Anuva Choudhury vs Biswajit Mishra
2022 Latest Caselaw 4249 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             TRP (C) No.324 of 2017


            Anuva Choudhury                          ....            Petitioner
                                                     Mr.T.K.Mishra, Advocate
                                          Versus

            Biswajit Mishra                          ....              Opp. Party
                                                          Mr.S.Udgata, Advocate

                 CORAM:
                     JUSTICE SAVITRI RATHO

                                        ORDER

26.08.2022 Order No.

07. This matter is taken up by hybrid mode.

2. This application has been filed by the petitioner-wife under Section 24 of C.P.C. for transfer of MAT Case No.128 of 2016 filed by the opp. party-husband under Section 13 of the Hindu Marriage Act, 1955 read with Rule 5 of the Family Courts (Court) Rules, 2010 in the Court of learned Judge, Family Court, Sambalpur, to the Court of learned Judge, Family Court, Berhampur.

3. Mr.Mishra, learned counsel for the petitioner submits that there is a typographical error in the cause title of the petition as well as in the first paragraph of the petition, where the MAT Case Number has been incorrectly mentioned as "MAT Case No.128/17" in place of "MAT Case No.128/16". The said memo be kept on record.

4. Heard Mr. T.K.Mishra, learned counsel for the petitioner and Mr. S.Udgata, learned counsel for the opp. party. On consent of the parties, the case is taken up for final disposal

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alongwith TRP (CRL) No.98 of 2021 which has been listed alongwith it.

5. Learned counsels for both the parties submit that their clients are agreeable for adducing of evidence through Video Conferencing mode, if required.

6. Mr. Udgata, learned counsel for the opp. party submits that written statement has not yet been filed by the petitioner in the aforesaid MAT case before the learned trial Court.

7. Hearing is concluded and judgment is reserved.

8. Put up this matter on 02.09.2022 for delivery of Judgment.

.........................

Savitri Ratho Judge

Bichi