Laxmipriya Behera @ Rana vs Surendra Kumar Rana .... Opposite Party
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Orissa High Court

Laxmipriya Behera @ Rana vs Surendra Kumar Rana .... Opposite Party on 6 February, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            TRP(C) No.164 of 2018

            Laxmipriya Behera @ Rana                 ....          Petitioner
                                            Mr. Maheswar Mohanty, Advocate

                                         -versus-
            Surendra Kumar Rana                        ....      Opposite Party



                                  CORAM:
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                ORDER
   07.                                  06.02.2025
                    This matter is taken up through Hybrid Mode.
            2.     This application has been filed by the learned counsel
            appearing for the Petitioner for transfer of Civil Proceeding under
            Section 24 of the Code of Civil Procedure, 1908 bearing C.P. Case
            No.20 of 2017 from the Court of the learned Judge, Family Court,
            Jajpur to the Court of the learned Judge, Family Court, Keonjhar.
            3.     This Court vide order dated 02.01.2025 directed the Registry
            to call for a report urgently from the Court below regarding the
            present status of C.P. No.20 of 2017.
            4.     Today, when the matter was taken up, Office Note shows
            that status report vide Letter No.77, dated 27.01.2025 was received
            from the Office of the learned Judge, Family Court, Jajpur, which
            reads as under:-
                   "In pursuance of Memo No.1488 TRP(C) 164 of 2018 of
                   Hon'ble High Court of Orissa, I am to submit that CP
                   20/2017 was instituted by the petitioner-husband U/s9 of

                                                                       Page 1 of 2
                                           Hindu Marriage Act for institution of conjugal right.
                                          After examining of three witnesses on behalf of the
                                          petitioner and the cross examination having been
                                          conducted by the OP, the evidence of the petitioner was
                                          closed giving opportunity to adduce evidence to the OP.
                                          But the OP did not give the evidence and after assessment
                                          of evidence of the petitioner, the proceeding culminated
                                          in contested judgment by this Court on 23.07.2018
                                          allowing the suit on contest for restitution directing the
                                          respondent to join the society of petitioner forthwith and

thus the proceeding was concluded with contested judgment."

5. At this stage, learned counsel appearing for the Petitioner, by filing a memo in Court today, submitted that the Petitioner may be permitted to withdraw this transfer petition. The said memo is taken on record.

6. Faced with aforesaid situation, the transfer petition stands disposed of as withdrawn.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Feb-2025 17:17:35