REGENT COMPUTRONICS PVT. LTD.

CHARANJIT KAUR Appellant

V/S

Harsimran Singh 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]
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-wife, by way of instant transfer application under Section 24 of the Code of Civil Procedure (for short 'CPC'), seeks transfer of the petition under Section 9 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Harsimran Singh Vs. Charanjit Kaur filed by respondent husband from Khadur Sahib, District Tarn Taran to Nakodar, District Jalandhar.

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

(3.) Reply filed on behalf of the respondent in the Court today, is taken on record and copy thereof has been supplied to learned counsel for the applicant.

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CHARANJIT KAUR Vs. HARSIMRAN SINGH

Referred Judgements :-

JUDGEMENT

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