Supreme Court - Daily Orders
Dhanpal Kokila @ Kokila Bhaskara Rao vs R Bhaskara Rao on 20 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.50 COURT NO.8 SECTION XVIA
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). 1350/2014
DHANPAL KOKILA @ KOKILA BHASKARA RAO Petitioner(s)
VERSUS
R BHASKARA RAO Respondent(s)
(With appln. (s) for stay and office report)
Date : 20/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. M. A. Krishna Moorthy,Adv.
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 the signed order.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.23 16:45:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1350 OF 2014 DHANPAL KOKILA @ KOKILA BHASKARA RAO ...PETITIONER(S) VERSUS RAMMURTHY BHASKARA RAO ...RESPONDENT(S) O R D E R Though the respondent has been duly served, he has chosen not to contest the transfer petition.
Heard learned counsel for the petitioner. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, H.M.O.P. No. 101 of 2013 tiled as R. Bhaskara Rao Vs. D. Kokila @ Kokila Bhaskara Rao pending before the Court of Civil Senior Judge, Gudur, Andhra Pradesh, is ordered to be transferred to the Court of Subordinate Judge, Tiruvallore, Tamil Nadu.
The transfer petition is accordingly allowed.
….2/-
-2-After transfer of the petition, the transferee Court is directed to take all endeavour either for amicable settlement or for early decision in the main matter without unnecessary adjournments.
…..................J. [RANJAN GOGOI] NEW DELHI …..................J. 20TH MARCH, 2015 [N.V. RAMANA]