Sow. Deepti W/O Jeevan Patil vs Shri. Jeevan S/O Rajendra Patil
2016 Latest Caselaw 7213 Bom

                                                                   M.C.A.No.52/2016
                                          1

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

                MISCELLANEOUS CIVIL APPLICATION NO. 52 OF 2016




                                                                           
    Sow. Deepti w/o Jeevan Patil,
    Age 33 years, Occu. Household,




                                                   
    R/o C/o Shri Dattatraya Bhagwantrao
    Bagal, Plot No. 154, New ST Colony,
    N-2, CIDCO, Aurangabad                                ..Applicant

            Versus




                                                  
    Shri Jeevan s/o Rajendra Patil,
    Age 38 years, Occu. Advocate,
    R/o At post Wadgaon,
    Taluka and District Osmanabad,




                                       
    at present Jaybhawani Nagar,
    Aurangabad                                            ..Respondent
                             
    Ms S.L. Awchar, Advocate for applicant
    Mr R.K. Temkar, Advocate for respondent - absent
                            
                                     CORAM : SUNIL P. DESHMUKH, J.

                                     DATE     : 14th December, 2016
      


    ORAL JUDGMENT
   

1. Rule. Rule made returnable forthwith. Heard learned counsel

for the applicant finally.

2. This miscellaneous civil application has been moved by wife,

seeking transfer of proceedings bearing Hindu Marriage Petition no.

107 of 2015 for dissolution of marriage filed by respondent-husband

in the court of Civil Judge, Senior Division, Osmanabad, to the family

court at Aurangabad.

3. It is contended that it is difficult for the applicant to attend the

proceedings at Osmanabad and that a son about four years is to be

M.C.A.No.52/2016

maintained by her who is attending nursery school at Aurangabad. It

is further being informed that respondent is attending the

maintenance proceedings at Aurangabad.

4. The matter had been adjourned earlier on 16.11.2016 at the

request of respondent. While the matter is being called out today,

once again there is no appearance for respondent today which, to a

large extent, indicates that respondent does not have any particular

resistance to the request made under the miscellaneous civil

application.

5.

In the circumstances, miscellaneous civil application stands

allowed in terms of prayer clause (B) and is disposed of. Rule made

absolute accordingly.

SUNIL P. DESHMUKH,

JUDGE

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