RAMESHWAR SINGH MALIK, J. - (1.) Applicants, by way of instant application under Section 24 read with Section 151 of the Code of Civil Procedure (for short 'CPC'), seek transfer of the petition under Section 13 of the Hindu Marriage Act, 1955 ('the Act' for short) titled as Sahil Bansal v. Sushma etc., pending before the learned Family Court at Faridkot to the learned Court of competent jurisdiction at Bhiwani.
(2.) Notice of motion was issued and further proceedings before the learned Court at Faridkot were stayed.
(3.) Heard learned counsel for the parties.;