Bhishma Mukesh Ganglani And ... vs State Of Maharashtra, Thr. ...
2019 Latest Caselaw 52 Bom

                                                    1                                     wp544.19

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR

                       CRIMINAL WRIT PETITION NO.544 OF 2019
  (BHISHMA MUKESH GAGLANI & ORS...VS.. STATE OF MAHARASHTRA HOME DEPARTMENT &
                                       OTH..)

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Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri P.V.Navlani, Advocate for Petitioners.
                            Ms S.V.Kolhe, A.P.P. for Respondent Nos.1 to 4.
                            Shri R.V.Bhanarkar, Advocate for Respondent No.3.

                                         CORAM : Z.A.HAQ AND
                                                 M.G.GIRATKAR, JJ.

DATED : NOVEMBER 07, 2019.

Heard.

Learned Advocate for the petitioners pointed out that the petitioner No.1 has filed petition under Section 12(1)

(c) of the Hindu Marriage Act, 1955 seeking decree of nullity of marriage. According to the petitioner, this petition was filed on 24th June 2019 and then the respondent No.3 lodged report against the petitioners on 25 th June 2019. The learned Advocate for the respondent No.3 has pointed out that the petition filed by the respondent No.3 before the Hon'ble Supreme Court praying for transfer of the proceedings is pending and the Hon'ble Supreme Court has stayed the proceedings of H.M.P. No. A-161 of 2019.

Considering the facts of the case, we pass the following order:

RULE.

2 wp544.19

There shall be interim order in terms of prayer clause (iii), until further orders.

The parties are at liberty to move application for hearing, after Transfer Petition (Civil) No. 2311 of 2019, pending before the Hon'ble Supreme Court, is decided.

                                         JUDGE                                   JUDGE
RRaut..