Balasaheb Dyaneshwar Balghare vs Sonali Balasaheb Balghare
2023 Latest Caselaw 13388 Bom

Bombay High Court

Balasaheb Dyaneshwar Balghare vs Sonali Balasaheb Balghare on 22 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  14-MCA-314-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

           MISCELLANEOUS CIVIL APPLICATION NO. 314 OF 2023

 BALASAHEB DYANESHWAR BALGHARE                     )...APPLICANT
          V/s.
 SONALI BALASAHEB BALGHARE                         )...RESPONDENT

 Mr.Mahesh Karule i/by Ms.Sheetal Badade, Advocate for the Applicant.
 Mr.Pravin Atote, Advocate for the Respondent.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    22nd DECEMBER 2023

 P.C. :

1. Mr.Karule holding for Ms.Badade, learned Counsel for the

Applicant, appears and submits that the Applicant-husband, who is

looking after two children, boy of 13 years and girl of 11 years, has

filed Application seeking transfer of Divorce proceedings filed by the

Respondent-wife before the Family Court, Pune to the Court of Civil

Judge, Senior Division, Rajgurunagar, Khed, Pune, where the Applicant-

husband has filed restitution proceedings.

2. When a query is put to both the learned Counsel as to whether

this matter can be referred to Counselling/Mediation, both the learned

14-MCA-314-2023.doc

Counsel agree that the matter could be referred to Mediation and both

the learned Counsel request this Court to appoint an appropriate

Mediator.

3. Accordingly, this Court refers this matter to the Mediation by the

Main Mediation Centre. Let an appropriate Mediator be appointed in

the matter. The parties to co-operate with the Mediator.

4. List on 9th February 2024.

5. Mr.Karule, learned Counsel for the Applicant, submits that the

Divorce proceedings before the Pune Court have already been heard

and the matter has been reserved for judgment. Mr.Atote, learned

Counsel for the Respondent, confirms the same.

6. The learned Judge is at liberty to pronounce his judgment.

(ABHAY AHUJA, J.)