REGENT COMPUTRONICS PVT. LTD.

Gunveen Appellant

V/S

PRABHJOT SINGH Respondents

Referred Judgements :-

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]
M V REKHA VS. SRI SATHYA ALIAS SURAJ [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]

JUDGEMENT

(1.) Applicant, by way of instant transfer application under Sec. 24 read with Sec. 151 of the Code of Civil Procedure, seeks transfer of the petition under Sec. 9 of the Hindu Marriage Act, 1955 (for short "Act") titled as "Prabhjot Singh Vs. Gunveen Malhotra" filed by respondent husband from Jalandhar to S.A.S. Nagar, Mohali.

(2.) Notice of motion was issued.

(3.) The case was referred to the Mediation and Conciliation Centre of this Court but the parties could not resolve the issue amicably. In the meantime, the applicant-wife was proceeded against ex parte by the learned Matrimonial Court at Jalandhar. Application on behalf of the applicant-wife was moved before learned Matrimonial Court for setting aside the ex parte proceedings.

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GUNVEEN Vs. PRABHJOT SINGH

Referred Judgements :-

JUDGEMENT

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