FALGUNI NIKUNJKUMAR MISTRI Vs. NIKUNJKUMAR BABUBHAI MISTRI

JUDGEMENT

(1.) Heard learned Advocate Ms.Tejal Shah for the applicant and learned Advocate Mr.M.T. Gadhavi for the respondent.

(2.) By way of this application, the applicant prays for transfer of Family Suit No.53 of 2020 preferred by the respondent - husband from the learned Family Court, Ahmedabad to the learned Family Court, Mehsana.

(3.) Learned Advocate Mr.Gadhavi for the respondent would fairly submit that the respondent would not have any objection, if the HMP Case No.53 of 2020 is transferred from Ahmedabad to Mehsana as sought for.