REGENT COMPUTRONICS PVT. LTD.

ANJU BALA Appellant

V/S

Pankaj Gautam Respondents

Referred Judgements :-

SUMITRA SINGH VS. KUMAR SANJAY [REFERRED TO]
M.V. REKHA VS. SATHYA [REFERRED TO]
KOMAL DEVI @ KOMAL KUMARI @ KOMAL RANI VS. HARBHAJAN SINGH [REFERRED TO]
ANJALI ASHOK SADHWANI VS. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
FATEMA VS. JAFRI SYED HUSAIN ALIAS SYED PARVEZ JAFFERI [REFERRED TO]
NEELAM KANWAR VS. DEVINDER SINGH KANWAR [REFERRED TO]
SUBRAMANIAM SWAMY VS. RAMAKRISHNA HEGDE [REFERRED TO]
MANEKA SANJAY GANDHI VS. RANI JETHMALANI [REFERRED TO]
MANGLA PATIL KALE VS. SANJEEV KUMAR KALE [REFERRED TO]
ANJU VS. SANJAY [REFERRED TO]
KULWINDER KAUR ALIAS KULWINDER GURCHARAN SINGH VS. KANDI FRIENDS EDUCATION TRUST [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 Sec. 24 of the Code of Civil Procedure (for short 'CPC'), seeks transfer of the petition under Sec. 9 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Pankaj Gautam Vs. Anju Bala filed by respondent husband from Jalandhar to Ambala.

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

(3.) Heard learned counsel for the parties.

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ANJU BALA Vs. PANKAJ GAUTAM

Referred Judgements :-

JUDGEMENT

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