SHIVANGI MANISH JADAV Vs. MANISH RAMESHBHAI JADAV

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 24 of the Code of Civil Procedure praying for transfer of Civil Miscellaneous Application No.19 of 2020 pending before the Family Court, Vadodara to Family Court, Ahmedabad.

(2.) Mr. Harshadray Dave, learned advocate for the respondent, under instructions, submitted that he has no objection if the aforesaid case is transferred to the Family Court, Ahmedabad.

(3.) Considering the request made for transfer of the case at the instance of the applicant - wife and the consent given by the respondent - husband through his advocate, Civil Miscellaneous Application No.19 of 2020 pending before the Family Court, Vadodara is hereby ordered to be transferred to the Principal Judge, Family Court, Ahmedabad. The Principal Judge, Family Court, Ahmedabad may retain the case himself or he may entrust to any other colleague Judges.