REGENT COMPUTRONICS PVT. LTD.

Sarabjeet Kaur Appellant

V/S

SANDEEP SINGH 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]
SAMBHAJI VS. GANGABAI [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
ANJU VS. SANJAY [REFERRED TO]
TRISHLA SHARMA VS. YASHPAL MUDGAL [REFERRED TO]
SNEHA VS. VINAYAK [REFERRED TO]
NISHA VS. DHARMENDA PRATAP SINGH RATHORE [REFERRED TO]
SUSHMA VS. KAPIL @ SAHIL BANSAL [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 a petition under Sec. 9 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Sandeep Singh Vs. Sarabjeet Kaur filed by the respondent-husband from Tohana, District Fatehabad to Sangrur.

(2.) Notice of motion was issued and in the meantime, further proceedings before the learned Court at Tohana, District Fatehabad were stayed.

(3.) Heard learned counsel for the parties.

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SARABJEET KAUR Vs. SANDEEP SINGH

Referred Judgements :-

JUDGEMENT

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