SHASHI GARG Vs. ARUN GARG

JUDGEMENT

(1.) Hma Case No. 221 of 1996 pending before District Judge, Delhi is transferred to the file of this court.

(2.) This transfer petition was filed under Section 25 of the Code of Civil Procedure with a prayer to order transfer of HMA Case No. 221 of 1996 pending before the District Judge, Delhi between the parties to the court of competent jurisdiction at Rewari, Haryana. The respondent-husband has filed the said HMA Case No. 221 of 1996 under Section 13 (l) (a) of the Hindu Marriage Act, 1955 (hereinafter called "the Act") for the dissolution of marriage of the parties. This petition was filed sometime in February 1996 by the respondent-husband.

(3.) Notice was ordered in the transfer petition and the respondent has entered appearance through his counsel.