Sow. Neha Alias Yogini Shantanu ... vs Shantanu Vijay Joshi
2017 Latest Caselaw 865 Bom

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

       MISCELLANEOUS CIVIL APPLICATION NO.21 OF 2017

 Neha Alias Yogini w/o Shantanu Joshi                               APPLICANT
 Age - 30 years, Occ - Household
 R/o c/o Vijay Madhukar Shastri Sangamule,
 Opp Vitthal Mandir, Old Jalna
 Taluka and District - Jalna

          VERSUS

 Shantanu s/o Vijay Joshi                                        RESPONDENT
 Age - 32 years, Occ - Priest,
 R/o 319, Gokuldas Lane,
 Trimbakeshwar, Taluka - Trimbakeshwar
 District - Nashik

                              .......

Mr. Pradeep N. Sonpethkar, Advocate for the applicant Mr. S. R. Deshpande, Advocate for the respondent .......

[CORAM : SUNIL P. DESHMUKH, J.]

DATE : 20th MARCH, 2017

ORAL JUDGMENT :

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

consent of learned advocates for the parties.

2. This miscellaneous civil application has been moved

seeking transfer of proceedings bearing Hindu Marriage Petition

No.54 of 2013 filed by respondent - husband seeking divorce in

the court of Civil Judge, Senior Division, Nashik, to a competent

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court at Jalna.

3. Learned advocates are not at dispute that three more

proceedings between the parties, initiated at the behest of the

applicant, are pending at Jalna, which are attended to by the

respondent. It is being contended on behalf of the applicant that

to attend to the proceedings at Nashik is difficult for her, since

distance between the two cities is about 250 km and additionally,

the applicant has to maintain a child.

4. Learned advocate for the respondent purports to resist,

however, is not in a position to dispute correctness of

submissions about respondent being attending to the

proceedings at Jalna. He strenuously submits that in the event

the application is allowed, proceedings be directed to be

disposed of expeditiously, since the matters are pending for quite

a long time.

5. In view of aforesaid, it appears to be expedient to consider

the request made under the miscellaneous civil application. As

such, the Miscellaneous Civil Application stands granted in terms

of prayer clause "B" and is disposed of. Rule is made absolute

accordingly.

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6. Proceedings between the parties at Jalna be carried

forward expeditiously and disposed of as early as possible,

preferably within a period of nine months from the date of

receipt of writ of this order. In view of request made on behalf of

the respondent, since he has to travel from Trimbakeshwar to

Jalna, the proceedings at Jalna be so arranged to be convenient

to the respondent.

[SUNIL P. DESHMUKH, J.]

drp/mca21-17