PRIYANKA W/O. MAYUR HIRLEKAR Vs. MAYUR

JUDGEMENT

(1.) Heard Mr. Pande, learned Advocate for Applicant through VC and Ms. Palekar, learned Advocate for Respondent.

(2.) Present Misc. Civil Application (for short "MCA") is filed by Applicant - wife seeking transfer of Marriage Petition being nomenclatured as A-2306 of 2022 from the Family Court Judge - 3 at Bandra, Mumbai to the Family Court No.2 at Nagpur. Applicant resides in Nagpur alongwith her parents.

(3.) Admittedly, Respondent - husband is a resident of Chicago, Illinois State in the United States of America for the last several years. Parties got married in 2016. Maintenance proceedings are filed in the Court of Principal Judge, Family Court at Nagpur by Applicant in the year 2019. Marriage Petition is filed by Respondent in the year 2021 in Mumbai through his father as his Constituted Power of Attorney.