PRIYANKA Vs. VINAY

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, pending before the Family Court, Kharkhoda, District Sonepat to the competent Court of jurisdiction at Jind.

(2.) While issuing notice of motion, following order was passed on 1/2/2022: -

(3.) It is submitted by learned counsel for the applicant that the petition filed under Sec. 11 and 12 of the Hindu Marriage Act by the applicant, is pending in the Family Court at Jind. However, now the respondent has filed the petition under Sec. 9 of the Hindu Marriage Act in Family Court, Kharkhoda, District Sonepat."