HETUBEN Vs. KIRANBHAI SOMATBHAI BARAL

JUDGEMENT

(1.) By preferring this petition under Sec. 24 of the Civil Procedure Code 1908, following reliefs are prayed by the present petition:

(2.) Brief facts of the present case are as under:

(3.) It was submitted by learned advocate for the applicant that because of harassment caused the applicant has filed a complaint under the provisions of Domestic Violence Act . That the applicant is serving as a staff nurse in Civil Hospital, Rajkot, therefore, it would be very difficult for her to travel from Rajkot to Talaja to attend court proceedings of HMP No. 03 of 2021 not only that, the distance between Talaja to Rajkot is 205 Kms. Thus, it is very difficult for applicant to attend court proceedings of HMP No. 03 of 2021. Hence, it was requested by learned advocate for the applicant to allow present application.