Sau. Punam Deelip Sonar vs Deelip Nimba Sonar
2016 Latest Caselaw 5251 Bom

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




                                                                         
          MISCELLANEOUS CIVIL APPLICATION NO.156 OF 2016




                                                 
     Punam Deelip Sonar                                            APPELLANT
     Age - 25 years, Occupation - Household
     R/o C/o Shri Shivaji Vishnu Sonar,
     Manmad Jin, Kazi Plots,




                                                
     Dhule

              VERSUS




                                        
     Deelip Nimba Sonar                                         RESPONDENT
     Age - 31 years, Occupation - Service
                             
     R/o Building No.3, Room No.2,
     Kasliwal Tarangan Apartment,
     Mitmita, Aurangabad
                            
                                  .......

Mr. D. A. Madake h/f Mr. Mukul Kulkarni, Advocate for applicant .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 14th SEPTEMBER, 2016

ORAL JUDGMENT :

1. None for the respondent, though served.

2. Rule. Rule made returnable forthwith and heard finally with

consent of learned advocate for the applicant.

3. Learned advocate for the applicant submits that two

proceedings, earlier in point of time, had been lodged by the

present applicant at Dhule, wherein present respondent had put

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in his appearance and has been attending to said proceedings at

Dhule.

4. According to learned advocate present proceedings bearing

Hindu Marriage Petition No. (A) 257 of 2016 have been lodged

by the respondent in Family Court at Aurangabad. Learned

advocate refers to various difficulties under which it would be

difficult for the applicant to attend to the proceedings at

Aurangabad.

5. Aforesaid submissions go un-controverted and un-rebutted

in the absence of the respondent, which may in the present case

tantamount to tacit acceptance of the contentions raised in the

application. As such, the Miscellaneous Civil Application stands

allowed. Rule is made absolute in terms of prayer clause "A".

Miscellaneous Civil Application stands disposed of.

[SUNIL P. DESHMUKH, J.]

drp/mca156-16