Bombay High Court
Sau. Pranali W/O Rohit Wanjari vs Rohit @ Lakhan S/O Ashokrao Wanjari on 24 October, 2018
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 241018mca483.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
MISC. CIVIL APPLICATION NO. 483 OF 2018
SAU. PRANALI W/o ROHIT WANJARI
VERSUS
ROHIT @ LAKHAN S/o ASHOKRAO WANJARI
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. H. N. Bhondge, Advocate for the applicant.
Mr. S. B. Solat, Advocate for the non-applicant..
CORAM : V. M. DESHPANDE, J.
DATE : OCTOBER
24 , 201
8
.
1. This is an application under Section 24 of the Code of Civil Procedure for transfer of the proceedings from Nagpur to Hinganghat. This application is filed by the wife before this Court.
2. The proceedings under Section 9 of the Hindu Marriage Act is filed by the wife against the husband for restitution of conjugal rights before the Court at Hinganghat, whereas the non-applicant has filed the proceedings for divorce before the Family Court, Nagpur, of which transfer is sought.
3. There is no dispute that as on today, the non- applicant/husband is not paying any amount of maintenance. According to Mr. Solat, the learned counsel for the non-applicant, the monthly salary of the non- applicant is Rs.30,000/-.
4. In that view of the matter, in order to enable the applicant/wife to defend this particular case before this ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 02:32:40 ::: 2 241018mca483.18.odt Court, the non-applicant is hereby directed to deposit an amount of Rs.15,000/- before this Court towards litigation expenses of the present proceedings. The litigation expenses to be deposited within a period of Three weeks from today. On deposit of such charges, it will be open for the applicant/wife to withdraw the amount.
5. Put up this matter after Five weeks.
JUDGE Diwale ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 02:32:40 :::