REGENT COMPUTRONICS PVT. LTD.

Arwinder Kaur Appellant

V/S

SUSHIL KUMAR Respondents

Referred Judgements :-

RACHNA KANODIA V. ANUK KANODIA [REFERRED TO]
ARCHNA SINGH V. ALOK PARTAP SINGH [REFERRED TO]
KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI V. HARBHAJAN SINGH [REFERRED TO]
M.V. REKHA V. SATHYA [REFERRED TO]
RIMPAL V. BALINDER KUMAR [REFERRED TO]
SNEHA V. VINAYAK [REFERRED TO]
NISHA V. DHARMENDA PRATAP SINGH RATHORE [REFERRED TO]
MANEKA SANJAY GANDHI VS. RANI JETHMALANI [REFERRED TO]
SUBRAMANIAM SWAMY VS. RAMAKRISHNA HEGDE [REFERRED TO]
SAVITRI VS. HARI CHAND [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]
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]

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 Sushil Kumar v. Arwinder Kaur, filed by respondent-husband from Sangrur to Ludhiana.

(2.) Notice of motion was issued and in the meantime, learned court below was directed to adjourn the matter 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 the counsel opposite.

(3.) Heard learned counsel for the parties.

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ARWINDER KAUR Vs. SUSHIL KUMAR

Referred Judgements :-

JUDGEMENT

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