Madhya Pradesh High Court
Smt. Afsana Qureshi vs Mohd. Jamin Khan on 1 August, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ATUL SREEDHARAN
ON THE 1st OF AUGUST, 2022
MISC. CIVIL CASE No. 932 of 2022
Between:-
SMT. AFSANA QURESHI W/O MOHD. JAMIN
KHAN, AGED ABOUT 33 YEARS, OCCUPATION:
CONTRACT TEACHER, R/O H.NO. 352 SHARDA
MANDIR ROAD KAJI WARD PINDRAI BLOCK
NAINPUR, DISTRICT- MANDLA, M.P. (MADHYA
PRADESH)
.....APPLICANT
(BY SHRI PRAHLAD CHOUDHARY, LEARNED COUNSEL)
AND
MOHD. JAMIN KHAN S/O ABDUL KABIR, AGED
ABOUT 40 YEARS, OCCUPATION: GOVT.
SERVANT, R/O 369 SOUTH (DAKSHIN)
MOTINALA MOLANA AZAD WARD P.S.
GOHALPUR, DISTRICT- JABALPUR, M.P.
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI RAKESH SONI, LEARNED COUNSEL )
This application coming on for orders on admission, this day, the court
passed the following:
ORDER
The present application has been filed by the wife of the respondent who has prayed for the transfer of RCSA No. 155/2021 pending before the learned Second Additional Principal Judge, Family Court, Jabalpur to Family Court, Signature Not Verified Signed by: VIKRAM SINGH Signing time: 8/2/2022 11:42:10 AM 2 Mandla.
Learned counsel for the applicant has taken the ground that the applicant is facing difficulty to participate in the proceedings at Family Court, Jabalpur. However, this Court is of the opinion that the interest of justice can be served for both sides by the order given below.
The applicant shall appear once for the purpose of mediation before the learned Family Court at Jabalpur. The learned Family Court is requested to ensure that on a date fixed by it for mediation, when the applicant appears, the mediation is conducted and not put the applicant to continuous difficulty by keeping the said mediation proceedings pending. Thereafter, the learned Family Court, Jabalpur is requested not to insist on the personal attendance of the applicant at Family Court, Jabalpur unless it is considered imperative by the learned Family Court.
The applicant is given the liberty of getting her evidence and that of her witnesses, recorded through Video Conferencing from District Mandla itself. She is also permitted to cross-examine the respondent through video conferencing.
A copy of this order be sent to the learned Family Court at Jabalpur to be placed in the file of RCSA 155/2021.
With the above, this petition is finally disposed of. C.C as per rules.
(ATUL SREEDHARAN) JUDGE Vikram Signature Not Verified Signed by: VIKRAM SINGH Signing time: 8/2/2022 11:42:10 AM