SUJATA SAHU Vs. HEMANTA KUMAR SAHU

JUDGEMENT

(1.) Though the parties were sent for mediation, as per the mediation report dtd. 22/10/2024 on record, the mediation became unsuccessful. Though the transfer petition is pending since 2024, no written Objection has been filed by the Opposite Party-Husband till date opposing to such prayer for transfer.

(2.) However, on consent of the learned Counsel for the Parties, the transfer petition is taken up for hearing and disposal at the stage of admission, permitting the learned Counsel for the Opposite Party to have his oral objection to the prayer made in the transfer petition.

(3.) The present transfer petition has been preferred by the Petitioner-Wife for transfer of proceeding in C.P. No.144 of 2023, pending in the Court of learned Judge, Family Court, Jharsuguda, to the Court of learned Judge, Family Court, Sundergarh on the grounds detailed in the transfer petition.