RENU Vs. RAM AVTAR

JUDGEMENT

(1.) Prayer in this petition filed by petitioner wife is for transfer of petition bearing No.HMA/20/2020 filed by respondent-husband under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, titled 'Ram Avtar vs. Renu' pending in the Court of Principal Judge, Family Court, Jhajjar, to a court of competent jurisdiction at Charkhi Dadri.

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

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