Gujarat High Court
Nirali Chandramauli Shah D/O. Gopaldas ... vs Chandramauli Krishnakant ... on 3 February, 2014
Author: Harsha Devani
Bench: Harsha Devani
C/MCA/1698/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR TRANSFER) NO. 1698 of 2013
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NIRALI CHANDRAMAULI SHAH D/O. GOPALDAS GORDHANDAS
SHAH....Applicant(s)
Versus
CHANDRAMAULI KRISHNAKANT SHAH....Opponent(s)
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Appearance:
MR AS ASTHAVADI, ADVOCATE for the Applicant
MS. KHUSHBU P VYAS, ADVOCATE for the Respondent
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 03/02/2014
ORAL ORDER
1. Rule. Ms. Khushbu Vyas, learned advocate waives service of notice of rule on behalf of the respondent.
2. By this application, the applicant seeks transfer of the H.M.P. Suit No.1279 of 2007 pending before the Family Court, at Ahmedabad to the Family Court, at Vadodara.
3. Heard Mr. A. S. Asthavadi, learned advocate for the applicant and Ms. Khushbu Vyas, learned advocate for the respondent.
4. The learned advocate for the respondent - husband states that the respondent has no objection if the application is allowed by transferring the proceedings to Page 1 of 2 C/MCA/1698/2013 ORDER the Family Court, at Vadodara, subject to the Court making necessary observations for expeditious disposal of the H.M.P. proceedings.
5. In the light of the consent given by the learned advocate for the respondent, the Court is of the view that the ends of justice would be met if the H.M.P. proceedings filed by the respondent before the Family Court, at Ahmedabad are transferred to the Family Court, at Vadodara, with necessary directions for expeditious disposal of the said petition.
6. The application is, accordingly, allowed. H.M.P. Suit No.1279 of 2007 pending before the Family Court, at Ahmedabad is hereby transferred to the Family Court, at Vadodara. The Family Court, at Vadodara, shall upon receipt of the record of the case, proceed further with the hearing of the H.M.P. Suit No.1279 of 2007 as expeditiously as possible and endeavour to conclude the same at the earliest. Rule is made absolute accordingly with no order as to costs.
(HARSHA DEVANI, J.) parmar* Page 2 of 2