Smt. Priyanshu Mishra vs Vinay Mishra on 7 February, 2023

[Cites 2, Cited by 1]

Madhya Pradesh High Court

Smt. Priyanshu Mishra vs Vinay Mishra on 7 February, 2023

Bench: Maninder S. Bhatti

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                             ON THE 7 th OF FEBRUARY, 2023
                                           MISC. CIVIL CASE No. 3082 of 2022

                         BETWEEN:-
                         SMT. PRIYANSHU MISHRA W/O SHRI VINAY KUMAR
                         MISHRA, AGED ABOUT 27 YEARS, OCCUPATION:
                         HOUSEWIFE      R/O H.NO.  10    WARD       NO.  3
                         VIJAYRAGHAVGARH ROAD, P.S. KEMORE, TAH.
                         VIJAYRAGHAVGARH, DISTT. KATNI (M.P.), AT PRESENT
                         SECTOR 7 PLOT NO. 71-72 DADDADHAM COLONY
                         JHINJHRI, P.S. MADHAVNAGAR, DISTT. KATNI (M.P.)
                         (MADHYA PRADESH)

                                                                                      .....APPLICANT
                         (BY SHRI RAJENDRA PANDEY - ADVOCATE)

                         AND
                         VINAY MISHRA S/O SHRI NARENDRA PRASAD MISHRA,
                         AGED ABOUT 34 YEARS, OCCUPATION: ASSISTANT
                         MANAGER, LIC HFL OFFICE ADDRESS LIC HFL, UNION
                         BANK OF INDIA KE UPPAR, NEAR BUS STAND, ADARSH
                         NAGAR SATAN, DISTT. SATNA (M.P.) R/O IN THE HOUSE
                         OF PRAMOD PANDEY, PALAS PRERNA KE GHANSHYAM
                         BIHAR    COLONY    MARUTNAGAR         SATAN,   P.S.
                         KOLGAVAN, DIST. SATNA (M.P.) AT PRESENT H.NO. 235,
                         SARDAR PATEL NAGAR, WARD NO. 16, POLICE LI
                         (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                         (NONE FOR RESPONDENT)

                               This application coming on for admission this day, the court passed the
                         following:
                                                            ORDER

This is a petition filed under Section 24 of CPC seeking transfer of R.C.S. (HM) No. 435/2022 from Principal Judge, Family Court, Satna to the Principal Judge, Family Court, Katni.

Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 2/8/2023 12:27:51 PM 2

2. The counsel for applicant contends that the respondent husband has filed an application under Section 13 (a) of Hindu Marriage Act before the Family Court, Satna and, therefore, the appearance of the applicant before the Family Court, Satna would cause inconvenience as well as hardship to the applicant inasmuch as, the applicant is not having any source of income.

3. This Court in number of cases, has recently extended facility to the parties to enter appearance through video conferencing and even permitted the parties to file documents through Electronic Filing System.

4. In view of the aforesaid, the present petition stands disposed of while directing the Principal Judge, Family Court, Satna to permit the present applicant to enter her appearance through virtual mode in R.C.S. (HM) No. 435/2022. The petitioner herein shall also be permitted to adduce evidence as well as cross-examine the witnesses through video conferencing and the court concerned is requested to accept the documents through Electronic Filing System.

5 . If on any particular date, the presence of the applicant is imperative, the trial Court shall be free to order accordingly.

6. The Principal Judge, Family Court, Satna as well as Principal Judge, Family Court, Katni are requested to co-ordinate and extend the facility of appearance to the applicant through virtual mode on due dates of hearing.

7. With the aforesaid, the petition stands disposed of. C.c as per rules.

(MANINDER S. BHATTI) JUDGE navin Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 2/8/2023 12:27:51 PM 3 Signature Not Verified Signed by: NAVEEN NAGDEVE Signing time: 2/8/2023 12:27:51 PM

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Madhya Pradesh High Court