MONIKA Vs. TARUNKUMAR RAMESHBHAI KOITIYA

JUDGEMENT

(1.) Heard learned Advocate Mr. Karan Y. Vyas appearing for on behalf of the applicant and learned Advocate Mr. Bhunesh C. Rupera for the respondent.

(2.) Rule returnable forthwith. Learned Advocate Mr. Rupera waives serviced of Rule on behalf of the respondent.

(3.) By way of this application, the applicant has prayed for transferring of Family Suit (H.M.P) No.1179 of 2020 pending before the learned Family Court at Ahmedabad to the Court of learned Principal Senior Civil Judge, Siddhpur, District Patan.