MEENAKSHI BAWEJA Vs. DEEPAK BAWEJA

JUDGEMENT

(1.) This common order shall dispose of Transfer Application Nos. 532 and 542 of 2021 filed by petitioner/wife seeking transfer of proceedings, as detailed in para 2 hereinafter, pending in the Courts at Gurugram to the courts of competent jurisdiction at Mansa, Punjab, as the parties, facts, submissions and prayer made in both these petitions are the same.

(2.) Prayer in T.A. 532/2021 filed by petitioner wife is for transfer of the petition filed by respondent-husband under Sec. 6 of the Hindu Minority and Guardianship and Ward Act bearing No. GW-88/2020 titled as "Deepak Baweja vs. Meenakshi Baweja", pending in the Court of Additional Prinicipal Judge, Family Court, Gurugram to a court of competent jurisdiction at Mansa; In T.A.No.542/2021 again filed by the petitioner wife prayer is for transfer of the petition filed by respondent-husband under Sec. 13 of the Hindu Marriage Act,1955, bearing case No. 5067 of 2020 titled "Deepak Baweja v Meenakshi Lalit @ Meenakshi Baweja" pending in the Court of Additional Prinicipal Judge, Family Court, Gurugram to a court of competent jurisdiction at Mansa.

(3.) It is stated by the learned counsel for the petitioner: