KINDERPAL KAUR Vs. JASWINDER SINGH

JUDGEMENT

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

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

(3.) The applicant-Kinderpal Kaur and her parents have filed the present application for seeking transfer of the petition under Sec. 25 of the Guardians and Wards Act i.e. GW/44/2023, titled "Jaswinder Singh Vs. Kinderpal Kaur and others', filed by the respondent, pending in the Family Court, Bathinda and they seek transfer of the same to the Court of competent jurisdiction at Zira, District Ferozepur.