Supreme Court - Daily Orders
D.K. Shalini vs Florans J.J.Antay on 27 November, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 994 OF 2025
D.K. SHALINI … PETITIONER
VERSUS
FLORANS J.J. ANTAY … RESPONDENT
O R D E R
1. This petition has been filed by the petitioner- wife seeking transfer of IDOP No. 5320 of 2023 titled as Florans J.J. Antay vs. Mrs. D.K. Shalini filed by the respondent-husband under Section 32 of the Indian Divorce Act, 1869 from the Family Court at Chennai, Tamil Nadu to the Family Court at Ottapalam, Palakkad, Kerala.
2. Despite service of notice on the respondent, no one has entered appearance on his behalf. However, vide order dated 12.11.2025, awaiting representation of the respondent, the matter was adjourned. Even today, there is no one present on behalf of the respondent to oppose the prayer as made in the transfer petition. Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2025.11.29 12:48:25 IST Reason:
3. Having heard learned counsel for the petitioner and 2 considering the fact that a eight year old daughter is with the petitioner (mother) and also looking to the distance between Chennai, Tamil Nadu and Palakkad, Kerala, it would be inconvenient to the petitioner (wife) to attend the proceedings at Chennai, Tamil Nadu
4. Therefore, we deem it appropriate to allow this transfer petition and accordingly, IDOP No. 5320 of 2023 titled as Florans J.J. Antay vs. Mrs. D.K. Shalini filed by the respondent-husband under Section 32 of the Indian Divorce Act, 1869 is directed to be transferred from the Family Court at Chennai, Tamil Nadu to the Family Court at Ottapalam, Palakkad, Kerala.
5. It is on the discretion of the transferee Court to allow the presence of the respondent (husband) virtually until necessarily required.
6. On intimation by e-mail, the records of the case be transferred to the transferee Court without any delay and immediate compliance be made.
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7. The transfer petition is, accordingly, allowed. Pending application(s), if any, shall stand disposed of.
…………………………………………………,J.
[J.K. MAHESHWARI] …………………………………………………,J.
[VIJAY BISHNOI] New Delhi;
November 27, 2025.
ITEM NO.5 COURT NO.3 SECTION XII
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). 994/2025
D.K. SHALINI Petitioner(s)
VERSUS
FLORANS J.J.ANTAY Respondent(s)
(IA No. 91241/2025 - STAY APPLICATION) Date : 27-11-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) : Mr. Manu Krishnan G, AOR Ms. Smrithi VS, Adv.
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 application(s), if any shall stand disposed of.
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(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)