REGENT COMPUTRONICS PVT. LTD.

SANGEETA Appellant

V/S

BAPU Respondents

Referred Judgements :-

JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
F S GANDHI VS. COMMISSIONER OF WEALTH TAX ALLAHABAD [REFERRED TO]
DWARIKA PRASAD SATPATHY VS. BIDYUT PRAVA DIXIT [REFERRED TO]
VIJAY KUMAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
NAGENDRAPPA NATIKAR VS. NEELAMMA [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]
SHAMIMA FAROOQUI VS. SHAHID KHAN [REFERRED TO]
ABHILASHA VS. PARKASH AND OTHERS [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) This petition is filed by the petitioners in Crl. Misc. No.145/2020 on the file of the Family Court, Dharwad, challenging the order dtd. 5/11/2020 on the file of the Family Court, Dharwad decline to accept the petition on the ground of territorial jurisdiction.

(2.) Heard the learned counsel for the petitioner. Respondent is served.

(3.) The Family court raised an objection with regard to the maintainability of the petition on the ground that the address shown in the cause title and the documents produced by the petitioners do not tally and therefore, the office objection was accepted by the learned Judge of the Family Court and returned the petition to the petitioner for presentation of the same before the jurisdictional Court.

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SANGEETA Vs. BAPU

Referred Judgements :-

JUDGEMENT

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