LAWS(P&H)-2022-9-1

NISHA Vs. VIPIN PARKASH

Decided On September 06, 2022
NISHA Appellant
V/S
Vipin Parkash Respondents

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, 1955, pending before the Family Court, Narnaul to the competent Court of jurisdiction at Rohtak.