SHAMA SHARMA Vs. KISHAN KUMAR

JUDGEMENT

(1.) The petitioner-wife has filed the present petition under Sec. 25 of the Code of Civil Procedure, 1908 seeking transfer of a petition for restitution of conjugal rights filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, bearing CM No. 136 of 2023, titled "Kishan Kumar Vs. Shama Sharma" pending before the Principal Judge, Family Court, Sri Ganga Nagar, Rajasthan to a Court of competent jurisdiction at Faridkot, Punjab.

(2.) On 29/11/2023 this Court had noted that none has entered appearance on behalf of the respondent-husband. In view of the statement made by learned counsel for the petitioner-wife that the parties were referred to mediation, but could not arrive at a settlement, it was deemed appropriate to await the presence of the respondent-husband. We had also directed that both the parties should appear virtually on the next date of hearing.

(3.) Learned counsel for the petitioner-wife states that he has given a written intimation of the order passed on 29/11/2023 to the respondent-husband through speed post as well as whatsapp, but he has not responded.