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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.163 OF 2016

(Arising out of SLP ( C) No. 15810 of 2015)

TEJALBEN  ...APPELLANT(S)                                          VERSUS

MIHIRBHAI BHARATBHAI KOTHARI  ...RESPONDENT(S)

J U D G M E N T  KURIAN,J.:

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.   4. It  is  seen  that  further  proceedings  between  the  parties are pending at Jamnagar. Therefore, we find no reason  why the divorce case be not transferred to Jamnagar. 5. The order dated 10.12.2014 is hence, set aside and the  transfer of proceedings from Rajkot to Jamnagar, is allowed. 6. The appeal stands disposed of. No costs.

....................J. [KURIAN JOSEPH]

…....................J. [ROHINTON FALI NARIMAN]

NEW DELHI; JANUARY 11, 2016.