REGENT COMPUTRONICS PVT. LTD.

SUNITA Appellant

V/S

SANDEEP SINGH 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 Sandeep Singh Vs. Sunita filed by respondent husband from Jhajjar to Gurgaon.

(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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SUNITA Vs. SANDEEP SINGH

Referred Judgements :-

JUDGEMENT

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