ASUTOSH MOHANTY Vs. APARAJITA MOHANTY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved since his application for transfer of C.P. No. 106 of 2015 from the Family Court, Sambalpur to the Family Court, Bhubaneswar was declined.

(3.) Having heard the learned counsel on both the sides, we are of the view that it is in the interest of both the parties and it is fairly conceded also by the respondent that the matter be heard at Bhubaneswar.