HARPREET KAUR Vs. NISHAN SINGH

JUDGEMENT

(1.) "This petition has been filed by the wife seeking the transfer of the petition filed under Sec. 13 of the Hindu Marriage Act, 1955, titled as "Nishan Singh vs. Harpreet Kaur", pending in the Court of District Judge, Tarn Taran, to the Court of competent jurisdiction at Amritsar.

(2.) As per the office report, notice issued to the respondent has been received back served through his counsel in the trial Court. However, he remains unrepresented.

(3.) As the respondent has not entered appearance, the facts noticed in the order dtd. 14/9/2021 remain uncontroverted, hence, the petition is allowed.