Punjab-Haryana High Court
Babita Goyal vs Jitender Bansal on 22 December, 2021
Author: Alka Sarin
Bench: Alka Sarin
103
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
-.-
CM-14484-CII-2021 in/and
TA-387-2021 (O&M)
DATE OF DECISION: 22.12.2021
Babita Goyal .....Petitioner
Versus
Jitender Bansal .....Respondent
CORAM:- HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. Alankar Narula, Advocate for the applicant/respondent.
ALKA SARIN, J. (Oral):
Heard in physical mode.
CM-14484-CII-2021 This is an application for seeking preponment of the case which is now listed for 14.02.2022.
Notice of the application.
Ms. Veena Hooda, Advocate appears and accepts notice on behalf of the non-applicant/petitioner. She states that she has no objection if the date of hearing in the main case is preponed.
With the consent of both the learned counsel, date of hearing in the main case i.e. TA-387-2021 is preponed and the case is taken on board today itself.
CM stands disposed off.
TA-387-2020 Learned counsel for the respondent has placed on record Annexure A-1, alongwith CM-14484-CII-2021, which is an order dated 1 of 2 ::: Downloaded on - 23-12-2021 22:58:38 ::: CM-14484-CII-2021 in/and TA-387-2021 (O&M) -2- 31.08.2021 whereby the petiiton filed by the respondent under Section 9 of the Hindu Marriage Act, 1955, the transfer of which was sought by way of the present petition, has since been allowed ex-parte.
Learned counsel for the petitioner is not in a position to deny this fact.
In view of the above, the present petition is disposed off as having been rendered infructuous.
( ALKA SARIN ) JUDGE 22nd December, 2021 tripti NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 2 of 2 ::: Downloaded on - 23-12-2021 22:58:38 :::