REGENT COMPUTRONICS PVT. LTD.

BIMLA DEVI Appellant

V/S

DAYA NAND Respondents

Referred Judgements :-

SOMA CHOUDHURY VS. GOURAB CHOUDHAURY [REFERRED TO]
RAJANI KISHOR PARDESHI VS. KISHOR BABULAL PARDESHI [REFERRED TO]
URVASHI RANA VS. HIMANSHU NAYYAR [REFERRED TO]
RAJESH RANI V. TEJ PAL [REFERRED TO]
ANJU OHRI V. VARINDER OHRI [REFERRED TO]
PREMLATA SINGH V. RITA SINGH [REFERRED TO]
ARCHANA RASTOGI V. RAKESH RASTOGI [REFERRED TO]
GANA SARASWATHI V. H. RAGHU PRASAD [REFERRED TO]
LALITA A RANGA VS. AJAY CHAMPALAL RANGA [REFERRED TO]
DEEPA VS. ANIL PANICKER [REFERRED TO]
MONA ARESH GOEL VS. ARESH SATYA GOEL [REFERRED TO]
SUMITRA SINGH VS. KUMAR SANJAY [REFERRED TO]
LEENA MUKHERJEE V. RABI SHANKAR MUKHERJEE [REFERRED TO]
KULWINDER KAUR ALIAS KULWINDER GURCHARAN SINGH VS. KANDI FRIENDS EDUCATION TRUST [REFERRED TO]
ARTI RANI VS. DHARMENDRA KUMAR GUPTA [REFERRED TO]
VANDANA SHARMA VS. RAKESH KUMAR SHARMA [REFERRED TO]
ANJALI ASHOK SADHWANI VS. ASHOK KISHINCHAND SADHWANI [REFERRED TO]
NEELAM BHATIA VS. SATBIR SINGH BHATIA [REFERRED TO]
ANINDITA DAS VS. SRIJIT DAS [REFERRED TO]
KRISHAN VENI NAGAM VS. HARISH NAGAM [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India, read with Section 24 of the Code of Civil Procedure has been preferred on behalf of the petitioner-wife seeking transfer of the petition i.e. H.M.A. No. 55 of 2016 titled as Daya Nand vs. Bimla Devi, from the Court of learned Additional District Judge-1, Camp at Sunder Nagar, District Mandi, H.P. to the Court of learned District Judge, Shimla, District Shimla, H.P.

(2.) Undisputed facts of the case are that the marriage between the parties was solemnized on 21.11.1989 in accordance with the Hindu Rites and out of the wedlock, a son was born, who is now doing Engineering and is residing at Shimla.

(3.) It was also not in dispute that the petitioner has filed certain proceedings, which are pending adjudication in the Court of learned Judicial Magistrate 1st Class, Karsog, District Mandi.

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BIMLA DEVI Vs. DAYA NAND

Referred Judgements :-

JUDGEMENT

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