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Pooja Rani vs K. Tulasi Ram Naik on 13 February, 2023

Bench: A.S. Bopanna, Hima Kohli

                                                            TRANSFER PETITION (CIVIL ) NO.   2675 OF 2022




                                        IN THE SUPREME COURT OF INDIA

                                         CIVIL ORIGINAL JURISDICTION


                                 TRANSFER PETITION (CIVIL ) NO.     2675 OF 2022




       POOJA RANI                                                      ...         PETITIONER(S)

                                                   Versus
       K. TULASI RAM NAIK                                              ...         RESPONDENT(S)




                                                O R D E R

Heard learned counsel appearing for the petitioner(wife).

The office report depicts that although service was effected, there is no appearance on behalf of the respondent.

Having considered the circumstances in this matter and the submissions made by the learned counsel for the petitioner, we deem it appropriate to allow this Transfer Petition.

Accordingly, the Divorce Petition being FCOP No. 113 of 2022 titled ‘K. Tulasi Ram Naik Vs. Pooja Rani’ pending before the Family Court, Anantapur at Andhra Pradesh is transferred to the Signature Not Verified Digitally signed by SONIA BHASIN Karkadooma Court, East Delhi, Delhi.

 TRANSFER PETITION (CIVIL ) NO. 2675 OF 2022 Records of the case be immediately transferred to the transferee court.

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

.................J. (A.S. BOPANNA) .................J. (HIMA KOHLI) NEW DELHI;

FEBRUARY 13, 2023.

sb 2  TRANSFER PETITION (CIVIL ) NO. 2675 OF 2022 ITEM NO.2 COURT NO.12 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). 2675/2022 POOJA RANI Petitioner(s) VERSUS K. TULASI RAM NAIK Respondent(s) IA No. 181845/2022 - STAY APPLICATION) Date : 13-02-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Ms. Shobha Ramamoorthy, AOR Mr. Shilp Vinod, Adv.

Mr. M.a. Karthik, Adv.

Mr. Gokulakrishan, Adv.

Ms. Vincy George, Adv.

Ms. Ritika Rao, 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.

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

(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR [Signed Order is placed on the file] 3