ANURAAG AGARWAL Vs. POONAM AGARWAL NEE MUKIM

JUDGEMENT

(1.) By the present Application under Sec. 24 of the Code of Civil Procedure, 1908, the Applicant-Husband seeks transfer of D.V. proceeding initiated by the Respondent-Wife for maintenance and residence order, before the Metropolitan Magistrate, 15th Court at Sewree, Mumbai to IVth Family Court, Bandra to be heard and decided along with Divorce Petition No.727 of 2022 filed by the Applicant/husband before the Bandra Family Court. The prayer (a) in the Application reads as under.

(2.) The facts leading to the filing of the Application in brief are as under:

(3.) The matter has proceed before the Family Court so also before the Magistrate Court and the chart is produced by the Respondent as to the status of the matter before both the Courts, which is reproduced below : <FRM>JUDGEMENT_67_LAWS(BOM)7_2024_1.html</FRM>