Kurian Joseph, J.— Leave granted. This appeal has been filed against the order dated 10-12-2014 passed by the High Court of Gujarat at Ahmedabad in Tejalben v. Mihirbhai Bharatbhai Kothari 2014 SCC OnLine Guj 14885 whereby the High Court dismissed the transfer application.
2. It is seen that the suit for divorce is pending before the Principal Judge, Family Court, Rajkot. The appellant had moved the High Court of Gujarat at Ahmedabad for transfer of proceedings pending at Rajkot to Jamnagar.
3. It is seen that other proceedings between the parties are pending at Jamnagar. Therefore, we find no reason why the divorce case be not transferred to Jamnagar.
4. The order dated 10-12-2014 2014 SCC OnLine Guj 14885 is hence, set aside and the transfer of proceedings from Rajkot to Jamnagar, is allowed.
5. The appeal stands disposed of. No costs.