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Judgment
. Heard.
By this application, the applicants are seeking the transfer of the proceedings filed by the non-applicant before the Family Court, Amravati to Family Court, Akola.
In light of the grounds raised by the applicants that she is having three minor children and there is no one in her family to look after them to Akola, this Court has issued notices to the non-applicant in the matter.
The non-applicant in response to the notices of this Court appeared in the matter. On appearance, learned Counsel Shri Faizan Ismail Khan, appeared, on instructions, stated that he has no objection for transfer of the petition No.208/2024 pending on the file on Family Court, Amravati to Family Court, Akola.
It is only submission of non-applicant that he may be permitted to attend the proceedings before the Family Court, Akola, through video conferencing and he undertakes to secure his physical presence as and when required before the Family Court, Akola. He further stated that the pending proceedings should be decided at the earliest.
In light of the submission made by the non-applicant in the matter, in my opinion, the present application can be disposed of by passing the following order:
ORDER
The application is allowed.
ii) The transfer application No.208/2024 is here by transfer from Family Court, Amravati to Family Court, Akola.
iii) Family Court, Amravati is directed to transfer the record and proceedings of the Petition No.208/2024 to the Family Court Akola.
iv) The Family Court, Akola, is directed to permit the non-applicant through video conferencing to attend the proceedings and non-applicant is further directed to secure his attendance as and when required physically before the Family Court, Akola.
The application stands disposed of in above terms.