HARDEEP KAUR Vs. MUKESH KUMAR

JUDGEMENT

(1.) Despite notice, none appears for the respondent.

(2.) Having heard learned counsel for the petitioner and gone through this transfer petition filed by the petitioner under Sec. 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer Hindu Marriage Petition (HMA) No. 147/2018 titled as "Mukesh Kumar vs. Hardeep Kaur" from the Civil Judge, Senior Division, Kopargaon District Ahmednagar, Maharashtra to the Sub-Divisional Judicial Magistrate Sri Anandpur Sahib, District Rupnagar, Punjab.

(3.) We order accordingly.