LAXMI KUMHARE Vs. NILESH KUNHARE

JUDGEMENT

(1.) In view of short issue involved in the case, therefore, there is no requirement to serve the respondent.

(2.) With the consent of learned counsel for the applicant, heard finally at motion stage.

(3.) This is a petition filed under Sec. 24 of CPC seeking transfer of RCSHM 201 of 2024, pending before the Court of Principal Judge , Family Court, Sehore, District-Sehore to the Court of Principal Judge, Family Court, Ujjain.