Jitendra Chauhan, J. - (1.) THE present application has been preferred by the Applicant -wife, under Section 24 of the Code of Civil Procedure, praying for the transfer of the petition titled as 'Sukhdev Singh Vs. Paramjeet Kaur', filed by the Respondent under Section 13 of the Hindu Marriage Act, 1955 (for short 'the Act'), from the Court of learned Additional District Judge, Yamuna Nagar, to the Court of competent jurisdiction at Karnal.
(2.) THE learned counsel contends that this Court allowed Transfer Application No.411 of 2009 on 19.7.2010, and transferred the case filed by the respondent under Section 9 of the Act. Immediately after the transfer order was passed, the respondent withdrew the petition and has filed the present petition under Section 13 of the Act at Yamuna Nagar (at Jagadhri). Despite service, nobody has caused appearance on behalf of the respondent. Hence, the respondent is proceeded against ex parte.
(3.) I have heard the learned counsel for the applicant and perused the record.;