Supreme Court - Daily Orders
D. Gayathri @ Krishna Gayathri vs Raghu @ Raghuram Dandam Raju on 6 March, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2537 OF 2022
D. GAYATHRI @ KRISHNA GAYATHRI PETITIONER(S)
VERSUS
RAGHU @ RAGHURAM DANDRAM RAJU RESPONDENT(S)
O R D E R
The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of Case bearing H.M.O.P. No. 566 of 2022 titled “Mr. Raghu @ Raghuram Dandamraju vs. D. Gayathri @ Krishna Gayathri” pending before the Court of Subordinate Judge at Alandur, Tamil Nadu to the Family Court, Ranga Reddy District, L.B. Nagar, Telangana.
Despite due service of notice, no one has entered appearance on behalf of the sole respondent.
Having heard learned counsel for the petitioner and taking into consideration the grounds taken in the transfer petition, we direct the transfer of Case bearing H.M.O.P. No. 566 of 2022 titled “Mr. Raghu @ Raghuram Dandamraju vs. D. Gayathri @ Krishna Gayathri” pending before the Court of Subordinate Judge Signature Not Verified Digitally signed by Indu Marwah Date: 2024.03.07 17:36:14 IST at Reason: Alandur, Tamil Nadu to the Family Court, Ranga Reddy 1 District, L.B. Nagar, Telangana Let the record of the case be transferred without delay. A copy of this order be sent to the concerned court for compliance.
The Transfer Petition is allowed in the afore-stated terms. If video conferencing facility is available to the transferee Court, the benefit of the same shall be extended to the parties.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [PRASANNA BHALACHANDRA VARALE] NEW DELHI;
MARCH 06, 2024
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ITEM NO.1 COURT NO.16 SECTION XII
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). 2537/2022
D. GAYATHRI @ KRISHNA GAYATHRI Petitioner(s)
VERSUS
RAGHU @ RAGHURAM DANDAM RAJU Respondent(s)
IA No. 173401/2022 - STAY APPLICATION Date : 06-03-2024 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Ms. E. R. Sumathy, 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 the Signed Order. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)
(Signed Order is placed on the file) 3