MEENAKSHI BAWEJA Vs. DEEPAK BAWEJA

JUDGEMENT

(1.) The present applications have been filed at the behest of the respondent, for placing on record replies in respective cases, along with the annexures.

(2.) In view of the averments made in the applications, same are allowed and the requisite replies along with the annexures are taken on record.

(3.) These are four cases filed by Meenakshi Baweja-wife, for seeking transfer of the litigation, pending between the parties to the lis.