Pooja vs Sanjay
2023 Latest Caselaw 22060 P&H

Punjab-Haryana High Court

Pooja vs Sanjay on 15 December, 2023

LAVISHA
2023.12.18 17:46
I attest to the accuracy and

2023: PHHC: 160997

209
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-1415-2023
DECIDED ON: 15.12.2023
POOJA 2 2 naa APPLICANT
VERSUS
SANJAY ne RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. David Sardana, Advocate
for the applicant.

SANJAY VASHISTH, J (ORAL)

1. Present transfer application has been filed by the applicant- wife namely Pooja aged about 34 years seeking transfer of the divorce petition bearing No.DMC/344/2023 filed by the respondent-husband under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 from the Family Court at Hisar to any Court of competent jurisdiction at Rohtak.

2. Counsel appearing on behalf of the applicant-wife submits that divorce petition filed by the respondent-husband has itself been withdrawn by him on 11.12.2023 before the Family Court at Hisar.

Therefore, the present petition is rendered infructuous.

3. Present petition stands disposed of as having been rendered infructuous.

(SANJAY VASHISTH) 15.12.2023 JUDGE Lavisha

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

authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh