Priya vs Rahul Gupta
2023 Latest Caselaw 20577 P&H

Punjab-Haryana High Court

Priya vs Rahul Gupta on 28 November, 2023

2023: PHHC:150589

216
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-491-2023
DECIDED ON: 28.11.2023
PRIYA 02 nna PETITIONER
VERSUS
RAHUL GUPTA ae RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Shubham Mehta, Advocate for

Mr. Vivek Singla, Advocate

for the petitioner.

SANJAY VASHISTH, J (ORAL)

1. Present transfer application has been filed by the petitioner- wife namely Priya aged about 28 years, seeking transfer of the petition under Section 9 of the Hindu Marriage Act, 1955 _ bearing No.HMA/36/2023 titled as "Rahul Gupta vs. Priya" pending before the Family Courts at Dera Bassi to Court of competent jurisdiction at Barnala.

2. Counsel for the petitioner submits that parties have entered

into compromise and therefore, petitioner does not wish to press the

present petition.

3. Dismissed as not pressed.

(SANJAY VASHISTH) 28.11.2023 JUDGE Lavisha

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

LAVISHA

2023.11.30 15:52

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

Chandigarh