MONIDEVI RAMSEVAK VARMA Vs. SUJIT RAMPRASAD VARMA

JUDGEMENT

(1.) By way of present application, the applicant has prayed to transfer the proceedings of HMP No.184 of 2021 from the learned Family Court, Ahmedabad to learned Family Court, Navsari.

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

(3.) In this application, this court was pleased to issue notice to the respondent and as per the report of the bailiff dated 16.10.2021, notice has been duly served to the respondent though today when the matter was called out, none was present for and on behalf of the respondent to contest this application.