Supreme Court - Daily Orders
K. Kalaiselvi vs Dilip Ranganathan on 6 August, 2024
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2135/2023
K. KALAISELVI Petitioner(s)
VERSUS
DILIP RANGANATHAN Respondent(s)
O R D E R
Heard learned counsel for parties. On perusal of the records, we consider it appropriate to transfer the case MC/7784/2022, titled Dilip Ranganathan v. K. Kalaiselvi, pending before the II Additional Prl. Judge, Family Court, Bangalore North, Bangalore to the Family Court, Chennai, Tamil Nadu. The Principal Judge, Family Court, Chennai is directed to club the matter with HMOP No.2143/2023 which is already pending there and post both the matters before appropriate Court.
Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay. Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2024.08.08 16:38:29 IST Reason: 2 The Transfer Petition stands allowed in the aforesaid terms.
...................J. [M.M. SUNDRESH] ...................J. [ARAVIND KUMAR] NEW DELHI;
AUGUST 06, 2024.
3
ITEM NO.1 COURT NO.13 SECTION IV-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). 2135/2023
K. KALAISELVI Petitioner(s)
VERSUS
DILIP RANGANATHAN Respondent(s)
(MEDIATION REPORT RECEIVED) IA No. 166029/2023 - STAY APPLICATION) Date : 06-08-2024 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. R. Chandrachud, AOR Mr. Dhuli Venkata Krishna, Adv. For Respondent(s) Mr. P.R.Kovilan Poongkuntran, Adv.
Mrs. Geetha Kovilan, AOR Mrs. K Priya, Adv.
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 stands disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR CUM PS COURT MASTER (NSH) [SIGNED ORDER IS PLACED ON THE FILE]