PRAJNYA PRIYADARSINI SATAPATHY Vs. ASHISH RANJAN HOTA

JUDGEMENT

(1.) Mr. Mohanty, learned advocate appears on behalf of petitioner and submits, his client is the wife. She has prayed for transfer of C.P. Case no.161 of 2019 and D.V. Misc. Case no.193 of 2019 pending before Family Court, Bhubaneswar to Family Court, Cuttack. She submits, she is residing in her parental house at Cuttack. There is a minor daughter with her. It will be difficult for her to travel to Bhubaneswar to give evidence in the C.P. case (divorce). On query from Court he submits, his client filed the domestic violence case.

(2.) He submits further, this transfer petition was specially assigned to this Bench because the writ petition filed by opposite party-husband [WP(C) no.18378 of 2021] was disposed of by this Bench on order dtd. 6/12/2021. By that order there was direction for expeditious disposal of the C.P. Case.

(3.) Mr. Panda, learned advocate appears on behalf of the husband and submits, marriage took place on 5/9/2017 under Special Marriage Act, 1954. Subsequently, there was solemnization of marriage by observing Hindu rituals on 24/11/2017. The dissolution of marriage case has been filed under sec. 27.