TEJALBEN Vs. MIHIRBHAI BHARATBHAI KOTHARI
LAWS(SC)-2016-1-31
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on January 11,2016

Tejalben Appellant
VERSUS
Mihirbhai Bharatbhai Kothari Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been filed against the order dated 10.12.2014 passed by the High Court of Gujarat at Ahmedabad in Miscellaneous Civil Application (For Transfer) No. 2596 of 2014 whereby the High Court dismissed the transfer application.
(3.) It is seen that suit for divorce is pending before the Principal Judge, Family Court, Rajkot. The appellant had moved before the High Court of Gujarat at Ahmedabad for transfer of proceedings pending at Rajkot to Jamnagar.;


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