Supreme Court - Daily Orders
Ambati Harini Reddy vs Devarla Krishna Chaitanya on 13 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.7 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). 793/2023
AMBATI HARINI REDDY Petitioner(s)
VERSUS
DEVARLA KRISHNA CHAITANYA Respondent(s)
(IA No. 63498/2023 - EX-PARTE STAY)
Date : 13-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Ms. Rao Vishwaja, Adv.
Mr. P. Vamshi Rao, Adv.
Ms. Tatini Basu, AOR
For Respondent(s) Mr. Ashok Bannidinni, AOR
Mr. Sujeet Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the respective parties and in order to explore the possibility of a settlement in the matter, since the petitioner-wife is seeking transfer of the case to the Family Court, City Civil Court, Hyderabad, Telangana, we refer the matter to the Telangana High Court, Mediation Centre, Hyderabad.
They are directed to appear before the Telangana High Court, Mediation Centre, Hyderabad on 03.08.2023 at 11.30 A.M. Learned counsel for the respondent stated that the respondent Signature Not Verified is working and presently at Bengaluru.
Digitally signed byRADHA SHARMA Date: 2023.07.15 12:11:17 IST Reason: 1 Hence, he is permitted to appear before the Telangana High Court, Mediation Centre, Hyderabad through video conferencing facility also.
List the matter immediately after receipt of the Mediation Report of the Mediation Centre, Telangana High Court, Hyderabad.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
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