SIMRAN KAUR BHALLA Vs. JASMEEN SINGH BANGA

JUDGEMENT

(1.) The present application has been filed at the behest of the respondent, for placing on record reply to the transfer application.

(2.) In view of the averments made in the application, same is allowed and the requisite reply is taken on record.

(3.) The applicant-mother has filed the present application for seeking transfer of the petition under Ss. 7, 8, 25 and 26 of the Guardians and Wards Act, 1890, i.e. GW/221/2023, titled 'Jasmeen Singh Vs. Simran Kaur', filed by the respondent-father (husband of the applicant), pending in the Family Court, Ludhiana and she seeks transfer of the same to the Court of competent jurisdiction at Ambala.