LAWS(BOM)-2013-4-164

SUNITA MANOJ GOUD Vs. MANOJ SAGARMAL GOUD

Decided On April 01, 2013
Sunita Manoj Goud Appellant
V/S
Manoj Sagarmal Goud Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) This Misc. Civil Application is filed seeking transfer of Hindu Marriage Petition No.258 of 2011 pending before the Civil Judge, Senior Division, Dhule to the Court of Civil Judge, Senior Division, Kopargaon.