MANIKA DAS Vs. SATYANARAYAN DAS

JUDGEMENT

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

(2.) Learned counsel for the petitioner files an affidavit pertaining to date of marriage of the petitioner in Court today. The same be kept on record.

(3.) The transfer petition has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of C.P. No. 138 of 2022 filed by the opposite party-husband under Sec. 13 (i) (e) of the Hindu Marriage Act in the court of learned Judge, Family Court, Puri, to the learned Judge, Family Court, Cuttack.