ANURADHA ROHIT KADAM Vs. ROHIT HANUMANTRAO KADAM

JUDGEMENT

(1.) When the matter is called out, learned Counsel for the Applicant- wife submits that now there is a Family Court at Sangli, therefore, the Marriage Petition pending before the Family Court, Pune be transferred to Family Court, Sangli. Learned Counsel would submit that she be permitted to amend the Application and the prayers. Let the amendment be carried out forthwith.

(2.) This is an Application seeking transfer of Petition No.PA-806 of 2019 filed by the Respondent-husband before the Family Court No.3, Pune, for divorce to the Family Court, Sangli. When the matter was listed on 29/8/2023, the following order was passed :

(3.) Today, again, none appears on behalf of the Respondent- husband. Accordingly, this Court proceeds to hear the Applicant and pass orders on the Miscellaneous Civil Application.