ALOK KUMAR PANI Vs. NAMITA PANIGRAHI

JUDGEMENT

(1.) TRPCRL No.45 of 2025 has been preferred by the Petitioner-Husband for transfer of proceeding in Cr.P. No.52 of 2024 filed by the Opposite Party-wife under Sec. 125 Cr.P.C. for maintenance, now pending in the Court of learned Judge, Family Court, Jajpur, to the Court of learned Judge, Family Court, Cuttack on the grounds detailed in the transfer petition.

(2.) Similarly, TRP(C) No.176 of 2024 has been filed by the Petitioner-Wife for transfer of C.P. No. No.858 of 2023 filed by the Opposite Party-Husband under Sec. 12 (1) (a) of Hindu Marriage Act, 1955 for divorce, now pending in the Court of learned Judge, Family Court, Cuttack, to the Court of learned Judge, Family Court, Jajpur.

(3.) The issue involved in both the transfer petitions so also parties to both the transfer petitions being same, both the transfer petitions on board are taken up together for hearing and disposal vide this common judgment.