Sow. Deepali Abhijit Bodhke vs Shri Abhijit Ashokrao Bodkhe
2016 Latest Caselaw 5450 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD




                                                                         
          MISCELLANEOUS CIVIL APPLICATION NO.125 OF 2014




                                                 
     Deepali Abhijit Bodkhe                                        APPLICANT
     Age - 31 years, Occ - Nil
     Presently residing at
     C/o Shrikant Digambar Shete,




                                                
     Plot No. 185/9, Modinagar,
     Ambajogai, Taluka - Ambajogai
     District - Beed




                                        
              VERSUS

     Abhijit Ashokrao Bodkhe
                             
     Age - 33 years, Occ - Service,
     R/o C/o Shri Satish Suryakant Biniwale,
                                                              RESPONDENT


     Flat No. 302, S. N. 36/1/1/5,
                            
     Ambegaon Pathar,
     Pune

                                  .......

Mr. Prashant P. Dama, Advocate for the applicant .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 21st SEPTEMBER, 2016

ORAL JUDGMENT :

1. Rule. Rule made returnable forthwith and heard learned

advocate for the applicant finally with consent. Despite service

none appears for the respondent.

2. This Miscellaneous Civil Application has been moved for

transfer of petition bearing P.A.N. 149 of 2014 pending before

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Family Court at Pune to a competent court at Ambajogai.

3. Learned advocate for the applicant states that relations

between the parties had been strained and the respondent had

been refusing to take back the applicant for cohabitation. He

further states that the applicant is staying along with her parents

at Ambajogai, which is about 370 kilometers away from Pune

and it is inconvenient for traveling alone. Besides, economic

condition of her parents is not sound and as such, it would be

difficult for her to attend to the court proceedings at Pune which

would cause hardship.

4. In spite of service, no appearance has been caused on

behalf of the respondent giving, to a large extent, tacit

acceptance of the submissions and contentions of the applicant.

5. In view of aforesaid, the Miscellaneous Civil Application

stands allowed. Rule is made absolute in terms of prayer clause

"B". Miscellaneous Civil Application stands disposed of.

[SUNIL P. DESHMUKH, J.]

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