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Calcutta High Court (Appellete Side)

Tanushree Jana @ Sahoo vs Amit Sahoo on 25 March, 2026

                                    1




25.03.2026
Item No.25
Court No. 30
Piya
                            CO 504 of 2026

                        Tanushree Jana @ Sahoo
                                 -vs-
                             Amit Sahoo

                        Ms. Puja Goswami
                        Ms. Manisha Ghosh
                        Ms. Shreya Mondal
                        Ms. Tamoha Manna
                                  ... for the Petitioner


               1.

The revisional application has been preferred by the wife/petitioner praying for transfer of Matrimonial Suit no. 1090 of 2024 from the Court of the learned 3rd Additional District & Sessions Judge II, Barrackpore, North 24 Parganas to the Court of the learned Additional District Judge, Sealdah, South 24 Parganas.

2. It is the case of the petitioner/wife that she is residing at Gobinda Khatick, Kolkata along with her child aged 4 years.

3. On the other hand the husband/opposite party is a resident of Purulda, Paschim Medinipur and has filed the Matrimonial 1 2 suit at Barrackpore Court, North 24 Parganas

4. The petitioner/wife now prays that the suit being Matrimonial Suit No. 1090 of 2024 pending in the Court of the learned 3rd Additional District & Sessions Judge II, Barrackpore, North 24 Parganas be transferred to the Court of the learned Additional District Judge, Sealdah, South 24 Parganas.

5. In view of the judgment of the Hon'ble Supreme Court in N.C.V. Aishwarya vs A.S. Saravana Karthik Sha, in Civil Appeal No(s). 4894 of 2022 (arising out of SLP (C) No(s). 16465 of 2021), decided on July 18, 2022, (Para 11, 12), the revisional application is required to be heard in presence of the opposite party.

6. Petitioner is directed to serve upon the opposite party and file affidavit of service on the next date of hearing.

7. Pending hearing of the revisional application under Section 24 of the Civil 2 3 Procedure Code, the proceedings in Matrimonial Suit No. 1090 of 2024 pending before the Court of the learned 3rd Additional District & Sessions Judge II, Barrackpore, North 24 Parganas be stayed till 30th April, 2026 or until further order whichever is earlier.

8. Matter to appear in the monthly list of April, 2026 for further hearing.

(Shampa Dutt (Paul), J.) 3