Smt. Tanuja Rahul Bhatarkar vs Shri Rahul Ramdas Bhatarkar
2022 Latest Caselaw 12192 Bom

                                                      1                                  46.MCA.59-2022.odt




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

                MISC. CIVIL APPLICATION (MCA) NO. 59 OF 2022
                                   ( Smt. Tanuja Rahul Bhatarkar
                                                Vs.
                                   Shri Rahul Ramdas Bhatarkar )

Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. Pavan Raulkar, Advocate for the Applicant.
                                  Mr. A.S. Agrawal, Advocate for the Non-applicant.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 25th NOVEMBER, 2022.

Mr. Agrawal, learned counsel for the non-applicant submits, that Petition No.A-1030/2021 for transfer which is sought, has already been decided by the learned Family Court No.3, Nagpur by judgment dated 13.10.2022, considering which, the present Application has become infructuous and dismissed as such.

JUDGE

Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:25.11.2022 17:51