Supreme Court - Daily Orders
Vaddi Durga Anusha vs Vaddi Sudhakar Rao on 1 April, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3402 OF 2024
VADDI DURGA ANUSHA PETITIONER(S)
VERSUS
VADDI SUDHAKAR RAO RESPONDENT(S)
O R D E R
The Petitioner-wife has filed this Transfer Petition seeking transfer of the proceedings bearing FCOP No. 305/2024, titled “Vaddi Sudhakar Rao Vs. Vaddi Durga Anusha” pending before the II Additional District Judge cum Family Court Judge, Medchal, Hyderabad, Telangana to the Court of Hon'ble Senior Civil Judge/Competent Court at Narsapuram, Andhra Pradesh.
2. As per Office Report dated 28.03.2025, it appears that respondent has refused to accept notice.
3. Having regard to the facts and circumstances of the case and after hearing learned counsel for the petitioner, we are inclined to allow the prayer for transfer.
4. Accordingly, this Transfer Petition is allowed and the subject-case is transferred to the Court of Hon'ble Senior Civil Judge/Competent Court at Narsapuram, Andhra Pradesh.
5. After the matter is transferred to the Court of Hon'ble Senior Civil Judge/Competent Court at Narsapuram, Andhra Pradesh, the concerned Court will give fresh notice to all the Signature Not Verified parties by fixing a date and the aforesaid matter shall proceed Digitally signed by VARSHA MENDIRATTA Date: 2025.04.02 13:54:23 IST Reason: before the said Court from the stage it was at before the II Additional District Judge cum Family Court Judge, Medchal, Hyderabad, Telangana.
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6. The respondent is at liberty to move an application before the transferee Court seeking permission for his presence through virtual mode, which shall be considered in accordance with law.
7. The records of the case be transferred to the transferee Court forthwith.
8. Pending application(s), if any, shall stand disposed of.
......................J. (AHSANUDDIN AMANULLAH) ......................J. (PRASHANT KUMAR MISHRA) NEW DELHI 01st APRIL, 2025 3 ITEM NO.8 COURT NO.17 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). 3402/2024 VADDI DURGA ANUSHA PETITIONER(S) VERSUS VADDI SUDHAKAR RAO RESPONDENT(S) IA No. 291286/2024 - EX-PARTE STAY Date : 01-04-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Parnam Prabhakar, Adv.
Mr. Tarun Chauhan, Adv.
Ms. Aswathi M.k., AOR 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 signed order. Pending application(s), if any, shall stand disposed of. (VARSHA MENDIRATTA) (ANJALI PANWAR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)