Supreme Court - Daily Orders
Tanniru Durga Bhavani vs Tanniru Ajaya Kumar on 18 September, 2024
Bench: Pamidighantam Sri Narasimha, Rajesh Bindal
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No. 329/2024
TANNIRU DURGA BHAVANI Petitioner(s)
VERSUS
TANNIRU AJAYA KUMAR Respondent(s)
O R D E R
1. This is a petition seeking transfer of the case bearing
HMOP No.25/2023 filed by the respondent pending before the
Court of the Senior Civil Judge, Addanki, Bapatla District,
Andhra Pradesh to the Court of the Family Judge at
Hanumakonda, Warangal District, Telangana.
2. Despite service, no one has entered appearance on behalf
of the respondent.
3. Heard the learned counsel for the petitioner.
4. On perusal of the records, we consider it appropriate to
transfer HMOP No.25/2023 titled “TANNIRU AJAYA KUMAR vs.
TANNIRU DURGA BHAVANI” pending before the Court of the Senior
Signature Not Verified
Digitally signed by
Civil Judge, Addanki, Bapatla District, Andhra Pradesh to the
Indu Marwah
Date: 2024.09.19
16:38:49 IST
Reason:
Court of the Family Judge at Hanumakonda, Warangal District,
Telangana.
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5. Records shall be sent by the Court where proceedings are
pending to the transferee Court promptly and without any
delay.
6. The Transfer Petition is, accordingly, allowed.
7. A copy of this order be sent to the concerned courts for
compliance.
8. If video conferencing facility is available with the
transferee Court, the benefit of the same shall be extended to
the parties.
..……………………J.
[PAMIDIGHANTAM SRI NARASIMHA]
..……………………J.
[RAJESH BINDAL]
New Delhi
September 18, 2024.
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ITEM NO.4 COURT NO.14 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 329/2024
TANNIRU DURGA BHAVANI Petitioner(s)
VERSUS
TANNIRU AJAYA KUMAR Respondent(s)
(IA No. 30663/2024 - EX-PARTE STAY)
Date : 18-09-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Shaik Mohd. Haneef, Adv.
Mrs. Suresh Kumari, Adv.
Ms. Divya Mishra, Adv.
Dr. Iqbal Oosman, Adv.
Ms. Geeta Battula, Adv.
Mr. Hemant Kumar, Adv.
Mr. Shashank Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (NIDHI WASON) AR-CUM-PS COURT MASTER (NSH) (signed order is placed on the file)