Supreme Court - Daily Orders
S. Praveshika @ Ragavi vs S.M. Shiva Tejas on 15 September, 2022
Bench: M.R. Shah, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 275 OF 2021
S. PRAVESHIKA @ RAGAVI Petitioner(s)
VERSUS
S.M. SHIVA TEJAS Respondent(s)
O R D E R
The present Transfer Petition has been filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of M.C. No. 281 of 2020 titled as “Sri S.M. Shiva Tejas vs. Smt. S. Praveshika @ Ragavi” pending before the Principal Family Judge at Bangalore to Sub Court at Tambaram, Chengleput District, Tamil Nadu.
Having heard learned counsel for the respective parties and considering the averments in the Petition, a case is made out to transfer the case being M.C. No. 281 of 2020 from Bangalore to Sub Court at Tambaram, Chengleput District, Tamil Nadu.
In the circumstances, the aforesaid case, namely, M.C. No. 281 of 2020 titled as “Sri S.M. Shiva Tejas vs. Smt. S. Praveshika @ Ragavi” pending before the Principal Family Judge at Bangalore is ordered to be transferred to the Sub Court at Tambaram, Chengleput District, Tamil Nadu.
Signature Not VerifiedDigitally signed by SNEHA Date: 2022.09.20 14:13:29 IST Reason:
Contd..
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Now, the Principal Family Judge at Bangalore is directed to transfer/transmit the record and proceedings of the aforesaid case to the Sub Court at Tambaram, Chengleput District, Tamil Nadu. The present Transfer Petition stands allowed accordingly.
.......................... J.
(M.R. SHAH) .......................... J.
(KRISHNA MURARI) New Delhi;
September 15, 2022.
ITEM NO.12 COURT NO.8 SECTION XVI-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 (Civil) No. 275/2021
S. PRAVESHIKA @ RAGAVI Petitioner(s)
VERSUS
S.M. SHIVA TEJAS Respondent(s)
(IA No. 22753/2021 - EX-PARTE STAY) Date : 15-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. S. Gowthaman, AOR Ms. N. Venmani, Adv.
Mr. Raunak Vuttsya, Adv.
For Respondent(s) Mr. Ashok Bannidinni, AOR 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, stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)