KAVITA Vs. DEEPAK MANOHARLAL AHUJA

JUDGEMENT

(1.) Heard learned Advocate Mr.Darshan Varandani on behalf of the applicant and learned Advocate Mr.Hiren Modi for the respondent.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr.Hiren Modi waives service of Rule. With the consent of the learned Advocates for the parties, the matter is taken up for final hearing today.

(3.) By way of this application, the applicant has prayed for transferring Family Suit No.36 of 2022, which is pending before the learned Family Court at Junagadh to the Family Court at Nadiad, Kheda.