Nishi Chawla vs Vrs
2022 Latest Caselaw 4316 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Transfer Petition (Civil) No. 13 of 2022
       Nishi Chawla                                              ............Petitioner
                             Vrs.
       Alok Chawla                                        .......... Opposite Party
                                    .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH

For the Petitioner : Ms. Apurwa Pathak, Advocate For the O.P. :

05/20.10.2022 Petitioner wife sought transfer of Original Suit No. 34 of 2020, instituted by the opposite party husband for restitution of the conjugal right under section 9 of the Hindu Marriage Act, from the Court of learned Principal Judge, Family Court, Bokaro to the court of learned Principal Judge, Family Court, Ranchi. However, it appears from the status obtained from the N.J.D.G. site that the suit has been disposed of on 21.05.2022 as the judgment has been delivered on the same date. As such, the instant petition has become infructuous.

The instant petition is disposed of accordingly.

(Aparesh Kumar Singh, J.)

A.Mohanty