REGENT COMPUTRONICS PVT. LTD.

PRIYANKA Appellant

V/S

Amandeep Markan Respondents

Referred Judgements :-

MANEKA SANJAY GANDHI VS. RANI JETHMALANI [REFERRED TO]
SUBRAMANIAM SWAMY VS. RAMAKRISHNA HEGDE [REFERRED TO]
NEELAM KANWAR VS. DEVINDER SINGH KANWAR [REFERRED TO]
SUMITRA SINGH VS. KUMAR SANJAY [REFERRED TO]
MANGLA PATIL KALE VS. SANJEEV KUMAR KALE [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
ANJALI ASHOK SADHWANI VS. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
KULWINDER KAUR ALIAS KULWINDER GURCHARAN SINGH VS. KANDI FRIENDS EDUCATION TRUST [REFERRED TO]
NISHA VS. DHARMENDA PRATAP SINGH RATHORE [REFERRED TO]
M.V. REKHA VS. SATHYA [REFERRED TO]
SNEHA VS. VINAYAK [REFERRED TO]
TRISHLA SHARMA VS. YASHPAL MUDGAL [REFERRED TO]
ANJU VS. SANJAY [REFERRED TO]
KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI VS. HARBHAJAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Applicant-wife, by way of instant transfer application under Sec. 24 of the Code of Civil Procedure (for short 'CPC'), seeks transfer of the petition under Sec. 13 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Amandeep Markan Vs. Priyanka filed by respondent husband from Jalandhar to Patiala.

(2.) Notice of motion was issued and learned trial Court was directed to adjourn the case beyond the date fixed before this Court. Reply filed on behalf of the respondent in the Court today, is taken on record and copy thereof has been supplied to learned counsel for the applicant.

(3.) Heard learned counsel for the parties.

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PRIYANKA Vs. AMANDEEP MARKAN

Referred Judgements :-

JUDGEMENT

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