Pooja Deepak Apar vs Deepak Shankarrao Apar
2021 Latest Caselaw 3171 Bom

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                                                                              mca10720.odt


          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

              MISC. CIVIL APPLICATION NO.107 OF 2020

 Pooja Deepak Apart                                                Applicant

          Versus

 Deepak Shankarrao Apar                                            Respondent


 Mr.S.B.Kadu, advocate for the applicant.



                                        CORAM : V.K.JADHAV, J.

                                        DATE         : 17th February, 2021.

 PC :

 1                Heard learned Counsel for the applicant.                             None

appear for Respondent-husband though duly served.

2 This is about transfer of matrimonial proceedings.

Respondent-husband has fled Marriage Petition No.18/2020 for

divorce, which is pending before the Civil Judge, Senior Division,

Newasa. The applicant-wife has no independent source of

income. Respondent-husband has fled the petition for decree of

divorce mainly on the basis of decree obtained by him in the

Marriage Petition No.1/2018 for restitution of conjugal rights. The

applicant-wife has already fled Civil M.A. No.30/2019 against the

judgment and decree passed in said Marriage Petition

{2} mca10720.odt

No.01/2018, pending before the learned District Judge, Newasa.

3 In view of the above, further proceedings in Marriage

Petition No.18/2020, pending on the fle of Civil Judge, Senior

Division, Newasa, are hereby stayed.

 4                Stand over to 15th April, 2021.



                                                        (V.K.JADHAV)
                                                           JUDGE

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