HINABEN AASHISHBHAI JOSHI Vs. AASHISHBHAI DILIPBHAI JOSHI

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 to transfer Hindu Marriage Petition No.52 of 2022 pending before the Family Court, Morbi to the Family Court, Surendranagar.

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