Full Judgment Text
2026:BHC-NAG:2707
mca 722-2025 J..doc 1/4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
MISC. CIVIL APPLICATION (TR.) NO.722/2025
Reshma Tanvir Sheikh
Aged about 32 years,
Occupation- Housewife,
R/o C/o Syed Afsar Ali Syed Shaukat
Ali, Snehal Nagar, Bhadrawati,
Tah. Bhadrawati, Dist. Chandrapur
... APPLICANT
...VERSUS…
Tanvir Rafiyoddin Sheikh,
Aged about 40 years,
Occupation- Business
R/o Opp. New Bus Stand,
Shaikh Hospital, Siddharth Nagar,
Degloor, District- Nanded.
...NON-APPLICANT
---------------------------------------------------------------------------------------------
Shri A.S. Dhore, Advocate for applicant
Shri Ketan Ganorkar, APP for non-applicant
---------------------------------------------------------------------------------------------
CORAM : PRAVIN S. PATIL , J.
DATED : 12.02.2026
ORAL JUDGMENT
Heard. By consent of the parties, this matter is taken
for final disposal at admission stage.
mca 722-2025 J..doc 2/4
2. By this application, the applicant is seeking transfer of
proceeding vide Special Civil Suit No.18/2025 pending from
learned Civil Judge Senior Division Biloli, District Nanded to
learned Civil Judge Senior Division, Bhadravati, District
Chandrapur.
3. The submission of the applicant is that the distance
between two stations is near about 329 kms. The applicant also
stated that she has already instituted one proceeding arising out of
the Protection of Women from Domestic Violence Act, 2005, and
the same is pending before learned Civil Judge Senior Division,
Bhadravati, District Chandrapur. The applicant also states that she
is facing a financial crisis and there is no one in her family to
accompany her to travel, such a long distance for stay at station
Biloli, District Nanded. Hence, on this count, she prayed for transfer
of the proceedings from learned Civil Judge Senior Division Biloli,
District Nanded to learned Civil Judge Senior Division, Bhadravati,
District Chandrapur.
4. Learned Counsel appearing for non-applicant has
strongly opposed the application. He has placed reliance on the
mca 722-2025 J..doc 3/4
medical certificate issued by Zenith Hospital, Indore, whereby it is
certified that the non-applicant has undergone Tummy Tuck with
Liposuction on 21.12.2025 and presently under medical
supervision. Therefore, non-applicant No.2 is not in a position to
attend the proceedings at Bhadravati. It will be difficult for him to
travel such a long distance. Therefore, he opposed the present
application.
5. After hearing both the parties, it is pointed out by
learned Counsel for non-applicant No.2 that he cannot move from
one place to other in normal course. Hence, it is clear that non-
applicant No.2 cannot even attend the proceedings physically at
Biloli. The non-applicant No.2 will have to attend the proceedings
in that Court through video conferencing.
6. In my opinion, the dispute can be resolved if the non-
applicant is permitted to attend the proceedings through video
conferencing at Bhadravati. In view of this factual position of the
matter, the following order would subserve the justice. Hence, I
proceed to pass the following order:
mca 722-2025 J..doc 4/4
ORDER
i) The application is allowed.
ii) The proceeding vide Special Civil Suit No.18/2025 pending
before learned Civil Judge Senior Division Biloli, District Nanded, is
hereby transferred to learned Civil Judge Senior Division,
Bhadravati, District Chandrapur.
iii) Learned Civil Judge Senior Division Biloli, District Nanded, is
directed to transfer the record and proceedings to learned Civil
Judge Senior Division, Bhadravati, District Chandrapur.
iv) The non-applicant is permitted to appear through video
conferencing before learned Civil Judge Senior Division, Bhadravati,
District Chandrapur.
7. The application stands disposed of. No order as to the
costs.
(PRAVIN S. PATIL, J.)
R.S. Sahare
Signed by: Mrs. Ranjana Sahare
Designation: PA To Honourable Judge
Date: 16/02/2026 20:19:40
mca 722-2025 J..doc 1/4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
MISC. CIVIL APPLICATION (TR.) NO.722/2025
Reshma Tanvir Sheikh
Aged about 32 years,
Occupation- Housewife,
R/o C/o Syed Afsar Ali Syed Shaukat
Ali, Snehal Nagar, Bhadrawati,
Tah. Bhadrawati, Dist. Chandrapur
... APPLICANT
...VERSUS…
Tanvir Rafiyoddin Sheikh,
Aged about 40 years,
Occupation- Business
R/o Opp. New Bus Stand,
Shaikh Hospital, Siddharth Nagar,
Degloor, District- Nanded.
...NON-APPLICANT
---------------------------------------------------------------------------------------------
Shri A.S. Dhore, Advocate for applicant
Shri Ketan Ganorkar, APP for non-applicant
---------------------------------------------------------------------------------------------
CORAM : PRAVIN S. PATIL , J.
DATED : 12.02.2026
ORAL JUDGMENT
Heard. By consent of the parties, this matter is taken
for final disposal at admission stage.
mca 722-2025 J..doc 2/4
2. By this application, the applicant is seeking transfer of
proceeding vide Special Civil Suit No.18/2025 pending from
learned Civil Judge Senior Division Biloli, District Nanded to
learned Civil Judge Senior Division, Bhadravati, District
Chandrapur.
3. The submission of the applicant is that the distance
between two stations is near about 329 kms. The applicant also
stated that she has already instituted one proceeding arising out of
the Protection of Women from Domestic Violence Act, 2005, and
the same is pending before learned Civil Judge Senior Division,
Bhadravati, District Chandrapur. The applicant also states that she
is facing a financial crisis and there is no one in her family to
accompany her to travel, such a long distance for stay at station
Biloli, District Nanded. Hence, on this count, she prayed for transfer
of the proceedings from learned Civil Judge Senior Division Biloli,
District Nanded to learned Civil Judge Senior Division, Bhadravati,
District Chandrapur.
4. Learned Counsel appearing for non-applicant has
strongly opposed the application. He has placed reliance on the
mca 722-2025 J..doc 3/4
medical certificate issued by Zenith Hospital, Indore, whereby it is
certified that the non-applicant has undergone Tummy Tuck with
Liposuction on 21.12.2025 and presently under medical
supervision. Therefore, non-applicant No.2 is not in a position to
attend the proceedings at Bhadravati. It will be difficult for him to
travel such a long distance. Therefore, he opposed the present
application.
5. After hearing both the parties, it is pointed out by
learned Counsel for non-applicant No.2 that he cannot move from
one place to other in normal course. Hence, it is clear that non-
applicant No.2 cannot even attend the proceedings physically at
Biloli. The non-applicant No.2 will have to attend the proceedings
in that Court through video conferencing.
6. In my opinion, the dispute can be resolved if the non-
applicant is permitted to attend the proceedings through video
conferencing at Bhadravati. In view of this factual position of the
matter, the following order would subserve the justice. Hence, I
proceed to pass the following order:
mca 722-2025 J..doc 4/4
ORDER
i) The application is allowed.
ii) The proceeding vide Special Civil Suit No.18/2025 pending
before learned Civil Judge Senior Division Biloli, District Nanded, is
hereby transferred to learned Civil Judge Senior Division,
Bhadravati, District Chandrapur.
iii) Learned Civil Judge Senior Division Biloli, District Nanded, is
directed to transfer the record and proceedings to learned Civil
Judge Senior Division, Bhadravati, District Chandrapur.
iv) The non-applicant is permitted to appear through video
conferencing before learned Civil Judge Senior Division, Bhadravati,
District Chandrapur.
7. The application stands disposed of. No order as to the
costs.
(PRAVIN S. PATIL, J.)
R.S. Sahare
Signed by: Mrs. Ranjana Sahare
Designation: PA To Honourable Judge
Date: 16/02/2026 20:19:40