Gujarat High Court
Kiranben Rameshbhai Patel vs Rameshbhai Kanubhai Patel on 18 July, 2019
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/MCA/1149/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 1149 of 2018
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KIRANBEN RAMESHBHAI PATEL
Versus
RAMESHBHAI KANUBHAI PATEL
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Appearance:
KRISHNAN M GHAVARIYA(8133) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Opponent(s) No. 1
KURVEN K DESAI(7786) for the Opponent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 18/07/2019
ORAL ORDER
1. Rule. Learned Advocate Mr.Kurven K. Desai waives service of notice of Rule on behalf of opponent.
2. Present application has been filed by the applicant seeking transfer of proceedings of Family Suit No.1620 of 2018 from the Family Court, Ahmedabad to Family Court, Khambhaliya.
3. Learned Advocate Mr.Kurven Desai appearing for the respondent has no objection if the proceedings are transferred as prayed for.
4. In view of the above, the proceedings of Family Suit No.1620 of 2018 pending before the Family Court, Ahmedabad are hereby ordered to be transferred to Family Court, Khambhaliya as prayed for. Accordingly, present Misc. Civil Application is allowed. Rule is made absolute.
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