PUNAM GORAIN Vs. ASHUTOSH DASH

JUDGEMENT

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

(2.) Office note indicates that service report of notice has not yet received from the Registrar (Civil Court), Subarnapur.

(3.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of Civil Proceeding No.13 of 2021 filed by the opp. party-husband under Sec. 27 of the Special Marriage Act, 1954, in the Court of learned Judge, Family Court, Sonepur, to the Court of learned Civil Judge (Senior Division), Titilagarh.