AMITA VERMA Vs. MOHAN LAL VERMA

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, pending before the Family Court, Jagadhri, District Yamuna Nagar to the competent Court of jurisdiction at Panchkula.

(2.) While issuing notice of motion, following order was passed by this Court on 3/2/2022: -

(3.) Learned counsel has further relied upon N.C.V. Aishwarya Vs. A.S. Saravana Karthik Sha, 2022 Live Law (SC) 627, wherein the Hon'ble Supreme Court held as under: -