Smt Rajani vs Sunil Hindoliya
2023 Latest Caselaw 7364 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        MCC No. 2841 of 2022
                                                       (SMT RAJANI Vs SUNIL HINDOLIYA)

                          Dated : 04-05-2023
                                   Shri Ramvilas Sharma, learned counsel for the petitioner.

                                   Ms. Ayushi Vyas, learned counsel for the respondent.

Learned counsel for the petitioner intends to get the case of divorce transfer from district Alirajpur to district Morena where she has filed some other cases against the respondent/husband.

Learned counsel for the respondent/husband raised objection on the

basis of judgment of Coordinate Bench in the case of Smt. Megha Rathore Vs. Sonu @ Hosang Rathore (MCC No.383/2012).

Learned counsel for the petitioner at this stage sought time to seek instruction in the matter.

Meanwhile, parties may explore the possibility of settlement. As prayed, list this case after ensuing summer vacation, 2023.

(ANAND PATHAK) JUDGE

Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 04-May-23 6:53:11 PM