RITU Vs. VIJAY KUMAR
LAWS(P&H)-2016-5-54
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 24,2016

RITU Appellant
VERSUS
VIJAY KUMAR Respondents

JUDGEMENT

RAMESHWAR SINGH MALIK, J. - (1.) Applicant -wife is seeking transfer of a divorce petition filed by the respondent -husband from Kapurthala to Amritsar, by way of present transfer application under Section 24 read with Section 151 of the Code of Civil Procedure.
(2.) Notice of motion was issued and in the meantime, further proceedings before the learned trial Court at Kapurthala were stayed.
(3.) As per office report, service is complete, however, nobody has come present on behalf of the respondent to contest the present transfer application.;


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