SEEMA DHIRAJ GIDWANI Vs. DHIRAJ SITALDAS GIDWANI

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner, opponent in HMP No. 1762 of 2010, has approached this Court under Section 24 of Civil Procedure Code for seeking transferring of the said matter from Family Court, Vadodara to that of Ahmedabad, on account of various difficulties and hardships in her way in attending the Court proceedings at Vadodara.

(3.) This Court on 16/9/2010 issued notice for final disposal, making it returnable on 24/9/2010. The husband/ respondent herein filed his appearance through learned advocate Shri.Suresh S. Patel. Shri Patel submitted that there were chances for bringing about settlement with husband wife so as to put an end to the entire controversy, hence time was requested, which was granted. The matter was adjourned at this request. Ultimately, as per the submission of learned advocate for the petitioner, the settlement was not possible and she made request for hearing the matter finally. After advocates joint request for deciding the matter finally same was taken up for hearing. Hence Rule. Rule is fixed forthwith at the request of learned advocates for the parties.