DIPAL RONAK CHAUHAN Vs. RONAK KIRITKUMAR CHAUHAN

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Karna H. Dhomse, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) Heard Mr. Anurag V. Agrawal , learned advocate appearing for the applicant and Mr. Karna H. Dhomse, 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. 447 of 2022 preferred by the respondent - husband, pending before the Family Court, Vadodara to Principal Senior Civil Court, Ankleshwar at Bharuch.