SAIKALYANI SUVALAXMI SWAIN Vs. DIPTI RANJAN BARIK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This application under Sec. 24 of C.P.C. has been filed by the petitioner-wife for transfer of the Matrimonial Suit No.46 of 2020 filed by the opposite party-husband under Sec. -9 of the Hindu Marriage Act, 1955 in the Court of the learned Civil Judge (Senior Division), Anandapur, to the Court of learned Judge, Family Court, Bhadrak.

(3.) Notice had been issued to opp. party vide order dtd. 10/5/2022 and further proceeding in Matrimonial Suit No.46 of 2020 had been directed to be stayed.