REGENT COMPUTRONICS PVT. LTD.

ANITA BALKRISHNA BARGE Appellant

V/S

BALKRISHNA SOPAN BARGE Respondents

Referred Judgements :-

ROOPALI SAXENA VS. AIT SAXENA [REFERRED TO]
RAJANI KISHOR PARDESHI VS. KISHOR BABULAL PARDESHI [REFERRED TO]
SUMITRA SINGH VS. KUMAR SANJAY [REFERRED TO]
VIDHYA SHANKAR IYER VS. SHANKAR NAGRAJ IYER [REFERRED TO]
SANGAMITRA W O RAMAKANT ROYALWAR VS. RAMAKANT S O GANGARAM ROYALWAR [REFERRED TO]
SHRUTI SHRIRAM JANGAM VS. SHRIRAM BALKRUSHN JANGAM [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel appearing for the applicant and learned Counsel appearing for the respondent/non-applicant.

(2.) Rule. Rule made returnable forthwith and heard with the consent of the parties.

(3.) This application is filed for transfer of Hindu Marriage Petition No. 194 of 2009 filed by the respondent under Section 13(1)(ia) of the Hindu Marriage Act, 1955 before the learned C.J.S.D. Nashik to the Court of learned C.J.S.D. Ahmednagar.

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ANITA BALKRISHNA BARGE Vs. BALAKRISHNA SOPAN BARGE

Referred Judgements :-

JUDGEMENT

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