SONALI DASH Vs. SARTHAK DASH

JUDGEMENT

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

(2.) Mr. P.K. Khandelwal, learned counsel for the petitioner submits that the petitioner is the wife of O.P., who has filed a proceeding against her before the learned Judge, Family Court, Bhubaneswar in C.P. No. 193 of 2023 for dissolution of marriage U/S 27 of the Special Marriage Act, but the facts remains that the petitioner-wife has filed two proceedings U/S 125 Cr.PC. before the learned Judge, Family Court, Balasore and a D.V. Misc. Case in the Court of learned S.D.J.M, Balasore and in both the cases the O.P.-husband has appeared and therefore, for convenience of the parties, the aforesaid proceeding in C.P. No. 193 of 2023 may kindly be transferred to the Court of learned Judge, Family Court, Balasore.

(3.) In view of the aforesaid submission, issue notice against O.P. in the TRP(C) as well as in the I.A. by Registered Post /Speed Post with A.D. making it returnable by the next date. Requisites for issuance of notice against O.P. shall be filed within three working days. Accept one set of process fee.