REGENT COMPUTRONICS PVT. LTD.

Priyanka Salaria Thakur Appellant

V/S

Sahil Thakur Respondents

Referred Judgements :-

KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI VS. 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]
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-wife, by way of instant transfer application under Section 24 read with Section 151 of the Code of Civil Procedure, 1908, seeks transfer of petition under Section 13 of the Hindu Marriage Act, 1955, ('HM Act' for short), filed by the respondent-husband, from Rupnagar to Pathankot. Notice of motion was issued, directing the learned trial Court to adjourn the case beyond the date fixed before this Court.

(2.) As per office report dated 11.1.2017, service is complete. However, neither anybody has come present to oppose this application nor any request for pass over has been made on behalf of the respondent.

(3.) Heard learned counsel for the applicant. It has gone undisputed before this Court that applicant-wife is living with her parents in District Pathankot. Since applicant-wife is not working, she is dependent upon her parents. Distance between Rupnagar and Pathankot is more than 200 kilometers.

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PRIYANKA SALARIA THAKUR Vs. SAHIL THAKUR

Referred Judgements :-

JUDGEMENT

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