Punjab-Haryana High Court
Santosh Rani vs Ranjit Singh on 7 May, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
TA No.96 of 2013(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
Transfer Application No.96 of 2013(O&M)
Date of Decision:-07.05.2013
Santosh Rani
......Petitioner.
Versus
Ranjit Singh
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Varun Garg, Advocate for the Petitioner-wife.
Mr. PKS Phoolka, Advocate for respondent-husband.
***
JASWANT SINGH, J.(ORAL)
Petitioner-wife is seeking the transfer of divorce proceedings under Section 13 of the Hindu Marriage Act, 1955 filed by the respondent-husband from the court of learned District Judge, Bathinda to a court of competent jurisdiction at Sangrur.
At the time of hearing, learned Counsel for the parties convey that their clients have arrived at a settlement and have thus filed a petition under Section 13-B of the Hindu Marriage Act, 1955 for a decree of divorce by mutual consent at Bathinda. They thus states that the present transfer application has become infructuous.
Dismissed as infructuous.
( JASWANT SINGH ) JUDGE May 07, 2013 Vinay