ITISHREE KHUNTIA Vs. PRADIPTA KUMAR ROUT

JUDGEMENT

(1.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of C.P. No.333 of 2015 filed by the opposite party-husband under Sec. 9 of the Hindu Marriage Act in the Court of learned Judge, Family Court, Kendrapara, to the Court of learned Judge, Family Court, Bhubaneswar.

(2.) Notice had been issued to the opposite party in this case by order dtd. 2/1/2017 and as an interim measure, further proceedings in C.P.No.333 of 2015, pending before the learned Judge, Family Court, Kendrapara had been directed to be stayed. Thereafter, the matter had been listed today and almost 6 years have elapsed in the meanwhile.

(3.) Mr. Behera, learned counsel for the petitioner prays for some time to obtain instruction regarding the present status of C.P. No.333 of 2015.