REGENT COMPUTRONICS PVT. LTD.

PARUL SHARMA Appellant

V/S

SANDEEP SHARMA 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]
NISHA VS. DHARMENDA PRATAP SINGH RATHORE [REFERRED TO]

JUDGEMENT

(1.) Applicant, 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. 9 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Sandeep Sharma Vs. Parul Sharma, filed by respondent husband from Ambala Cantt. to Chandigarh.

(2.) Notice of motion was issued and learned trial court was directed to adjourn the case beyond the date fixed before this Court.

(3.) Heard learned counsel for the parties.

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PARUL SHARMA Vs. SANDEEP SHARMA

Referred Judgements :-

JUDGEMENT

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