Lipika Pradhan vs Pritam Nayak

Sashikanta Mishra, J

This matter is taken up through hybrid mode.

The petitioner wife seeks transfer of the Civil Proceeding Case No.798 of 2023 pending before the Judge, Family Court(I), Bhubaneswar to the Court of learned Judge, Family Court, Cuttack.

It is submitted that the petitioner is working as a Manager in Punjab National Bank at Cuttack and is residing in a rented house at C.D.A., Sector-7, Cuttack. She also has a minor son. It is further submitted that it is difficult on her part to attend the Court at Bhubaneswar on each date of posting of the case. On such ground it is prayed that the proceeding may be transferred from Bhubaneswar to Cuttack.

After considering the submissions and on going through the pleadings, this Court finds no reason to direct transfer of the proceeding from Bhubaneswar to Cuttack, more so when facilities for appearing through virtual mode are available at either place for the parties. Under such circumstances, I am not inclined to entertain this application. The transfer application is however, disposed of granting liberty to the petitioner to move appropriate application before the Judge, Family Court(I), Bhubaneswar seeking permission to appear through virtual mode. If such application is filed, the same shall be considered having regard to the fact that the petitioner is a working lady residing at Cuttack with a minor son. Further, her personal attendance shall not be insisted upon unless absolutely necessary.

Issue urgent certified copy as per Rules.

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