VISHAL MANIK Vs. SAU. PUJA VISHAL

JUDGEMENT

(1.) Admit. Heard finally by consent of learned Advocates for the parties.

(2.) These three applications are between the same parties and therefore can be disposed of by this common order.

(3.) The Criminal Application No.86/2021 is filed by husband seeking transfer of PWDVA Application No.07/2021 filed by wife and pending before learned Judicial Magistrate First Class, Manora, District Washim to the Court of Judicial Magistrate First Class, Nagpur. MCA (Transfer) No.309/2021 is filed by wife seeking transfer of divorce proceeding i.e. HMP Petition No.261/2020 pending before Family Court at Nagpur to the competent Court at Mangrulpir, District Washim. MCA (Transfer) No.212/2022 is filed by applicant-husband seeking transfer of restitution proceedings i.e. Marriage Petition No.67/2021 filed by wife in the competent Court at Mangrulpir District Washim to the competent Court at Nagpur.