Punjab-Haryana High Court
Ramandeep Kaur vs Sandeep Pal Singh on 14 February, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-648-2017 (O&M)
Date of decision: 14.02.2018
Ramandeep Kaur .....Petitioner
versus
Sandeep Pal Singh ......Respondent
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.A.S.Brar, Advocate for the petitioner
Mr.S.C.Jindal, Advocate for the respondent
1. Whether Reporters of Local Newspapers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Kuldip Singh, J. (Oral)
Reply not filed.
Heard.
It comes out that two cases between the parties are already pending at the Moga Courts.
Present petition filed under Section 9 of the Hindu Marriage Act, 1955 titled as Sandeep Pal Singh vs. Ramandeep Kaur is pending in the Court of learned Civil Judge (Senior Division), Mansa.
Accordingly, in order to ensure that all the cases pending between the parties are decided at one station, petition under Section 9 of the Hindu Marriage Act, 1955 titled as Sandeep Pal Singh vs. Ramandeep Kaur is withdrawn from the Court of learned Civil Judge (Senior Division), Mansa and is transferred to the Court of learned Civil Judge (Senior Division), Moga.
Petition is allowed accordingly.
14.02.2018 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: Yes
Whether Reportable: No
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