SONALI PRATIK KARMARKAR Vs. PRATIK KAWADU KARMARKAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) By the present application under Sec. 24 of the Code Civil Procedure, the applicant/wife is praying for transfer of Hindu Marriage Petition (HMP) No A-78/2021, filed by the non-applicant/ husband, from the file of learned Judge, Family Court No.4, Nagpur to the Court of learned Civil Judge, Senior Division, Warora.

(3.) Heard Mr. Sanket Charpe, learned counsel for the applicant and Mr. A.T. Purohit, learned counsel for the non-applicant.