(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 Family Suit No.227 of 2022 pending before the Court of learned Principal Judge, Family Court, Surat to the Court of learned Principal Senior Civil Judge at Vapi, District Valsad.
(3.) Heard learned advocates appearing for the respective parties.