VEENA DEVI Vs. SH. AMAR NATH

JUDGEMENT

(1.) Petition filed under Articles 227 of the Constitution of India for transfer of case filed under Section 9 of the Hindu Marriage Act titled Amar Nath v. Veena Devi to the Court of learned Civil Judge (Senior Division) Solan District Solan H.P. from Civil Judge Senior Division Bilaspur (HP). Non-petitioner did not appear despite service and did not file response.

(2.) In view of the fact that the maintenance case inter-se the parties is pending in District Solan titled Smt. Veena Devi and others v. Amar Nath. HMA petition filed under Section 9 of the Hindu Marriage Act titled Amar Nath v. Veena Devi is withdrawn from Court of learned Civil Judge Senior Division Bilaspur H.P. and is transferred to the Court of learned Civil Judge (Senior Division) Solan H.P. in the ends of justice in view of the ruling of Hon?ble Apex Court reported in 2002 (1) MLJ 86 Apex Court titled Rachna Kanodia v. Anuk Kanodia. See 2001 (1) MLJ 509 Apex Court titled Neelam Kumari v. Davinder Singh Kanwar. See 2002 (2) MLJ 568 Apex Court titled Archhna Singh v. Alap Pratap Singh. Certify copy of order be transmitted forthwith to learned Courts for compliance by learned Registrar Judicial H.P. High Court. Petition is disposed of. Pending applications if any also disposed of.