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Judgment
6 paragraphs · 118 wordsDespite service, none appeared for the respondent.
Heard learned counsel for the petitioner.
We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of the Matrimonial Case HMP No. 10/2019 titled as "Bhawanisingh Anopsingh Bhati Vs. Dheeraj Kanwar" pending before the Principal Senior Civil Judge, Gandhidham, Kutch, Gujarat to the Family Court at Jodhpur is justified and is fit to be allowed.
We, accordingly, direct transfer of Matrimonial Case HMP No.10/2019 titled as "Bhawanisingh Anopsingh Bhati Vs. Dheeraj Kanwar" pending before the Principal Senior Civil Judge, Gandhidham, Kutch, Gujarat to the Family Court at Jodhpur.
Let the records of the case be transferred without delay.
The transfer petition is allowed in the aforesaid terms.