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Judgment
8 paragraphs · 252 wordsSavitri Ratho, J
TRP (C) No.261 of 2022 & I.A. No.293 of 2022
This matter is taken up by hybrid mode.
This application has been filed by the petitioner-wife under Section 24 of C.P.C. for transfer of Civil Proceeding No.110 of 2021 filed by the opp. party-husband under Section- 13 (1) (i-a) of the Hindu Marriage Act, 1955 in the Court of learned Judge, Family Court, Cuttack, to the Court of learned Judge, Family Court, Keonjhar.
Learned counsel for the petitioner submits that the marriage between the parties had been solemnized on 25.11.2017 at Bhubaneswar but the petitioner was compelled to leave her matrimonial home on 27.1.2021 and since then she is staying in her father’s place at Joda and since the petitioner has lost her job in December, 2018, she is totally dependent on her father, who is a retired government employee. In view of distance between Cuttack and Joda which is about 300 K.Ms, it is impossible for the petitioner to travel to Cuttack to contest the case. He further submits that the petitioner has appeared in the aforesaid C.P. case and filed her written statement and now the said case is posted to 20.08.2022.
Considering the above submissions, issue notice to the opp. party in the main case as well as in the I.A. by Speed Post with A.D., requisites for which shall be filed by 01.08.2022. The notice shall be made returnable within two weeks.
List this matter on 16.08.2022 for orders..
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