Ritika Saini vs Gurpreet Sngh
2023 Latest Caselaw 19711 P&H

2023:PHHC:143941

106
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-375-2023
DECIDED ON: 14.11.2023
RITIKASAING 2 2 2 2 2 2 nee PETITIONER
VERSUS
GURPREETSNGH  -- eee RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Ms. Nidhi, Advocate for the petitioner.

SANJAY VASHISTH, J (ORAL)

1. Counsel for the petitioner submits that by way of present transfer application, petitioner has sought transfer of the petition under Section 9 of the Hindu Marriage Act i.e. HMA/10040/2022 filed by the respondent-husband.

2. Counsel for the petitioner submits that during the pendency of the present petition, aforesaid petition under Section 9 of the Hindu Marriage Act has been dismissed as withdrawn by respondent-husband. Therefore, present petition has been rendered infructuous.

3. In view of the statement made by counsel for the petitioner,

present petition is disposed of as having been rendered infructuous.

(SANJAY VASHISTH) 14.11.2023 JUDGE

Lavisha

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

LAVISHA 2023.11.15 18:17 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh