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Lavleen Sahni Wife Of Shubhendra ... vs Shubhinder Singh Loomba @ Aman S/O ...
2022 Latest Caselaw 2882 Raj/2

Citation : 2022 Latest Caselaw 2882 Raj/2
Judgement Date : 5 April, 2022

Rajasthan High Court
Lavleen Sahni Wife Of Shubhendra ... vs Shubhinder Singh Loomba @ Aman S/O ... on 5 April, 2022
Bench: Sudesh Bansal
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                S.B. Civil Transfer Application No.110/2020

                                   Lavleen Sahni Wife Of Shubhendra Singh Loomba D/o Shri
                                   Tejendra Singh Sahni, Aged About 28 Years, Resident Of 118
                                   Pratapnagar, Vashishth Marg, Khatipura Road, Vaishali Nagar,
                                   Jaipur, At Present 32 B, New Colony, Gumanpura, Kota Raj.
                                                                                                       ----Petitioner
                                                                        Versus
                                   Shubhinder Singh Loomba @ Aman S/o Shri G.s. Loomba, Aged
                                   About 30 Years, Resident Of 118 Pratapnagar, Vashishth Marg,
                                   Khatipura Road, Vaishali Nagar, Jaipur.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Himanshu Singh Chauhan for Mr. Madhav Mitra For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

05/04/2022

Learned counsel for petitioner-wife submits that the parties

have entered into compromise before the family court, hence he

does not want to press this transfer application.

In view of statement made at bar, this transfer application is

dismissed as not press.

All pending application(s), if any, stand(s) disposed of.

(SUDESH BANSAL),J

SAURABH/21

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