Vaishnavi Gajanan Bansod vs Gananan Vijayrao Bansod
2016 Latest Caselaw 2745 Bom

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




                                                                                     
                                                             
                         MISC. CIVIL APPLICATION NO. 897/2014


                Vaishnavi Gajanan Bansod,




                                                            
                aged about 29 years, Occ. Household Work,
                R/o. C/o. Bhaskarrao Mudholkar,
                Ghutkala, Rangaripuras,
                Chandrapur, Tq. And Distt. Chandrapur                          APPLICANT




                                              
                              ig      ...VERSUS...

                Gajanan Vijayrao Bansod,
                aged about 35 years,
                            
                Occ. Business, R/o. Zilla Parishad Colony,
                Khadki, Akola, Tq. And Distt. Akola   ...          NON-APPLICANT

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     Shri J.B.Gandhi, counsel for Applicant 
     None for non-applicant
   



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                              CORAM: R. K. DESHPANDE, J.

th DATE : 10 JUNE, 2016 .

ORAL JUDGMENT

1] This application under Section 24 of the Civil

Procedure Code seeking transfer of Hindu Marriage Petition

No. 165 of 2012 pending in the Court of Civil Judge, Senior

Division, Akola, to the Court of Civil Judge, Senior Division,

Chandrapur. Notice was issued to the non-applicant. None

appeared for the non-applicant in spite of service of notice.

Hence, the matter was admitted.

2] The notice of admission of the matter has also

been served upon the non-applicant. No one appears for the

non-applicant. The proceedings have been stayed.

3] After going through the contents of the

application which remained uncontroverted, I am satisfied

that the case is made out for transfer of proceedings from

Akola to Chandrapur. Hence, the application is allowed.

Hindu Marriage Petition No. 165 of 2012 pending

in the Court of Civil Judge, Senior Division, Akola, is

transferred to the Court of Civil Judge, Senior Division,

Chandrapur, for being tried in accordance with law. No

order as to costs.

Application stands disposed of.

JUDGE

Rvjalit