SUYASH ASHOKKUMAR SINGHANIA Vs. VARSHA SUYASH SINGHANIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order passed by the High Court of Judicature at Bombay dtd. 8/7/2022 in Criminal Application No. 146 of 2021, whereby the High Court has refused to transfer and club the proceedings pertaining to C.C. No. 167/DV/2018 from the Court of learned Metropolitan Magistrate, 49th Court, at Vikhroli, Mumbai to the Family Court, Bandra, Mumbai and hearing the said proceeding with Petition PA No. 2407 of 2017.

(3.) After hearing learned counsel for the parties and considering the facts of the case and grounds on which transfer has been sought, we quash and set aside the impugned judgment and order dtd. 8/7/2022 passed by the High Court.