REGENT COMPUTRONICS PVT. LTD.

Anjali Bali Appellant

V/S

JASWINDER SINGH Respondents

Referred Judgements :-

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

JUDGEMENT

(1.) Applicant, by way of instant transfer application under Section 24 read with Section 151 of the Code of Civil Procedure (for short 'CPC'), seeks transfer of the petition under Section 09 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as "Jaswinder Singh v. Anjali Bali" filed by respondent husband from Garhshankar, District Hoshiarpur to Jalandhar.

(2.) Notice of motion was issued and the lower Court was directed to adjourn the case beyond the date fixed before this Court. As per office report dated 31.01.2017, service is complete. Called twice, however, neither any one has come present on behalf of the respondent to oppose this transfer application nor any request for pass-over has been made.

(3.) Heard learned counsel for the applicant.

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ANJALI BALI Vs. JASWINDER SINGH

Referred Judgements :-

JUDGEMENT

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