Supreme Court - Daily Orders
T.H. Bhagya vs Aravind Sridhar on 19 April, 2024
Author: M.M. Sundresh
Bench: M.M. Sundresh
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [CIVIL] NO.2771/2023
T.H. BHAGYA Petitioner(s)
VERSUS
ARAVIND SRIDHAR Respondent(s)
O R D E R
Heard learned counsel for parties. On perusal of the records, we consider it appropriate to transfer M.C. No.916/2023, titled as Sri. Aravind Sridhar v. Mrs. T.H. Bhagya, pending before the Ld. Principal Judge, Family Court, Bengaluru, III Addl. Prl. Judge, Family Court, Bengaluru, Bengaluru North, Karnataka to the Ld. Subordinate Court at Alandur at Tamil Nadu.
Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay.
The Transfer Petition stands allowed in the Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2024.04.20 12:28:52 IST aforesaid terms.
Reason:2 Liberty is also granted to the parties to go for mediation before the District Mediation Centre, if so advised. The respondent-husband is is permitted to appear virtually.
…………………………………….………………………...J. [M.M. SUNDRESH] ………………………………………………………………….J. [PRASANNA BHALACHANDRA VARALE] NEW DELHI;
APRIL 19, 2024.
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ITEM NO.2 COURT NO.14 SECTION IV-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). 2771/2023
T.H. BHAGYA Petitioner(s)
VERSUS
ARAVIND SRIDHAR Respondent(s)
(MEDIATION REPORT RECEIVED.......... FOR ADMISSION and IA
No.213478/2023-EX-PARTE STAY Date : 19-04-2024 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. K. V. Mohan, AOR Mr. K.V. Balakrishnan, Adv. Mr. R.K. Raghavan, Adv.
For Respondent(s) Mr. V. Elanchezhiyan, AOR Mr. Shafik Ahmed, Adv.
Mr. Padhmanabha Raja K.R., Adv. Ms. Anju, Adv.
Mr. Bibhav Kumar Singh, Adv. Mr. Satya Prakash Gautam, Adv. Mr. Danish Saifi, Adv.
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 stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]