ARUNDHATI PATTANAYAK Vs. DEEPAK KUMAR MOHANTY
LAWS(ORI)-2022-6-20
HIGH COURT OF ORISSA
Decided on June 22,2022

Arundhati Pattanayak Appellant
VERSUS
DEEPAK KUMAR MOHANTY Respondents

JUDGEMENT

SAVITRI RATHO,J. - (1.)This matter is taken up by hybrid mode.
(2.)This petition has been filed by the petitioner seeking transfer of C.P. No.390 of 2021 filed by the present opp. party for divorce under Sec. 13(1)(i-a) of the Hindu Marriage Act pending in the court of learned Judge, Family Court, Bhubaneswar to the court of learned Civil Judge (Senior Division), Anandapur.
(3.)A memo for withdrawal has been filed wherein it has been indicated that during pendency of the transfer petition, the matter has been compromised between the parties and hence, the petitioner does not want to proceed with the case.


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