DIMPLE Vs. ANILKUMAR GURUDAYAL RAJPUT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) By preferring this petition, petitioner has prayed to transfer the proceedings of Family Suit No.466 of 2019 filed by the respondent from the Court of learned Family Court, Vadodara to learned Family Court, Ahmedabad.

(3.) Heard learned advocate for the petitioner. The respondent remained absent to contest this petition. Record shows that as per the report of the bailiff, notice was served to the respondent through his uncle on 5/10/2021. However, notice was duly served to the respondent through his uncle, nobody remained present before this Court to argue the matter or contest the matter.