ANIRUDH AJAYKUMAR GARG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Application, purportedly filed, under Article 227 of the Constitution of India, the Applicant-husband is seeking transfer of D.V. case No.6 of 2020 from the file of the learned 40th Additional Chief Metropolitan Magistrate at Girgaon, Mumbai to the Family Court at Bandra where Petition No.A-156 of 2021 filed by the Applicant, for dissolution of marriage and for custody of the children is pending.

(2.) The brief facts necessary for the disposal of the Application may be stated thus.

(3.) The Applicant married with the Respondent No.2 on 12/2/2011. They were blessed with twins on 5/9/2014. However, the marriage thereafter ran into rough weather and as a result thereof, the parties are litigating before different Courts.