Orissa High Court
Smt. Sujata Sethy vs Sri Dipuna Sethy .... Opp. Party on 19 July, 2024
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
TRP(C) No. 33 of 2024
Smt. Sujata Sethy .... Petitioner
Represented by
Mr. S.K. Mahanty, Advocate
-Versus -
Sri Dipuna Sethy .... Opp. Party
Represented by
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 19.07.2024 Order No. 1. This matter is taken up through hybrid mode.
4.
2. Heard learned counsel for the petitioner.
3. The petitioner seeks transfer of MAT Case No. 17 of 2023 pending in the court of learned Civil Judge (Sr. Division), Khallikote to the court of learned Civil Judge (Sr. Division), Aska.
4. It is submitted that the petitioner is residing in a remote village, which is at the distance of more than 80 kilometers from Khallikote. Further, she does not have adequate financial support to travel to Khallikote on the date of posting of the case. Despite sufficient notice and grant of multiple opportunities, the opposite party-husband has not appeared.
5. Considering the submissions and the grounds raised, I am inclined to accept the same. The Transfer application is therefore allowed. It is directed that proceeding in MAT Case No. 17 of 2023 pending in the Court of learned Civil Judge (Sr. Division), Page 1 of 2 Khallikote shall be transferred to the Court of learned Civil Judge (Sr. Division), Aska. The learned Civil Judge (Sr. Division), Aska shall issue notice to the parties for their appearance and thereafter, proceed in accordance with law.
6. The TRP(C) is accordingly disposed of.
(Sashikanta Mishra) Judge B.C. Tudu Signature Not Verified Digitally Signed Signed by: BHIGAL CHANDRA TUDU Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 22-Jul-2024 18:03:11 Page 2 of 2