MALA SINGH CHAWLA Vs. RAHUL CHAWLA

JUDGEMENT

(1.) C.M. No.5836/2019 (for exemption)

(2.) On 21.12.2018, this court had issued notice to the respondent for 18.02.2019. The file is taken up today as the petitioner seeks stay of the proceedings before the trial court.

(3.) With the consent of the learned counsel for the petitioner and the learned senior counsel for the respondent, I propose to hear and decide the transfer petition.