Anurag S/O Pramod Kulkarni vs Rucha D/O Ganesh [email protected] Rucha ...
2016 Latest Caselaw 5090 Bom

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     drp
             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD




                                                                              
                                                      
          MISCELLANEOUS CIVIL APPLICATION NO.108 OF 2016


     Anurag s/o Pramod Kulkarni                                           APPLICANT




                                                     
     Age - 30 years, Occupation - Service,
     R/o 'Ameya', Saraswati Colony,
     Near Railway Station,
     Old Jalja, Jalna




                                           
              VERSUS
                             
     Rucha d/o Ganesh Bhusari @
     Rucha w/o Anurag Kulkarni,
                                                                    RESPONDENT

     Age - 27 years, Occupation-Nil
                            
     R/o 204-B, Ramanand Nagar,
     Pawadewadi Road, Nanded
     District - Nanded
      

                                    .......

Mr. Kshitij Surve, Advocate for the applicant

Mr. M. D. Narwadkar h/f MR. S. V. Kurundkar, Adv for respondent .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 30th AUGUST, 2016

ORAL JUDGMENT :

1. Rule. Rule made returnable forthwith and heard learned

advocates for the parties finally with consent.

     2.       Pursuant         to   order   dated   26th   February,         2014       in





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Miscellaneous Civil application No.1 of 2014, Hindu Marriage

Petition between the parties hereto had been transferred to the

court of civil judge, senior division, Nanded. Subsequent to this

transfer, it transpires that family court is available at Nanded.

3. In view of aforesaid a civil application had been moved

before this court for modification of the order, requesting to

further transfer the proceedings from the court of civil judge,

senior division, Nanded to family court, Nanded. However, in

view observations of the high court in paragraphs No.4 and 5 of

the order dated 5th April, 2016 in civil application No.1803 of

2016, the applicant is before this court in miscellaneous civil

application.

4. Since this court appears to have already charted the

course of decision in the civil application, having regard to

reasons appearing in paragraph No.4 of order dated 5 th April,

2016 in Civil Application No.1803 of 2016, the Miscellaneous Civil

Application stands granted. Rule is made absolute in terms of

prayer clause "A". Miscellaneous Civil Application stands disposed

of.

5. Mr. Narwadkar, learned advocate holding for Mr. Kurundkar,

learned advocate for the respondent purports to make certain

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requests in respect of conducting the proceedings. It is open for

the respondent to take up the matter before the Family Court to

be decided in accordance with facts and law.

[SUNIL P. DESHMUKH, J.] drp/mca108-16