Supreme Court - Daily Orders
Ambati Harini Reddy vs Devarla Krishna Chaitanya on 18 March, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 793 OF 2023
AMBATI HARINI REDDY Petitioner(s)
VERSUS
DEVARLA KRISHNA CHAITANYA 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 The petitioner has filed this transfer petition seeking the following reliefs:
“a. Transfer the Petition bearing no. H.M.O.P. No.76 of 2022 titled as Devarla Krishna Chaitanya Reddy Vs. Ambati Harini Reddy filed by the respondent against the petitioner before the Court of the Senior Civil Judge, Rayachoty, YSR (Kadapa) District, Andhra Pradesh to the Court of the learned Family Judge, City Civil Court, Hyderabad, Telangana and b. Pass such other and/or further order(s) and/or direction (s) as may be deemed just and proper in the facts of the case and in the interest of justice.” 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: 2024.03.21 case for transfer of the aforesaid petition. 15:13:40 IST Reason:
Contd..
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In the result, the transfer petition is allowed and H.M.O.P. No.76 of 2022 titled as Devarla Krishna Chaitanya reddy Vs. Ambati Harini Reddy, pending before the Court of the Senior Civil Judge, Rayachoty, YSR (Kadapa) District, Andhra Pradesh is ordered to be transferred to the Court of Family Judge, City Civil Court, Hyderabad, Telangana.
Registry to communicate this order to the transferor court for taking steps in accordance with this order.
.......................J.
( B.V. NAGARATHNA )
NEW DELHI ….……………………………………J.
MARCH 18, 2024 [AUGUSTINE GEORGE MASIH]
ITEM NO.1 COURT NO.12 SECTION XII-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). 793/2023
AMBATI HARINI REDDY Petitioner(s)
VERSUS
DEVARLA KRISHNA CHAITANYA Respondent(s)
(MEDIATION REPORT RECEIVED.
IA No. 63498/2023 - EX-PARTE STAY) Date : 18-03-2024 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) Ms. Rao Vishwaja, Adv.
Mr. P. Vamshi Rao, Adv.
Ms. Tatini Basu, AOR For Respondent(s) Mr. E. R. Sumathy, Adv.
Mr. Ashok Bannidinni, AOR Mr. Sujeet Kumar, Adv.
Mr. Manjunath V., 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)