AKSHITA SHARMA Vs. PRATHAM KALIA

JUDGEMENT

(1.) Prayer in this petition filed by petitioner wife is for transfer of the petition bearing No.DMC-120 of 2022 filed by respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955 read with Ss. 7 and 10 of the Family Courts Act, 1984, titled 'Pratham Kalia vs. Akshita Sharma' pending in the Court of Addl. Principal Judge, Family Court, Patiala, to a court of competent jurisdiction at Hoshiarpur.

(2.) Learned counsel for the petitioner, inter alia, submits that:

(3.) I have heard learned counsel for the petitioner.