Supreme Court - Daily Orders
Chaitra Krishna Rao vs Krishna Rajgopal Rao on 12 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 1663 of 2014
CHAITRA KRISHNA RAO Petitioner(s)
VERSUS
KRISHNA RAJGOPAL RAO Respondent(s)
O R D E R
We have heard learned counsel for the parties. Looking into the facts and circumstances of the case, particularly the fact that the petitioner has 3 years old daughter, it is in the interest of justice to allow the transfer petition and transfer M.P. No. 511/2014 titled as 'Mr. Krishna Rajgopal Rao v. Mrs. Chaitra Krishna Rao' pending before the Civil Judge[SD], Kalyan (Maharashtra) to the Family Court, Udupi (Karnataka).
We accordingly do so and transfer M.P. No. 511/2014 titled as 'Mr. Krishna Rajgopal Rao v. Mrs. Chaitra Krishna Rao' from the Civil Judge[SD], Kalyan (Maharashtra) to the Family Court, Udupi (Karnataka).
The transfer petition is allowed.
…....................J. [Madan B. Lokur] …....................J. Signature Not Verified [R.K. Agrawal] Digitally signed by SANJAY KUMAR Date: 2016.07.14 NEW DELHI;
16:43:44 IST Reason:
JULY 12, 2016.
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ITEM NO.42 COURT NO.8 SECTION XVIA
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). 1663/2014
CHAITRA KRISHNA RAO Petitioner(s)
VERSUS
KRISHNA RAJGOPAL RAO Respondent(s)
(With application for stay and permission to file additional
documents and office report)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. H. Chandra Sekhar,Adv. For Respondent(s) Mr. Aditya Verma, Adv.
Mr. Arjun Krishnan,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.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2