Bombay High Court
Reshma Tanvir Sheikh vs Tanvir Rafiyoddin Shaikh on 12 February, 2026
2026:BHC-NAG:2707
mca 722-2025 J..doc 1/4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
MISC. CIVIL APPLICATION (TR.) NO.722/2025
Reshma Tanvir Sheikh
Aged about 32 years,
Occupation- Housewife,
R/o C/o Syed Afsar Ali Syed Shaukat
Ali, Snehal Nagar, Bhadrawati,
Tah. Bhadrawati, Dist. Chandrapur
... APPLICANT
...VERSUS...
Tanvir Rafiyoddin Sheikh,
Aged about 40 years,
Occupation- Business
R/o Opp. New Bus Stand,
Shaikh Hospital, Siddharth Nagar,
Degloor, District- Nanded.
...NON-APPLICANT
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Shri A.S. Dhore, Advocate for applicant
Shri Ketan Ganorkar, APP for non-applicant
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CORAM : PRAVIN S. PATIL, J.
DATED : 12.02.2026
ORAL JUDGMENT
Heard. By consent of the parties, this matter is taken for final disposal at admission stage.
mca 722-2025 J..doc 2/4
2. By this application, the applicant is seeking transfer of proceeding vide Special Civil Suit No.18/2025 pending from learned Civil Judge Senior Division Biloli, District Nanded to learned Civil Judge Senior Division, Bhadravati, District Chandrapur.
3. The submission of the applicant is that the distance between two stations is near about 329 kms. The applicant also stated that she has already instituted one proceeding arising out of the Protection of Women from Domestic Violence Act, 2005, and the same is pending before learned Civil Judge Senior Division, Bhadravati, District Chandrapur. The applicant also states that she is facing a financial crisis and there is no one in her family to accompany her to travel, such a long distance for stay at station Biloli, District Nanded. Hence, on this count, she prayed for transfer of the proceedings from learned Civil Judge Senior Division Biloli, District Nanded to learned Civil Judge Senior Division, Bhadravati, District Chandrapur.
4. Learned Counsel appearing for non-applicant has strongly opposed the application. He has placed reliance on the mca 722-2025 J..doc 3/4 medical certificate issued by Zenith Hospital, Indore, whereby it is certified that the non-applicant has undergone Tummy Tuck with Liposuction on 21.12.2025 and presently under medical supervision. Therefore, non-applicant No.2 is not in a position to attend the proceedings at Bhadravati. It will be difficult for him to travel such a long distance. Therefore, he opposed the present application.
5. After hearing both the parties, it is pointed out by learned Counsel for non-applicant No.2 that he cannot move from one place to other in normal course. Hence, it is clear that non- applicant No.2 cannot even attend the proceedings physically at Biloli. The non-applicant No.2 will have to attend the proceedings in that Court through video conferencing.
6. In my opinion, the dispute can be resolved if the non- applicant is permitted to attend the proceedings through video conferencing at Bhadravati. In view of this factual position of the matter, the following order would subserve the justice. Hence, I proceed to pass the following order:
mca 722-2025 J..doc 4/4
ORDER
i) The application is allowed.
ii) The proceeding vide Special Civil Suit No.18/2025 pending before learned Civil Judge Senior Division Biloli, District Nanded, is hereby transferred to learned Civil Judge Senior Division, Bhadravati, District Chandrapur.
iii) Learned Civil Judge Senior Division Biloli, District Nanded, is directed to transfer the record and proceedings to learned Civil Judge Senior Division, Bhadravati, District Chandrapur.
iv) The non-applicant is permitted to appear through video conferencing before learned Civil Judge Senior Division, Bhadravati, District Chandrapur.
7. The application stands disposed of. No order as to the costs.
(PRAVIN S. PATIL, J.) R.S. Sahare Signed by: Mrs. Ranjana Sahare Designation: PA To Honourable Judge Date: 16/02/2026 20:19:40