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Ambika vs Satish on 15 December, 2022

Bench: Aniruddha Bose, Sudhanshu Dhulia

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                                    IN THE SUPREME COURT OF INDIA
                                     CIVIL ORIGINAL JURISDICTION


                           TRANSFER PETITION(s)(Civil) No(s). 148/2022


     AMBIKA                                                                   Petitioner(s)

                                                VERSUS

     SATISH                                                                   Respondent(s)


                                                   O R D E R

The present petition has been filed by the petitioner-wife seeking transfer of HMOP No. 1477/2021 titled “Satish N. vs. Ambika J.” (subject case) pending before Principal Judge, Coimbatore, Tamil Nadu to Family Court, Doddaballapur, Bangaluru Rural District, Karnataka.

Heard learned counsel for the respective parties. On considering the facts and circumstances on the basis of which the petitioner seeks transfer of the subject-case, we are satisfied that it would be expedient for the ends of justice to transfer the subject case as Signature Not Verified asked for by the petitioner.

Jatinder Kaur Date: 2022.12.19 16:53:52 IST Reason:

We order accordingly.

The records of the proceedings shall be sent to the  2 transferee Court and the Family Court at Doddaballapur, Bangaluru Rural District, Karnataka shall proceed in the matter from the stage at which the matter is transferred to it.

The Transfer Petition stands allowed accordingly. Pending application(s), if any, shall stand disposed of.

There shall be no order as to costs.

…………………………………………….J. [ANIRUDDHA BOSE] …………………………………………….J. [SUDHANSHU DHULIA] New Delhi.

December 15, 2022.

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ITEM NO.2                COURT NO.12                 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). 148/2022 AMBIKA Petitioner(s) VERSUS SATISH Respondent(s) (FOR ADMISSION and IA No.13167/2022-EX-PARTE STAY and IA No.13168/2022-EXEMPTION FROM FILING O.T. IA No. 13167/2022 - EX-PARTE STAY IA No. 13168/2022 - EXEMPTION FROM FILING O.T.) Date : 15-12-2022 The matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Purushottam Sharma Tripathi, AOR Mr. Ashutosh Chaturvedi, Adv. Mr. Rahul Maratha, Adv.

Mr. Mukesh Kumar, Adv.

Mr. Amit, Adv.

Mr. Ravi Chandra Prakash, Adv. Mr. Priyambica Jha, Adv.

Mr. Narender Kumar, Adv.

Ms. Shashi Kaushik, Adv.

For Respondent(s) Mr. Ankolekar Gurudatta, AOR Mr. N.M. Theerthe Gowda, Adv. Mr. Rajendra Koushik, Adv. Mr. Amith J., Adv.

UPON hearing the counsel the Court made the following O R D E R The Transfer Petition stands allowed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR [Signed order is placed on the file]