RADHIKABEN CHIRAGBEN MEHTA Vs. CHIRAGKUMAR RAMESHCHANDRA MEHTA

JUDGEMENT

(1.) RULE . Mr.Amrish Pandya, learned advocate and Mr.Vipul Mistry, learned Asst. Government Pleader, waive the service of notice of admission on behalf of the respondent Nos.1 and 2 respectively.

(2.) WITH the consent of the learned advocate appearing on behalf of the respective parties, the matter is taken up for final hearing today.

(3.) PRESENT petition under sec.24 of the Code of Civil Procedure is filed by the petitioner wife for an appropriate order to transfer Hindu Marriage Petition No. 598 of 2007 from the court of learned 4th Judge, Family Court, Ahmedabad to the Competent Court having jurisdiction at City Bharuch, District Bharuch.