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Judgment
Since, the proceeding is of the year 2024, the learned Judge, Family Court, Cuttack 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, preferably by end of March, 2027.
It is made clear that both the parties will be at liberty to appear before the Court of learned Judge, Family Court, Cuttack 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. The learned Judge, Family Court, Cuttack 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 Orissa High Court Video Conferencing for Courts Rules, 2020. However, on the dates of effective hearing, i.e., for examination and cross-examination of witnesses and other purposes,including conciliation, 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 learned Judge, Family Court, Cuttack.
To avoid delay and notice, both the parties are directed to make a query themselves or through their Counsel from the Court of learned Judge, Family Court, Cuttack to ascertain the date and purpose of posting of CP Case No.248 of 2024 and participate in the said proceeding.
Both the parties are further directed not to seek for unnecessary adjournments and cooperate with the learned Judge, Family Court, Cuttack for early disposal of CP Case No.248 of 2024, as directed above.
With the said observation and direction, the transfer petition stands allowed and disposed of.
Office is directed to communicate a copy of this Judgment to the Court of learned Judge, Family Court, Bhubaneswar so also the Court of learned Judge, Family Court, Cuttack enabling the said Courts to act in terms of the observations made above.
Interim order dated 12.08.2024 passed in IA No.214 of 2024 stands vacated.
Urgent certified copy of this Judgment be granted on proper application as per rules. ….………..……………
S.K. Mishra, J. Signature Not Verified