Sau. Prajakta W/O Aniket ... vs Aniket S/O Alok Deshpande
2021 Latest Caselaw 16787 Bom

                                       1                                       MCA441.21.odt


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


          MISC. CIVIL APPLICATOIN (Tr.) NO. 441 OF 2021


APPLICANT                   : Sau. Prajakta W/o Aniket Deshpande,
                              Aged 35 years, Occu. Household,
                              R/o C/o Abhay Dongre, Prabhu Krupa,
                              Near S.T. Depot, Sant Kanwarram Road,
                              Ram Nagar, Wardha, Tah. and Dist. Wardha.

                                             VERSUS

NON-APPLICANT                : Aniket s/o Alok Deshpande,
                                Age - 35 years, Occu. Service,
                                R/o C/o Shri Amit Kumar,
                                A-11, 2nd Floor, S.No. 18/3, Golden City Society,
                                Near M.S.E.B. Dhanori, Lohegaon Road,
                                Pune - 411 015. Maharashtra.
------------------------------------------------------------------------------------------------------
          Mr. S. K. Bhoyar, Advocate for the applicant.
          Mr. A. C. Jaltare, Advocate for the non-applicant.
-----------------------------------------------------------------------------------------------------

                CORAM : V. M. DESHPANDE, J.
                DATE : DECEMBER 03, 2021.


ORAL JUDGMENT



1.               Rule. Rule is made returnable forthwith. Heard finally

by consent of the learned counsel for the parties.



2.               Heard Mr. S. K. Bhoyar, learned counsel for the applicant

and Mr. A. C. Jaltare, learned counsel for the non-applicant.
                             2                         MCA441.21.odt


3.           By this application filed under Section 24 of the Code of

Civil Procedure, 1908, the applicant/wife is praying for transfer of

Hindu Marriage Petition (HMP) No. 267/2021 filed by the non-

applicant, which is pending on the file of learned Judge, Family

Court no.2, Pune to the file of learned Civil Judge, Senior Division,

Wardha.



4.           Mr. Jaltare, learned counsel for the non-applicant makes

a statement that the non-applicant is not having any objection for

getting his petition transferred from Family Court at Pune to the

Court of learned Civil Judge, Senior Division, Wardha. In that view

of the matter, I pass the following order :

                                 ORDER

1. Misc. Civil Application No. 441/2021 is allowed.

2. It is hereby directed that H.M.P. No. 267/2021, pending

on the file of learned Judge, Family Court no.2, Pune be

transferred to the Court of learned Civil Judge, Senior

Division, Wardha.

3. The parties are directed to appear in the Court of

learned Civil Judge, Senior Division, Wardha on 3 MCA441.21.odt

05.01.2022.

4. With these directions, the application is disposed of.

Rule is made absolute. No order as to costs.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:04.12.2021 13:18