Aarti vs Bobby Kumar
2024 Latest Caselaw 7326 P&H

Punjab-Haryana High Court

Aarti vs Bobby Kumar on 5 April, 2024

                                                                                          2024:PHHC:046278

               TA-138-2024 (O&M)                                                                    -1-

               106
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                            TA-138-2024 (O&M)
                                                                            Date of Decision: 05.04.2024

               Aarti                                                                          ....Petitioner

                                                                Versus

               Bobby Kumar                                                                 ....Respondent

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Gursharan Singh, Advocate
                                         for the petitioner.

               HARSH BUNGER, J. (Oral)

1. Petitioner (Aarti) has filed the instant transfer application

seeking transfer of case DMC (Divorce and Matrimonial Cases) No.855 of

2023 titled as "Aarti Vs. Bobby Kumar" (Annexure P-1) filed under

Section 13 of Hindu Marriage Act, 1955 from the Court of Principal Judge,

Family Court, Bathinda to Court of competent jurisdiction in District SAS

Nagar, Mohali.

2. After arguing for some time, learned counsel for the petitioner

prays that he may be permitted to withdraw the instant transfer application.

3. In view of the above, the instant transfer application is

dismissed as withdrawn.

4. All pending application(s), if any, shall also stand closed.

               05.04.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                          Yes/No
               Whether reportable:                                 Yes/No

authenticity of this document/judgment