VAIBHAVI KASHISH SOLANKI Vs. KASHISH KANUBHAI SOLANKI

JUDGEMENT

(1.) Though served, the respondent has chosen not to appear and contest this application before this Court.

(2.) This application is filed under Sec. 24 of the Code of Civil Procedure, 1908 by the applicant-wife to transfer Family Suit (Divorce) No.27 of 2022, pending before the Family Court, Anand.

(3.) Learned advocate for the applicant has submitted that other proceedings are pending at Family Court, Ahmedabad and therefore, it is very difficult for the applicant to attend the proceedings at Anand.