VIDHI Vs. ANAND NARENDRAKUMAR RAVAL

JUDGEMENT

(1.) Rule. Mr.Mehul M. Mehta, learned advocate for the applicant waives service of notice of Rule for and on behalf of the respondent.

(2.) By way of this application, the applicant has prayed to transfer HMP No.2475 of 2019 pending before the Family Court No.5, Ahmedabad to the Court of learned Principal Senior Civil Judge, Limbdi.

(3.) Heard learned advocates for the respective parties.