REGENT COMPUTRONICS PVT. LTD.

SUSHILA Appellant

V/S

Rinku Respondents

Referred Judgements :-

KULWINDER KAUR @ KULWINDER GURCHARAN SINGH V. KANDI FRIENDS EDUCATION TRUST [REFERRED TO]
ANJALI ASHOK SADHWANI V. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
ANJU V. SANJAY [REFERRED TO]
KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI V. HARBHAJAN SINGH [REFERRED TO]
RIMPAL V. BALINDER KUMAR [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]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
M V REKHA VS. SRI SATHYA ALIAS SURAJ [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. 13 of the Hindu Marriage Act, 1955 ('the Act' for short), bearing HMA/665/25.10.2016 (Rinku Vs. Sushila), filed by respondent husband from Rohtak to Sonepat.

(2.) Notice of motion was issued and in the meantime, further proceedings before the learned court below were stayed.

(3.) As per office report dated 10.2017, service is complete. However, neither anybody has come present on behalf of the respondent to oppose this transfer application, nor any request for pass over has been made.

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SUSHILA Vs. RINKU

Referred Judgements :-

JUDGEMENT

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