RHYTHM Vs. MANJIT SINGH

JUDGEMENT

(1.) As observed in the previous order, despite service, the respondent did not make appearance, on that date. Even today, he has not made appearance. As such, respondent is proceeded against ex parte.

(2.) Counsel for the applicant heard.

(3.) The applicant-wife has filed the present application for seeking transfer of the petition under Sec. 9 of the Hindu Marriage Act i.e. HMA/61/2025, titled 'Manjit Singh v/s Rhythm', filed by the respondent-husband, pending in the Family Court, Dhuri, District Sangrur and she seeks transfer of the same to the Court of competent jurisdiction at Patiala.