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Judgment
12 paragraphs · 188 wordsKULDIP SINGH J. (ORAL)
Reply filed in Court today and same is taken on record.
Heard. Petitioner seeks transfer of petition i.e. HMA No.511/2017, dated 4.10.2017, titled as Ashok Kumar Versus Shilpa, filed under Section 9 of
the Hindu Marriage Act, 1955, pending in the Court of learned Civil Judge (Junior Division), Ludhiana, to a Court of competent jurisdiction at
Rajpura.
The learned counsel for petitioner contends that another application filed under Section 125 Cr.P.C. is already pending between the parties at
Rajpura Courts. It is difficult for her to go from Rajpura to Ludhiana to pursue the petition filed by respondent under Section 9 of Hindu Marriage
Act, 1955.
Considering the difficulty expressed by petitioner, petition i.e.HMA No. 511/2017, dated 4.10.2017, titled as Ashok Kumar Versus Shilpa, filed under
Section 9 of the Hindu Marriage Act, 1955, pending in the Court of learned Civil Judge (Junior Division), Ludhiana, is withdrawn from said Court and
same is transferred to the Court of learned Additional Civil Judge (Senior Division), Rajpura. Consequently, petition is allowed. Since main case has
been allowed, therefore, pending application, if any, also stands disposed of.