MAMTA Vs. KAILASH CHAND AGRAWAL

JUDGEMENT

(1.) This petition has filed under Sec. 25 of the Code of Civil Procedure, 1908 by the petitioner-wife seeking transfer of Divorce case No. 94 of 2018 titled as "Shri Kailash Chand Agrawal v. Smt. Mamta" under Sec. 13 of the Hindu Marriage Act, 1955, pending in the Court of Additional District Judge, No. 1, Aburoad, Sirohi, Rajasthan to the Court of the 28-4th Additional Civil Judge & JMFC, Ghandinagar, Gujarat.

(2.) By Order dtd. 18/10/2019, notice was issued to the respondent and the same has been served on the respondent as per postal tracking report on 19/11/2019. But there is no representation on behalf of the respondent.

(3.) In the aforesaid circumstances, I have heard learned counsel for the petitioner and perused the material on record.