PINAL PRATIKBHAI KAMANI Vs. PRATIK MANSUKHBHAI KAMANI

JUDGEMENT

(1.) Heard Mr. Bhavin B. Thakar, learned advocate appearing for the applicant and Mr. Pratik Mansukhbhai Kamani, learned party-in-person - respondent herein.

(2.) By way of the present application under Sec. 24 of the Code of Civil Procedure, 1908, the applicant herein has prayed for transfer of the Family Suit No. 726 of 2022 pending before the Family Court at Ahmedabad to Principal Senior Civil Judge, Tal.: Mundra, Dist.: Kutch.

(3.) Mr. Bhavin B. Thakar, learned advocate appearing for the applicant-wife submitted that the proceedings under Sec. 125 of the Code of Criminal Procedure, which have been initiated by the applicant - wife being Criminal Misc. Application No. 6 of 2022. The said application has been duly produced at Annexure-B, which is pending adjudication before the Court at Mundra, Dist.: Kutch.