Supreme Court - Daily Orders
Goli Rashmitha vs Lingam Hareesh on 27 February, 2025
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [CIVIL] NO.1819/2024
GOLI RASHMITHA Petitioner(s)
VERSUS
LINGAM HAREESH Respondent(s)
O R D E R
Heard the learned counsel appearing for the petitioner.
None appears for the respondent despite service being effectuated. On a perusal of the records, we deem it appropriate to transfer the H.M.O.P. No.34 of 2024, titled Lingam Hareesh v. Goli Rashmitha, pending before the Court of learned Principal Senior Civil Judge, Rajampet, Kadapa District in Andhra Pradesh to the Court of learned Principal Family Court at Secunderabad in Telangana. Records shall be sent by the Court where Signature Not Verified proceedings are pending to the transferee Court Digitally signed by ASHA SUNDRIYAL Date: 2025.02.28 17:18:54 IST Reason: promptly and without any delay. 2 The Transfer Petition stands allowed in the aforesaid terms.
Pending application(s), if any, shall stand disposed of.
...................J. [M.M. SUNDRESH] ...................J. [SATISH CHANDRA SHARMA] NEW DELHI;
FEBRUARY 27, 2025.
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ITEM NO.2 COURT NO.8 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). 1819/2024
GOLI RASHMITHA Petitioner(s)
VERSUS
LINGAM HAREESH Respondent(s)
IA No. 151352/2024 - STAY APPLICATION Date : 27-02-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. M. Chandrakanth Reddy, Adv.
Mr. Sandeep Singh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Transfer Petition stands allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR [Signed order is placed on the file]