SURYAKANTA SAHU Vs. SUMAN KAR

JUDGEMENT

(1.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of C.P. No.152 of 2016 filed by the opposite party under Sec. 9 of the Hindu Marriage Act read with Rule 5 of the Family Courts (Court) Rules, 2010 for restitution of conjugal rights in the Court of learned Judge, Family Court, Balasore, to the Court of learned Judge, Family Court, Cuttack.

(2.) Notice had been issued to the opposite party in this case by order dtd. 16/2/2017 and as an interim measure, further proceedings in C.P.No.152 of 2016, pending in the Court of learned Judge, Family Court, Balasore had been directed to be stayed. Thereafter, the matter has been listed today and almost 6 years have elapsed in the meanwhile.

(3.) Mr.Pradhan, learned counsel prays for some time to obtain instruction regarding the present status of C.P.No.152 of 2016.