MEENA Vs. PARVEEN

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by respondent-husband under Sec. 13 (1)(i-a) of the Hindu Marriage Act, 1955 (for short 'the Act'), bearing DMC No.101 of 2024, instituted on 6/2/2024 (CNR No.HRRH010009042024), titled as Parveen vs. Meena, pending before the Principal Judge, Family Court, Rohtak, to a Court of competent jurisdiction at Bhiwani.

(2.) Learned counsel for the petitioner submits:-

(3.) It is inter alia on these grounds that petitioner prays for transfer of the case, as detailed in para 1 above.