SHIVANI HANDA Vs. RAGHAV HANDA

JUDGEMENT

(1.) In view of resolution of the Bar, the lawyers have chosen not to appear in the Court.

(2.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 13 of the Hindu Marriage Act, pending before the Family Court, Jalandhar to the competent Court of jurisdiction at Amritsar.

(3.) In para No.13 of the divorce petition filed by the respondent, it is stated that minor daughter is residing in custody of the petitioner.