BHAVNABEN HITESH PARMAR Vs. HITESH BABUBHAI PARMAR

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Shaili A. Shah, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) Heard Ms. Payal M. Tuvar, learned advocate appearing for the applicant and Ms. Shaili A. Shah, learned advocate appearing for the respondent.

(3.) By way of the present application filed under Sec. 24 of the Code of Civil Procedure, 1908, the applicant has prayed for transfer of the proceedings of Family Suit No. 2016 of 2022 pending from the Family Court, Ahmedabad to the competent Court of Banaskantha District at Palanpur.