ANISHA SANJAY HINDUJA Vs. SANJAY SHRICHAND HINDUJA

JUDGEMENT

(1.) RULE. By consent, rule is made returnable forthwith.

(2.) HEARD the learned Advocates for the parties. Perused the papers.

(3.) THE petitioner seeks transfer of Matrimonial Petition being P. A. No. 885 of 2001 pending before the Family Court No. 5 at Pune to the Family Court at Bandra, Mumbai, and to be heard along with the petition filed by the petitioner being M. J. Petition No. C-91 of 2002 pending before Court Room No. 7 in the Family Court at Bandra, Mumbai.