Supreme Court - Daily Orders
Kathyayini Reddy vs Pidintala Navneet Kumar Reddy on 20 July, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 887 OF 2023
KATHYAYINI REDDY Petitioner(s)
VERSUS
PIDINTALA NAVNEET KUMAR REDDY Respondent(s)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent who is her husband.
The petitioner has filed this transfer petition seeking the following reliefs:
“a. Transfer Matrimonial Case No.28 of 2022 titled Kathyayini Reddy Vs. Pidintala Navneet Kumar Reddy under section 13(1)(ia) of the Hindu Marriage Act 1955, pending before the Court of Hon'ble Senior Civil Judge and Judicial Magistrate of First Class, Devanahalli, Karnataka to the Court of Hon’ble Subordinate Judge, Subordinate Court, Alandur; and b. Pass such other and further order as this Hon'ble Court may deem fit and proper in the circumstances of the case.” We have heard learned counsel for the petitioner and learned counsel for the respondent.
Having heard learned counsel for the petitioner and learned counsel for the respondent and on perusal of the material on record, we find that the petitioner has made out a Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.07.22 case for transfer of the aforesaid petition. 12:41:55 IST Reason:
Contd..
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In the result, the transfer petition is allowed and Matrimonial Case No.28 of 2022 titled Kathyayini Reddy Vs. Pidintala Navneet Kumar Reddy, pending before the Court of Hon'ble Senior Civil Judge and Judicial Magistrate of First Class, Devanahalli, Karnataka is ordered to be transferred to the Court of Hon’ble Subordinate Judge, Subordinate Court, Alandur.
However, liberty is reserved to the respondent to appear before the Court in the aforesaid matter through video conferencing facility. If such a request is made, the Court shall make available video conferencing facility to the respondent herein.
Registry to communicate this order to the transferor court for taking steps in accordance with this order.
.......................J. ( B.V. NAGARATHNA ) ……………….……………………………………J. [ UJJAL BHUYAN] NEW DELHI JULY 20, 2023 ITEM NO.13 COURT NO.15 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). 887/2023 KATHYAYINI REDDY Petitioner(s) VERSUS PIDINTALA NAVNEET KUMAR REDDY Respondent(s) (IA No. 70896/2023 - EX-PARTE STAY) Date : 20-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. T. V. S. Raghavendra Sreyas, AOR For Respondent(s) Mr. Ashwani Kumar Dubey, AOR Mr. Arun Sharma, Adv.
Ms. Ananya Pandey, Adv.
Mr. Saroj Kumar Mohanty, 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(s), if any, shall stand disposed of. (NEETU SACHDEVA) (MALEKAR NAGARAJ) Assistant Registrar-cum-PS Court Master (NSH) (signed order is placed on the file)