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Judgment
Arvind Singh Sangwan, J
Prayer in this petition is for transfer of the petition filed by the respondent-husband under Section 13 of the Hindu Marriage Act, 1955, pending before the Family Court, Bhiwani to the competent Court of jurisdiction at Jhajjar.
The respondent-husband, who is appearing in person, submits that he has no objection if the aforesaid petition is transferred to the competent Court of jurisdiction at Jhajjar.
In view of the same, the present petition is allowed with the following directions:-
(i) The petition filed under Section 13 of the Hindu Marriage Act, pending before the Family Court, Bhiwani will be transferred to the competent Court of jurisdiction at Jhajjar.
(ii) The District Judge, Jhajjar will assign the said petition to the competent Court of jurisdiction.
(iii) The Family Court at Bhiwani is directed to transfer all the record pertaining to the aforesaid case to District Judge, Jhajjar.
(iv) The parties are directed to appear before the trial Court at Jhajjar within a period of 01 month from today.
(v) The Courts concerned, where the cases are pending between the parties, will accommodate them with one date in a calendar month.