HEENABEN Vs. SHARDULSINH TAKATSINH YADAV

JUDGEMENT

(1.) Heard learned Advocate Mr. Jamshed Kavina for on behalf of the applicant and learned Advocate Mr. P.S. Agrawal for learned Advocate Mr. Dhruv K. Dave for the respondent.

(2.) Rule. Learned Advocate Mr. Agrawal waives service of Rule on behalf of the respondent.

(3.) By way of this application, the applicant has prayed for transferring of H.M.P No. 2171 of 2021, preferred by the respondent-husband, pending before the learned Family Court at Ahmedabad to the learned Family Court at Vadodara.