Mrs Monalisa Girish Rathod vs Mr Girish Nimba Rathod
2023 Latest Caselaw 10349 Bom

                                          1                  31 mca 186-23-c.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                      MISCELLANEOUS CIVIL APPLICATION NO.186 OF 2023

Mrs. Monalisa Girish Rathod            ... Applicant
       Vs.
Mr. Girish Nimba Rathod                ... Respondent

                                 -------
Mr. Shivraj Kunchge, Advocate for the Applicant.
Mr. Kamran Shaikh, Advocate for the Respondent.
                                 -------

                            CORAM :    ABHAY AHUJA, J.

                            DATE :     06 OCTOBER, 2023.


P.C. :

1. This is an application seeking transfer of divorce proceeding filed by the

husband before the Family Court, Nasik to the Court of Civil Judge Senior

Division, Pune.

2. After the matter has been argued for some time, the only submission that

the learned counsel for the Applicant is able to make is that it is inconvenient

for the working Applicant who is employed as a Teacher with a school at

Hinjewadi and who has a son aged about 18 years, to travel 400 kilometers.

3. Learned counsel seeks some time to furnish judgments in support of his

contention that travelling 400 kilometers by a working woman who has a son

Priya R. Soparkar 1 of 2 2 31 mca 186-23-c.doc

who is 18 years old is inconvenient.

4. List on 3rd November, 2023.

5. Ad-interim order granted earlier to continue till the next date.

6. In the meanwhile, the parties are at liberty to amicably settle the matter.

                                                                                    (ABHAY AHUJA, J.)




                                  Priya R. Soparkar                                                                2 of 2


Signed by: Priya Soparkar
Designation: PA To Honourable Judge
Date: 07/10/2023 10:25:37