Madhya Pradesh High Court
Smt. Sonali vs Arsh Pathak on 17 April, 2017
MCC-1127-2017
(SMT. SONALI Vs ARSH PATHAK)
17-04-2017
Shri Devashish Sakalkar, learned counsel for the applicant.
Heard on admission as well as I.A. No. 5359/2017 which is
an application for transfer of matter relating to custody of minors
from the Family Court, Khandwa to Family Court, Bhopal.
Issue notice to the respondents on payment of PF within
seven days by RAD as well as ordinary mode failing which the application shall be dismissed without further reference to the Court. Notice be made returnable within six weeks.
Considering the fact that Wards are living with the applicant at Bhopal and taking into consideration the provisions of section 9 of the Guardian and Wards Act, 1890, till next date of hearing further proceedings of case no. 3/2017 pending before the Family Court, Khandwa shall remain stayed.
C.C as per rules.
(VIJAY KUMAR SHUKLA) JUDGE navin