MOHINI GURU vs GYANARANJAN GURU

Court
Odisha High Court

IN THE HIGH COURT OF ORISSA, CUTTACK

TRP(C) No.153 of 2026


CNR No. ODHC010344142026


Mohini Guru ...

Petitioner
-Versus-
Gyanaranjan Guru ... Opposite Party

Advocates for the parties
For Petitioner : Mr. P. Panigrahi, Advocate
For Opposite Party : Mr. S.K. Nath, Advocate





CORAM: JUSTICE SANJAY KUMAR MISHRA
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Date of Hearing & Judgment: 29.10.2026
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S.K. MISHRA, J.
1. This transfer petition has been preferred under
Section 24 of the Code of Civil Procedure, 1908 by the
Petitioner-Wife, who is the Opposite Party in MAT Case
No.25 of 2025, pending in the Court of learned Civil Judge
(Senior Division), Hindol, seeking transfer of the said
proceeding to the Court of the learned Civil Judge (Senior
Division), Kamakhya Nagar, on the grounds detailed therein.
TRP(C) No.153 of 2026 Page 1 of 6

2. Though the Opposite Party-Husband has entered
appearance, no written objection has been filed till date
opposing to such prayer for transfer.
3. However, on the consent of learned Counsel for the
parties, the transfer petition is taken up for hearing and
disposal at the stage of admission, permitting learned
Counsel for the Opposite Party-Husband to raise his oral
objection, if any, to the prayer made in the transfer petition.
4. Reiterating the grounds urged in the transfer
petition, learned Counsel for the Petitioner-Wife submits,
she is a deserted woman having no independent source of
income. That apart, in view of the other reasons detailed in
the transfer petition, her prayer for transfer of the
proceeding in MAT Case No.25 of 2025 from Hindol to
Kamakhya Nagar be allowed.
5. On being asked, learned Counsel for the Opposite
Party-Husband fairly submits, he has no objection to such
prayer for transfer.
6. However, he submits, as per instruction received,
his client is presently employed in a private company at
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Pune. Upon transfer of MAT Case No.25 of 2025 to the
Court of the learned Civil Judge (Senior Division),
Kamakhya Nagar, the Opposite Party-husband may be
permitted to appear through virtual mode, which would be
helpful for the parties for expeditious hearing of MAT Case
No.25 of 2025.
7. In the circumstances, taking into consideration of
the pleadings and documents on record, submissions made
by learned Counsel for the parties, including the concession
made by the learned Counsel for the Opposite Party-
Husband, so also the settled position of law, this Court is
inclined to allow the prayer made in the transfer petition.
8. Accordingly, the learned Civil Judge (Senior
Division), Hindol, is directed to transmit the case record in
MAT Case No.25 of 2025 to the Court of the learned Civil
Judge (Senior Division), Kamakhya Nagar at the earliest,
preferably within a period of seven days from the date of
production of certified copy of this Judgment.
9. On receiving the case record in MAT Case No.25 of
2025 from the Court of learned Civil Judge (Senior Division),
TRP(C) No.153 of 2026 Page 3 of 6

Hindol, the Court of learned Civil Judge (Senior Division),
Kamakhya Nagar shall re-register the said case, if so
required, and proceed further in accordance with law giving
due opportunity to both the parties and shall try to conclude
the said proceeding at the earliest.
10. It is made clear that both the parties would be at
liberty to appear before the Court of learned Civil Judge,
(Senior Division), Kamakhya Nagar through virtual mode,
with due permission of the concerned Court, in case they
face any difficulty on any date to appear physically before
the said Court.
11. The Court of learned Civil Judge,(Senior Division),
Kamakhya Nagar is requested to explore the facility of video
conferencing available in the said Court and allow the
parties to appear through video conferencing mode,
following the guidelines prescribed under the “High Court of
Orissa and District Courts Use of Electronic Communication
and Audio-Video Electronic Means Rules, 2025”.
12. However, on the dates of effective hearing, i.e., for
examination and cross-examination of witnesses and other
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purposes, for which their presence may be required by the
Court and if it is so ordered, the parties so also their
witnesses, if any, shall remain physically present before the
Court of learned Civil Judge (Senior Division), Kamakhya
Nagar.
13. To avoid delay and notice, both the parties are
directed to make a query themselves or through their
Counsel from the Court of learned Civil Judge (Senior
Division), Kamakhya Nagar to ascertain the date and
purpose of posting of MAT Case No.25 of 2025 and
participate in the said proceeding.
14. Both the parties are directed not to seek for
unnecessary adjournments and cooperate with the learned
Civil Judge (Senior Division), Kamakhya Nagar for early
disposal of MAT Case No.25 of 2025, as directed above.
15. With the said observation and direction, the
transfer petition stands allowed and disposed of.
16. Office is directed to communicate a copy of this
Judgment to the Court of learned Civil Judge (Senior
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Division), Kamakhya Nagar, enabling the said Court to act
in terms of the observations made above.
Urgent certified copy of this Judgment be granted
on proper application as per rules.

….………..……………
S.K. Mishra, J.




Orissa High Court, Cuttack.
th
Dated, 29 October, 2026/ Anisha
Signature Not Verified
Digitally Signed
Signed by: ANISHA NANDA
Designation: Jr. Stenographer
Reason: Authentication
Location: OHC, CUTTACK
Date: 30-Oct-2026 15:49:08
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