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Judgment
Savitri Ratho, J
This matter is taken up by hybrid mode.
Office note indicates that service report of notice has not yet received from the Registrar (Civil Court), Subarnapur.
This application has been filed by the petitioner-wife under Section 24 of C.P.C. for transfer of Civil Proceeding No.13 of 2021 filed by the opp. party-husband under Section 27 of the Special Marriage Act, 1954, in the Court of learned Judge, Family Court, Sonepur, to the Court of learned Civil Judge (Senior Division), Titilagarh.
Mr. Mahapatra, learned counsel for the petitioner files a memo in Court today wherein it is stated that C.P. No.13 of 2021 pending before the Court of learned Judge, Family Court, Sonepur (transfer of which has been sought for), has been disposed of amicably in the last Lok Adalat held on 13.08.2022 at Subarnapur and the parties are now residing together under one roof. The TRP (C) has therefore been rendered infructuous. The memo be kept on record.
In view of the above submission, the TRP (C) is disposed of, as infructuous.
Urgent certified copy of this order be granted as per rules.
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