GITANJALIBEN ADITYA RAMMOHANRAI DESAI Vs. AADITYA RAMMOHANRAI DESAI

JUDGEMENT

(1.) Heard learned Advocate Ms.Mayuri Chauhan for the applicant and learned Advocate Mr.Rashesh Rindani for the respondent.

(2.) By way of this application, the applicant prays for transfer of Family Suit No.1066 of 2019 preferred by the respondent - husband from the learned Family Court, Surat to the learned Family Court, Bharuch.

(3.) Learned Advocate Mr.Rashesh Rindani for the respondent would fairly submit that the respondent would not have any objection, if the Family Suit No.1066 of 2019 is transferred from Surat to Bharuch as sought for.