VARSHA Vs. MUKESH PANWAR

JUDGEMENT

(1.) The Lawyers are abstaining from work.

(2.) Prayer in this petition is for transfer of the petition filed under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, pending in the Family Court, Bhiwani to the competent Court of jurisdiction at Charkhi Dadri.

(3.) It is stated in the petition that on account of a matrimonial discord, the Respondent/husband has filed the petition under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, before the Principal Judge, Family Court, Bhiwani.