Citation : 2016 Latest Caselaw 350 Bom
Judgement Date : 4 March, 2016
1 MCA-111.15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
MISCELLANEOUS CIVIL APPLICATION NO. 111 OF 2015
Sau Kiran Alias Sawali w/o Sachin Nagawkar
Age: 24 yrs. Occu. Household,
r/o c/o Sopan Dhanaji Gholap
Kanchan Nagar, Jalgaon, Tq. And Dist. Jalgaon. ... APPLICANT
Versus
Sachin Chandrakant Nagawkar
Age: 30 yrs. Occu. Service
r/o 304, Shivkamal Heightsig
C.H.S. Plot No.51, Sector 20,
Kamothe, New Mumbai ... RESPONDENT
.....
Mr. Sachin A. Pradhan, Advocate for applicant
Mr. S. S. Londhe, Advocate for respondent
.....
CORAM : SUNIL P. DESHMUKH, J.
DATE : 4th MARCH, 2016
ORAL JUDGMENT :
1. Rule. Rule returnable forthwith. Heard finally by consent of
the parties.
2. After hearing learned advocates for the parties for some
time, it transpires that the respondent has no serious objection for
transfer of the proceedings as sought under the present
miscellaneous civil application.
2 MCA-111.15
3. In view of the same, I deem it expedient and appropriate to
allow the miscellaneous civil application.
4. Accordingly, miscellaneous civil application is allowed in
terms of prayer clause (B) and stands disposed of. Rule is made
absolute accordingly.
ig ( SUNIL P. DESHMUKH, J. )
sms
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