DURGA PANDIT Vs. PRADIP KR PANDIT

JUDGEMENT

(1.) Heard Mr S. C. Biswas, learned counsel for the petitioner and also heard Mr. R. D. Lal, learned counsel for the Respondent

(2.) As per direction of this Court, the petitioner, Smti Durga Pandit has made herself present in the Court When the matter is taken up, the Respondent Sri Pradip Kumar Pandit is found to be absent In earlier occasion, this Court directed the parties to be present to day But the sole respondent has failed to appear to-day before this Court despite such direction

(3.) Be that as itmay, this is a transfer petition preferred by the wife Smti Durga Pandit seeking transfer of F C (Civil)Case No 26/ 03 pending before the Principal Judge, Family Court, Kamrup, Guwahati to the Court of District Judge, Sonitpur at Tezpur for trial and disposal of the said case at Tezpur