Bombay High Court
Snehal Nishant Pagare vs Nishant Prabhakar Pagare on 6 March, 2019
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
1 923-mca-51-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
MISC.CIVIL APPLICATION NO. 51 OF 2019
SNEHAL NISHANT PAGARE
VERSUS
NISHANT PRABHAKAR PAGARE
...
Advocate for the Applicant : Shri B. K. Patil
...
CORAM : RAVINDRA V. GHUGE, J.
DATED : 06th MARCH, 2019.
...
PER COURT :
1. The applicant wife prays for transferring HMP No. A-
14/2019 from the Family Court, Aurangabad to the Family Court at Pune.
3. Grievance is that the respondent husband, who is an Engineer having taken his education in the Government Engineering College, is habituated to black magic and religious rites connected with black magic. Because of the illtreatment, she was driven out of the marital home and is presently residing with her parents. One of her two brothers is a special child with mental retardation and physical impairment. It requires at least one overnight journey to attend the ::: Uploaded on - 11/03/2019 ::: Downloaded on - 14/03/2019 04:40:57 ::: 2 923-mca-51-19.odt proceedings at Aurangabad.
5. Reliance is placed upon the following judgments :-
1) Irene Blanch Khera and Ors. Vs. Glenn John Vijay, [2018 (6) Mh.L.J. 199],
2) Vaishali w/o Ravindra Dongre Vs. Ravindra s/o Pralhadrao Dongre [(2016) 14 SCC 356],
3) Suchita w/o Newal @ Vaibhav Gawate Vs. Nawal @ Vaibhav s/o Namdeo Gawate, MCA No. 82/2013
4) Sayali Swapnil Kuber Vs.Swapni Harischandra Kuber [2014 (1) Mh.L.J. 584],
5) Snehal Omprakash Kothekar Vs. Omprakash Domaji Kothekar, [2013 (12) LJSOFT 356],
6) Kalpna w/o Pankaj Rozatkar Vs. Pankaj Supadu Rozatka, [AIR 2013 Bombay 146], 7] Bismillah w/o Mirza Muzahid Beg Vs. Mirza Muzahid Beg Aman Beg, [2013 (8) LJSOFT 125], 8] Anita Balkrishna Barge Vs. Balkrishna Sopan Barge, [2011 (2) LJSOFT 106], 9] Sandhya w/o Ananta Mane Vs. Ananta s/o Manohar Mane, [2010 (5) LJSOFT (URC) 15], ::: Uploaded on - 11/03/2019 ::: Downloaded on - 14/03/2019 04:40:57 ::: 3 923-mca-51-19.odt 10] Shruti w/o Shriram Jangam Vs. Shriram s/o Balkrushn Jangam [2009 (9) LJSOFT 175], 11] Sangamitra w/o Ramakant Royalwar Vs. Ramakant s/o Gangaram Royalwar [2008 (12) LJSOFT 35].
6. Issue notice to the respondent, returnable on 12/04/2019. Until then, the learned Family Court, Aurangabad shall adjourn the proceedings.
7. Copy of the petition paper book shall be supplied on or before 13/03/2019, for issuance of notice, failing which this application shall stand rejected without reference to the Court on 14/03/2019.
(RAVINDRA V. GHUGE, J.) shp/-
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