ANJU Vs. SUKHVIR PUNIA

JUDGEMENT

(1.) As all these transfer applications arise out of similar circumstances and involve common questions of law, they are being decided by this common order.

(2.) In all the present petitions, service upon the respondents stand duly completed. However, despite completion of service, none has appeared on behalf of the respondents.

(3.) All the petitions have been preferred by the petitioner-wife seeking transfer of proceedings instituted by the respondent-husband under various provisions of the Hindu Marriage Act, 1955/ Specific Relief Act, 1963 to the Court within whose jurisdiction the petitioner-wife is presently residing/working.