SANGITA NAYAK Vs. RANJEET PANDEY

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 instituted by OP No.1-husband against her in C.P. No. 817 of 2022 titled as 'Ranjeet Pandey and another v. Sangita Nayak' pending in the file of learned Judge, Family Court, Cuttack to the learned Judge, Family Court, Jagatsinghpur.

(3.) It appears from the record that the Petitioner is the wife of OP No.1 who has filed the aforesaid proceeding against her for grant of divorce.