: 143526
TA-1423-2022(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
206 TA-1423-2022(O&M)
Date of Decision:09.11.2023
Saroj Rani @ Rajni ....Petitioner
Versus
Mukesh Kumar ....Respondent
CORAM:HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Vivek Dahiya, Advocate for
Mr. Navjot Singh, Advocate
for the petitioner.
None for the respondent.
*****
SANJAY VASHISTH, J.(Oral)
1. Present petition has been filed by the petitioner-wife under Section 24 of the Code of Civil Procedure, 1908, for seeking transfer of the petition filed by respondent-husband under Section 13 of the Hindu Marriage Act, 1955, titled as " Mukesh Kumar Vs. Saroj Rani @ Rajni" pending in the court of learned Principal Judge, Family Court, Malerkotla, District Sangrur to any Court of Competent Jurisdiction at District Patiala.
2. At the very outset, learned counsel for the petitioner submits that the present petition is rendered infructuous as the petition 1 of 2 ::: Downloaded on - 12-11-2023 07:59:35 ::: Neutral Citation No:=2023:PHHC:143526 Neutral Citation No:2023:PHHC: 143526 TA-1423-2022(O&M) 2 filed by respondent-husband under Section 13 of the Hindu Marriage Act, 1955, has been withdrawn on 14.03.2023.
3. In view of the above, the present petition is disposed of as having been rendered infructuous.
[SANJAY VASHISTH]
November 09, 2023 JUDGE
rashmi
Whether speaking/reasoned yes/no
Whether reportable? yes/no
Neutral Citation No:=2023:PHHC:143526 2 of 2 ::: Downloaded on - 12-11-2023 07:59:36 :::