(1.) This matter is taken up through hybrid mode.
(2.) Heard learned counsel for the Petitioner and learned counsel for the Opposite Party.
(3.) The Petitioner-wife seeks transfer of the divorce proceeding filed by the Opposite Party-husband being Civil Proceeding No.362/2023 from the Court of the learned Judge, Family Court, Bhubaneswar to the court of learned Judge, Family Court, Jagatsinghpur. Prayer for transfer has been made on the ground that the Petitioner is residing at Jagatsinghpur and has also filed an application claiming maintenance under Sec. 125 of Cr.P.C. at Jagatsinghpur. The Opposite Party-husband has appeared in the said case and is contesting the same.