Anjali W/O Sachin Tak vs Sachin S/O Ravindra Tak
2017 Latest Caselaw 1856 Bom

                                  1                  MCA - 56-2016


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                 MISC. CIVIL APPLICATION NO. 56 OF 2016

Anjali W/o Sachin Tak,
Age : 26 years, Occu.: Household,
R/o : C/o : Pandharinath Asaram Dahiwal,
Plot No. 13, 14, "Shivshakti Housing Society",
Harsool, Aurangabad,
Tq. & District Aurangabad                                  .. Applicant

     VS.

Sachin S/o Ravindra Tak,
Age : 30 years, Occu.: Service,
R/o : Near Gajanan Maharaj Temple,
Navale Nagar, Gulmohar Road,
Ahmednagar,
Taluka and District : Ahmednagar                           .. Respondent

                                ----
Mr. Govind A. Kulkarni, Advocate for the applicant
None present for the respondent though served
                                ----

                                CORAM : SUNIL P. DESHMUKH, J.

DATE : 19-04-2017

ORAL JUDGMENT :

1. Rule. Rule made returnable forthwith.

2. Heard learned counsel for the applicant. None appears

for the respondent despite couple of chances.

3. Learned counsel for the applicant states that after

lodging two proceedings at Aurangabad at her instance, the

2 MCA - 56-2016

proceedings bearing Hindu Marriage Petition no. 568 of 2015 has

been lodged for dissolution of marriage by respondent at

Ahmendnagar. He refers to host of difficulties being faced by the

applicant. He submits that it is difficult for the applicant to attend to

the proceedings at Ahmednagar instituted by the respondent.

4. In the absence of resistance to the submissions

advanced on behalf of the applicant as aforesaid, and, particularly

having regard to that respondent is already attending to proceedings

at Aurangabad, it appears to be expedient to grant the application.

5. As such, miscellaneous civil application stands granted in

terms of prayer clause (B) and is disposed of.

6. Rule made absolute accordingly.

[SUNIL P. DESHMUKH] JUDGE arp/