MAITRI KARNAV PANCHAL Vs. KARNAV BHARATBHAI PANCHAL

JUDGEMENT

(1.) Rule. Learned advocate waives service of notice of rule on behalf of the respondent.

(2.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant - wife [orig. defendant] to transfer Family Suit No.2655 of 2022 pending before the Court of learned Family Judge, Court No.4, Ahmedabad to the Court of learned Principal Senior Civil Judge, Visnagar at Mahesana.

(3.) Heard learned advocates appearing for the respective parties.