LAWS(P&H)-2019-5-437

SIMRATPAL KAUR Vs. DALJIT SINGH

Decided On May 16, 2019
Simratpal Kaur Appellant
V/S
DALJIT SINGH Respondents

JUDGEMENT

(1.) This revision petition is directed against the order dtd. 21/8/2018 passed by the District Judge, Tarn Taran, vide which the application under Sec. 24 CPC for transfer of suit for permanent injunction from the Court of Civil Judge (Jr. Divn.) Patti to the competent Court at Tarn Taran was dismissed.

(2.) At the time of issuance of notice of motion on 17/9/2017 following order was passed by this Court:-

(3.) As per office report service is complete, but none has preferred to cause appearance on behalf of respondents No. 1 and 2.