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Kunchanapalli Satyaharshavalli vs Maddela Roy Vijaya Bhaskar on 30 April, 2019

Bench: Arun Mishra, Uday Umesh Lalit

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION


                          TRANSFER PETITION (S)(CIVIL)         NO(S).    2012/2018


     KUNCHANAPALLI SATYAHARSHAVALLI                                           PETITIONER(S)


                                                      VERSUS

     MADDELA ROY VIJAYA BHASKAR                                               RESPONDENT(S)


                                                 O R D E R

1. It is offered by the learned counsel appearing for the respondent that the case may not be transferred as the respondent is willing to pay an amount of Rs.25,000/- to the petitioner towards travel and other incidental expenses to attend the Court on each and every day. Even otherwise the case is filed under Section 22 of the Special Marriage Act, 1954, which is not normally being transferred.

2. In the peculiar facts, as the offer has been made on behalf of the respondent to pay Rs.25,000/- on each and every date which is attended to by the petitioner, subject to condition of making the payment of Rs.25,000/- on each and every date the petitioner attends the case where it is pending and also considering the health condition of the respondent, the aforesaid offer seems to be just and proper. Let the aforesaid condition be complied with on Signature Not Verified Digitally signed by NARENDRA PRASAD each and every date.

12:57:04 IST Reason:

3. The transfer petition is, accordingly, disposed of. 1

4. We request the Court concerned to decide the case as expeditiously as possible.

5. Pending application(s), if any, shall stand disposed of.

....................J. [ARUN MISHRA] ....................J. [UDAY UMESH LALIT] NEW DELHI;

APRIL 30, 2019




                             2
ITEM NO.9                 COURT NO.4                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(S)(CIVIL)    NO(S).   2012/2018
KUNCHANAPALLI SATYAHARSHAVALLI                        PETITIONER(S)
                                  VERSUS
MADDELA ROY VIJAYA BHASKAR                            RESPONDENT(S)

(FOR ADMISSION AND IA NO.170423/2018-STAY APPLICATION ) WITH T.P.(CRL.) NO. 246/2019 (XVI-A) (FOR ADMISSION AND I.R. AND IA NO.67264/2019-EX-PARTE STAY) Date : 30-04-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Venkateswara Rao Anumolu, AOR Mr. Chandra Mohan Aniselly,Adv.

Mr. Shashwat Goel,Adv.

Mr. Aniruddh Joshi,Adv.

Mr. Vivek Gupta, AOR For Respondent(s) Mr. Aniruddh Joshi,Adv.

Mr. Vivek Gupta, AOR UPON hearing the counsel the Court made the following O R D E R T.P. (C) NO(S).2012/2018 The transfer petition is disposed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of. T.P.(CRL.) NO. 246/2019 No case for transfer is made out. The transfer petition is, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

(NARENDRA PRASAD)                           (JAGDISH CHANDER)
  COURT MASTER                                COURT MASTER

(Signed order, as above, is placed on the file) 3