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Judgment
7 paragraphs · 240 wordsG. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is an application U/S 24 of the C.P.C. by the petitioner-wife seeking for transfer of the proceeding instituted by her O.P.-husband against her in MAT Case no. 72 of 2023 pending in the file of learned Judge, Family Court, Keonjhar titled as “Nirnimesh Pattnaik vs. Suchismita Pattnaik” to the file of learned Senior Civil Judge, Anandapur for disposal in accordance with law.
Mr. S. Samal, learned counsel appearing for the petitioner-wife and Mr. P.K. Mohanty, learned counsel appearing for O.P.- husband jointly submit that the proceeding may kindly be transferred to the Court of learned Senior Civil Judge, Anandapur.
In view of the undisputed submission made by the parties and taking into consideration the proceeding being limited to the matrimonial disputes between the petitioner-wife and husband-O.P., this Court allows the transfer application and directs the transfer of aforesaid MAT Case no. 72 of 2023 titled as “Nirnimesh Pattnaik vs. Suchismita Pattnaik” pending in the file of learned Judge, Family Court, Keonjhar to the file of learned Senior Civil Judge, Anandapur for disposal in accordance with law.
A copy of this order be communicated both to the learned Judge, Family Court, Keonjhar and learned Senior Civil Judge, Anandapur for compliance and the parties are directed to appear before the learned Senior Civil Judge, Anandapur on 28th November, 2023 to take further instruction.
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