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Judgment
6 paragraphs · 122 wordsSavitri Ratho, J
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 C.P. No.287 of 2022 filed by the opp. party-husband under Section-9 of the Hindu Marriage Act in the Court of learned Judge, Family Court, Bhubaneswar, to the Court of learned Judge, Family Court, Khurda (Camp Court at Banpur).
Learned counsel for the petitioner prays for a short adjournment in order to file a copy of the application in Criminal Petition No.232 of 2021 filed by the petitioner under Section 125 of Cr.P.C. in the Court of learned Judge, Family Court, Khurda (Camp Court at Banpur).
List this matter on 14.07.2022.
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