KANIKA SUNIL BHAGCHAND GIDVANI Vs. SUNIL BHAGCHAND GIDVANI

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Akash J. Pandya, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) Heard Mr. Kaushal Modi, learned advocate for Mr. Ashish M. Dagli, learned advocate appearing for the applicant and Mr. Akash J. Pandya, 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 the proceedings of HMP No. 2288 of 2018 from Ahmedabad to Gandhidham.