SAUBHAGINI SAHU Vs. SURESH CHANDRA SAHU

JUDGEMENT

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

(2.) Heard Mr. B.K.Rath, learned counsel for the petitioner.

(3.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of Civil Proceeding No.66 of 2022 filed by the opp. party-husband under Sec. -9 of the Hindu Marriage Act, 1955 for restitution of conjugal right in the Court of learned Judge, Family Court, Khordha, to the Court of learned Judge, Family Court, Cuttack.