Supreme Court - Daily Orders
Archana Rao P.N. vs Anirudh Udupa on 4 July, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.60 COURT NO.13 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). 1190/2015
ARCHANA RAO P.N. Petitioner(s)
VERSUS
ANIRUDH UDUPA Respondent(s)
(with appln. (s) for stay and office report)
Date : 04/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. H. Chandra Sekhar,Adv.
Mr. Manavalan, Adv.
For Respondent(s) Mr. C.B. Gururaj, Adv.
Mr. K.P. Singh, Adv.
Mr. Prakash Ranjan Nayak,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Transfer Petition is allowed in terms of the signed order.
(NEELAM GULATI) (MADHU NARULA)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.07.05 17:05:08 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1190 OF 2015 ARCHANA RAO P.N. Petitioner(s) VERSUS ANIRUDH UDUPA Respondent(s) O R D E R Heard learned counsel for the parties.
The Petitioner-wife has prayed for transfer of Divorce Petition filed by the husband from Hyderabad, A.P. to the Family Court Udupi, Karnataka where Petition for Restitution of Conjugal Rights filed by the petitioner-wife is also pending.
In our view, it would be in the interest of both the parties if both the matters are heard by one Court. Keeping that in view and also the difficulties expressed by the petitioner-wife, the prayer for transfer of the case bearing O.P. No. 1528 of 2013 titled as “Anirugh Udupa vs. Archana Rao P.N.” pending before the learned Additional Family Judge, Hyderabad, A.P. to the Family Court, Udupi, Karnataka deserves favourable consideration Transfer Petition is allowed accordingly.
…..............J (SHIVA KIRTI SINGH) …................J ( R. BANUMATHI) NEW DELHI July 04, 2016