REGENT COMPUTRONICS PVT. LTD.

RAJINDER PAL Appellant

V/S

ARJINDER SINGH Respondents

Referred Judgements :-

M.V. REKHA V. SATHYA [REFERRED TO]
KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI V. HARBHAJAN SINGH [REFERRED TO]
SNEHA V. VINAYAK [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]
NISHA VS. DHARMENDA PRATAP SINGH RATHORE [REFERRED TO]

JUDGEMENT

(1.) Applicant, by way of instant transfer application under Section 24 of the Code of Civil Procedure (for short 'CPC'), seeks transfer of the petition under Section 13 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Rajinder Pal v. Arjinder Singh filed by respondent husband from Kapurthala to Jalandhar.

(2.) Notice of motion was issued and the matter was referred to the Mediation and Conciliation Centre for exploring the possibility of an amicable settlement between the parties, however, parties could not arrive at an amicable settlement.

(3.) Heard learned counsel for the parties.

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RAJINDER PAL Vs. ARJINDER SINGH

Referred Judgements :-

JUDGEMENT

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