DHRUTI VINITBHAI PATEL Vs. VINITBHAI ASHVINBHAI PATEL

JUDGEMENT

(1.) Learned advocate for the respondent has filed an affidavit-in-reply on behalf of the respondent today, which is taken on record.

(2.) By preferring this petition, the petitioner has prayed to transfer the petition being Family Suit (Divorce) No.401 of 2021 filed by the respondent under Sec. 13 of the Hindu Marriage Act, 1955, from the learned Family Court, Surat to the learned Family Court, Vadodara.

(3.) Heard learned advocate for the petitioner as well as learned advocate for the respondent.