2018 (5) ABR 349 ::AIROnline 2018 Bom 458 ::(2019) 2 AllMR 56 (BOM) ::(2018) 6 Mah LJ 199

Bombay High Court

Hon'ble Judge(s): Shalini Phansalkar-joshi , J

(A) Civil P.C. (5 of 1908) , S.24— High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act (26 of 1981) , S.3, S.4— Goa, Daman and Diu Reorganization Act (18 of 1987) , S.20— Transfer of case - Matrimonial proceedings filed by husband in court at Goa - Wife along with her minor daughter staying at Mumbai and seeking transfer of matrimonial proceedings from court at Goa to court at Mumbai - High Court at Bombay being common High Court for State of Maharashtra and State of Goa, can transfer proceedings pending within exclusive jurisdiction of its seat at Goa - Because court where proceedings were pending and court where proceedings sought to be transferred both are subordinate to common High Court. High Court of Bombay, being a common High Court for the State of Maharashtra and the State of Goa, the same jurisdiction including the jurisdiction under the Letters Patent is exercisable by the High Court of Bombay sitting at Panaji (Goa), which is exercisable by the High Court of Bombay at its Principal Seat at Bombay and its Benches at Nagpur and Aurangabad. Therefore, if the Principal Seat of the High Court at Bombay can transfer the proceedings pending in the judicial Districts in exclusive jurisdiction of its Benches at Aurangabad or Nagpur, then it follows that the Principal Seat of High Court at Bombay can also transfer the proceedings whi....