SAGNIKA DHAL Vs. SANJEET BEHERA

JUDGEMENT

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

(2.) This application has been filed by the petitioner-wife under Sec. 24 of C.P.C. for transfer of MAT Case No. 110/468 of 2013-09 filed by the opposite party-husband under Sec. 9 of the Hindu Marriage Act from the Court of learned Judge, Family Court, Baripada, to the Court of learned Judge, Family Court, Jajpur.

(3.) Since the MAT case is of the year 2009 and the opposite party was not appearing in the case in spite of service of notice, on the last date i.e. 14/7/2022, a report had been called for from the Court of learned Judge, Family Court, Baripada regarding status of MAT Case No. 110/468 of 2013-09.