SHIVANI ROY Vs. RAVINDER KUMAR ARORA

JUDGEMENT

(1.) PRAYER in the present application is for transfer of divorce petition, titled as Ravinder Kumar v. Shivani Roy, filed under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act') by the respondent-husband from the Court of Addl. District Judge, Hoshiarpur to the Court of competent jurisdiction at Amritsar.

(2.) SERVICE of respondent is complete. However, at the time of hearing, no one had appeared for him.

(3.) NO one had appeared for the respondent at the time of hearing to controvert the argument raised by the learned counsel for the applicant.