SUNITABEN M. VASAVA Vs. AMITBHAI I. OZA

JUDGEMENT

(1.) Heard learned Advocate Ms.Himanshi Balodi for the applicant and learned Advocate Mr.J. F. Mehta, who submits that he has instruction to appear on behalf of the respondent and he seeks permission to file his reply. Permission is granted. The reply filed by the respondent is taken on record.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr.Mehta waives service of notice of Rule for the respondent.

(3.) By way of this application, the applicant prays for transfer of Family Suit No.1226 of 2022 from the learned Family Court, Ahmedabad to the learned Chief Judicial Magistrate's Court, Rajpipla.