Supreme Court - Daily Orders
Lingam Sai Aditya vs Bhamidipati Venkata Harika on 3 February, 2025
ITEM NO.1602 COURT NO.7 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 (CIVIL) NO. 17/2025
LINGAM SAI ADITYA PETITIONER
VERSUS
BHAMIDIPATI VENKATA HARIKA RESPONDENT
(FOR ADMISSION AND IA No. 2052/2025 - EX-PARTE STAY)
Date : 03-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :
Mr. Samdarshi Sanjay, AOR
Ms. Monika Sharma, Adv.
Mr. Ashish Kumar Sharma, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
1. The present transfer petition has been filed by the husband for transfer of matrimonial dispute pending before the Family Court, Visakhapatnam, Andhra Pradesh to the Family Court at Bengaluru, Karnataka.
2. It has been stated that only the marriage was solemnized at Visakhapatnam, however the respondent-wife is not staying at Visakhapatnam.
3. This Court after careful consideration of the grounds raised by the petitioner is of the opinion that the case cannot be transferred, as prayed for.
4. The transfer petition is dismissed. Pending Signature Not Verified Digitally signed by POOJA SHARMA Date: 2025.02.04 applications are disposed of.
17:33:27 ISTReason:
(POOJA SHARMA) (AMITA PANDEY)
COURT MASTER (SH) COURT MASTER (NSH)