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GURTINDER KAUR v. MANDEEP SINGH
In the High Court of Punjab and Haryana at Chandigarh T.A. No. 697 of 2013 (O&M)
Date of Decision: February 09, 2016
Gurtinder Kaur ... Applicant Versus
Mandeep Singh Badhwal ... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
DHALIWAL
Present: Mr. Vivek Goyal, Advocate, for the applicant.
Mr. B.S. Sudan, Advocate, for the respondent.
Paramjeet Singh Dhaliwal, J. (Oral)
Instant application under Section 24 of the Code of Civil Procedure has been filed seeking transfer of petition under Section 13(1)(ia) of the Hindu Marriage Act titled "Mandeep Singh vs. Gurtinder Kaur", filed by respondent-husband for divorce, from Chandigarh to the Court of competent jurisdiction at Kurukshetra.
Learned counsel for the applicant states that petition under Section 13(1)(ia) of the Hindu Marriage Act may be transferred to Ambala, which is in between Chandigarh and Kurukshetra and it will be convenient for both the parties to attend the proceedings there.
Learned counsel for the respondent states that he has no objection if the petition under Section 13(1)(ia) of the Hindu Marriage Act is transferred to Ambala.
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In view of consent of both the parties, petition under Section 13(1)(ia) of the Hindu Marriage Act, pending in the Court of District Judge, U.T., Chandigarh is ordered to be withdrawn and transferred to learned District Judge, Ambala, who may assign the same to the court of competent jurisdiction there. Learned District Judge, U.T., Chandigarh shall ensure that entire record of the case is sent to the learned District Judge, Ambala. The parties are directed to appear before the learned District Judge, Ambala on 29.02.2016.
Disposed of accordingly.
February 09, 2016 [Paramjeet Singh Dhaliwal]
vkd Judge
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