Rupinder Kaur vs Sarwan Singh
2023 Latest Caselaw 21054 P&H

Punjab-Haryana High Court

Rupinder Kaur vs Sarwan Singh on 4 December, 2023

2023: PHHC: 154445

215
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-467-2023
DECIDED ON: 04.12.2023
RUPINDER KAUR --_-- ----seeS PETITIONER
VERSUS
SARWAN SINGH --_-- ee RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: None.

SANJAY VASHISTH, J (ORAL)

1. By way of present transfer application, prayer has been made to transfer the petition under Section 9 of the Hindu Marriage Act, 1955 bearing No.HMA/130/2022 titled as "Sarwan Singh vs. Rupinder Kaur" filed by respondent-husband which is pending in the Court of Additional Principal Judge, Family Court, Gurdaspur Camp Court at Batala. Transfer of the same has been sought from the Courts at Gurdaspur to the Court of competent jurisdiction at District Amritsar.

2. On the previous date of hearing i.e. 05.10.2023, there is no representation on behalf of the applicant as well as respondent.

3. Today again, there is no one present on behalf of the applicant and even, there is no representation on behalf of the respondent,

despite effecting of service upon him.

4. Dismissed for non-prosecution.

(SANJAY VASHISTH) 04.12.2023 JUDGE Lavisha

Whether speaking/reasoned _- Yes/No Whether reportable Yes/No

LAVISHA

2023.12.06 10:13

T attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh