REGENT COMPUTRONICS PVT. LTD.

SAVITA VIJAY MAHAJAN Appellant

V/S

VIJAY BAJIRAO MAHAJAN Respondents

Referred Judgements :-

MADHU SAXENA VS. PANKAJ SAXENA [REFERRED TO]
SEEMA SHRINIDHI VS. PRAVEEN KUMAR TIWARI [REFERRED TO]
RENU GAUTAM VS. VINOD GAUTAM [REFERRED TO]
B A BASAVAIAH VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]
LEENA MUKHERJEE VS. RABI SHANKAR MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Counsel appearing for the respondent waives service on behalf of the respondent.

(3.) By way of present petition, the petitioner is seeking transfer of the proceedings viz. Hindu Marriage Petition No. 322/2006 from the Court of Civil Judge (Senior Division), Jalgaon, to the Court of Civil Judge (Senior Division), Nashik.

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SAVITA VIJAY MAHAJAN Vs. VIJAY BAJIRAO MAHAJAN

Referred Judgements :-

JUDGEMENT

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