PRITI RAKESH PARMAR Vs. RAKESH RUPSINGH PARMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Advocate Mr.Pravin Patel submits that, he received instruction to appear on behalf of the Respondent. He submits that, he requires six weeks time to file Vakalatnama as well as reply with copy to other side.

(3.) By this Misc. Civil Application under Section 24 of Civil Procedure Code, 1908 Applicant-wife is seeking transfer of Hindu Marriage Petition No. 244 of 2018 filed by Respondent-Husband under Section 13(1)(ia)(ib) of the Hindu Marriage Act, for divorce before the Civil Judge, Senior Division, Vasai, District Palghar to Civil Judge, Senior Division Nashik, District Nashik for hearing and final disposal on its own merits.