HETALBEN Vs. RASESH BHARATKUMAR SHAH

JUDGEMENT

(1.) Heard learned Advocate Mr.Haresh Patel on behalf of the applicant and learned Advocate Ms.Natasha Sutaria for the respondent.

(2.) Issue Rule returnable forthwith. Learned Advocate Ms.Sutaria 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.1377 of 2022, preferred by the respondent husband for restitution of conjugal rights pending before the learned Family Court, Ahmedabad to the Family Court, Rajkot, where the applicant - wife is presently residing.