HARJEET KAUR Vs. GURDEEP SINGH

JUDGEMENT

(1.) The Lawyers are abstaining from work.

(2.) Prayer in this petition is for transfer of the petition filed under Sec. 6 of the Hindu Minority and Guardianship Act, 1956 and Sec. 25 of the Guardians and Wards Act, 1980, pending in the Family Court, Camp Court Sardulgarh, District Mansa to the competent Court of jurisdiction at Camp Court Phul, District Bathinda.

(3.) It is stated in the petition that on account of a matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. at Camp Court Phul, District Bathinda.