KALPITA PRADHAN Vs. SUSANTA KUMAR SWAIN

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S. 24 of the Code of Civil Procedure, 1908 (In short the 'Code') by the petitioner-wife seeking transfer of the proceeding in C.P. No. 337 of 2021 pending in the file of learned Judge, Family Court, Bhadrak (titled as 'Susanta Kumar Swain v. Kalpita Pradhan') to the learned Judge, Family Court, Cuttack.

(3.) Mr. B.B. Singh, learned counsel for the Petitioner submits that the Petitioner is the wife of OP who has filed a proceeding against her before the learned Judge, Family Court, Bhadrak in CP No. 337 of 2021 for dissolution of marriage, but the Petitioner-wife is presently residing at Cuttack and another three cases are pending between the parties in different Courts at Cuttack and in all the cases, the OP-husband has already appeared and the in order to harass the Petitioner-wife, the OP-husband has filed the divorce proceeding at Jajpur and therefore, for convenience of the parties and in the interest of justice, the preset divorce proceeding pending before the learned Judge, Family Court, Bhadrak may kindly be transferred to the learned Judge, Family Court, Cuttack.