VARSHABEN NIGAMKUMAR BUCH Vs. NIGAMKUMAR MAHESHBHAI BUCH

JUDGEMENT

(1.) THE present MCA is filed by the applicant-wife praying that:-

(2.) HEARD learned Advocate Ms.Tejal K.Shah for learned Advocate Mr.Kandarp H.Dholakia for the applicant.

(3.) IT is unfortunate that the marriage took place in the year 1996 and the spouses separated in the year 2001 and after long 13 years, the spouses are before this Court in a matter seeking transfer of HMP from Vadodara to Rajkot.