PRIYANKABEN Vs. HEMAL RAJESHBHAI SANKHALPARA GAJJAR

JUDGEMENT

(1.) Learned advocate for the respondent has produced the affidavit in reply which is taken on record.

(2.) By way of present petition, the petitioner has prayed to transfer HMP No. 1266 of 2021 (Family Suit No. 1266 of 2021) pending in Court No. 2 of the learned Family Judge, Ahmedabad to the learned Family Judge, Bhavnagar.

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