Shallu vs Akash
2023 Latest Caselaw 19801 P&H

2023: PHHC:144748

104
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-1019-2023
DECIDED ON: 15.11.2023
SHALLU 2 2 ace PETITIONER
VERSUS
AKASH sss ace RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Jaspreet Singh Brar, Advocate for the petitioner.

SANJAY VASHISTH, J (ORAL)

1. Petitioner-wife Shallu aged 27 years is seeking transfer of the divorce petition under Section 13 of the Hindu Marriage Act, 1955 filed by the respondent-husband. Transfer is sought from the Courts at Bathinda to the Courts at Faridkot.

2. Counsel for the petitioner informs the Court that after filing of the present transfer application, with the help of family members and respectables of the society, matrimonial dispute between the two has been resolved and both have started living together under one roof.

3. In this background of the facts, petitioner wishes to withdraw the present transfer application. However, respondent -- Akash is yet to withdraw the divorce petition pending before the Courts at Bathinda.

4. In the background of the facts stated by counsel for the petitioner before this Court, present petition is permitted to be withdrawn

by the petitioner.

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

I attest to the accuracy and

5. However, liberty is granted to the petitioner for revival of the present transfer application, in case, respondent-husband does not withdraw the divorce petition within six weeks from today.

6. Copy of this order be also communicated to the respondent

for acknowledging the today's order passed by this Court.

7. Disposed of.

(SANJAY VASHISTH) 15.11.2023 JUDGE Lavisha

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

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