SHILPA Vs. SUNIL KISHAN MAHESHWARI

JUDGEMENT

(1.) Rule. Mr. Chirag Patel, learned counsel waives service of Rule on behalf of respondent. By consent, rule is fixed forthwith.

(2.) The petitioner-respondent in H.M.P. No. 39 of 2008 pending before the court of Principal Senior Civil Judge, Gandhidham has approached this Court under Section 24 of the Code of Civil Procedure for seeking transfer of those proceedings from the Court of Principal Senior Civil Judge, Gandhidham to that of Court of Senior Civil Judge, Jamnagar for the reasons stated in the memo of petition.

(3.) This Court on 28.7.2009 issued notice to the respondent and in response thereto, respondent has appeared through their advocate and placed the affidavit-in-reply controverting the averments made in the petition.