Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11337 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 11858 OF 2016 ]
ASUTOSH MOHANTY Appellant(s)
VERSUS
APARAJITA MOHANTY Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is aggrieved since his application
for transfer of C.P. No. 106 of 2015 from the Family
Court, Sambalpur to the Family Court, Bhubaneswar was
declined.
3. Having heard the learned counsel on both the
JUDGMENT
sides, we are of the view that it is in the interest
of both the parties and it is fairly conceded also by
the respondent that the matter be heard at
Bhubaneswar.
4. Therefore, we direct that C.P. No. 106 of 2015 be
transferred from the Family Court at Sambalpur to the
Family Court at Bhubaneswar.
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5. The parties shall appear before the Family Court
at Bhubaneswar on 13.01.2017.
6. With the above observations and directions, this
appeal is disposed of.
7. The Registry is directed to communicate a copy of
this Judgment to both the Courts forthwith.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
November 28, 2016.
JUDGMENT
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