Harpreet Kaur vs Arshdeep Singh
2023 Latest Caselaw 22613 P&H

Punjab-Haryana High Court

Harpreet Kaur vs Arshdeep Singh on 22 December, 2023

2023:PHHC:165341

105
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-1660-2023
DECIDED ON: 22.12.2023
HARPREET KAUR -- i ------ sae PETITIONER
VERSUS
ARSHDEEP SINGH -- ee RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Pranav Chamoli, Advocate
for the applicant/petitioner.

SANJAY VASHISTH, J (ORAL)

1. By way of present transfer application, prayer has been made to transfer the petition under Section 25 of the Guardian and Wards Act, 1890 titled as "Arshdeep Singh vs. Harpreet Kaur" filed by respondent-husband which is pending in the Court of Additional Principal Judge, Family Court, Malerkotla. Transfer of the same has been sought from the Courts at Malerkotla to the Court of competent jurisdiction at District SBS Nagar, Nawanshahtr.

2. On the very outset, counsel for the applicant/petitioner informs the Court that parties have agreed to mutually resolve all their

disputes. Therefore, present petition is not required to be pressed, at this

stage.

3. Disposed of being not pressed, at this stage.

4. However, it will be open for the applicant/petitioner to file

another petition in case, compromise does not mature.

(SANJAY VASHISTH) 22.12.2023 JUDGE

Lavisha

Whether speaking/reasoned __ Yes/No Whether reportable Yes/No

LAVISHA

2023.12.22 16:48

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

Chandigarh