Ranjitha vs M.S. Lakshminarayana on 15 March, 2024

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Supreme Court - Daily Orders

Ranjitha vs M.S. Lakshminarayana on 15 March, 2024

Bench: B.R. Gavai

                                                    1

                                  IN THE SUPREME COURT OF INDIA
                                   CIVIL ORIGINAL JURISDICTION

                            TRANSFER PETITION (C) NO. 2191 OF 2023



                 RANJITHA                                          Petitioner(s)
                                                   VERSUS

                 M.S. LAKSHMINARAYANA                               Respondent(s)

                                               O R D E R

1. Heard learned counsel for the parties.

2. Learned counsel for the respondent has vehemently opposed this petition.

3. We have considered the facts of the case and grounds on which transfer has been sought. On such consideration, we are satisfied with the grounds urged by the petitioner and accept the same. Therefore, Matrimonial Cases (M.C.) No. 90 of 2022 titled as “M.S. Lakshminarayana Vs. Ranjitha” pending before the Principal Judge, Family Court at Chikkaballapur, Karnataka is ordered to be transferred to the Court, Alandur, Kanchipuram District, Tamil Nadu.

Signature Not Verified

Digitally signed by Deepak Singh Date: 2024.03.21 12:02:11 IST Reason:

4. The Principal Judge, Family Court at Chikkaballapur, Karnataka shall send the case 2 record to the transferee Court promptly and without any delay.

5. The transfer petition is allowed accordingly.

6. However, the respondent would be at liberty to appear through video-conferencing unless his personal presence is necessary in further proceedings.

7. Pending applications, if any, stand disposed of.

….........................J (B.R. GAVAI) ...........................J (SANDEEP MEHTA) New Delhi March 15, 2024 3 ITEM NO.2 COURT NO.3 SECTION IV-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). 2191/2023 RANJITHA Petitioner(s) VERSUS M.S. LAKSHMINARAYANA Respondent(s) IA No. 171642/2023 - EX-PARTE STAY) Date : 15-03-2024 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) Mr. A Mohan Raj, Adv.

Ms. Vishnupriya, Adv.

Ms. Charulata Chaudhary, AOR For Respondent(s) Mr. C B Gururaj, Adv.

Mr. Animesh Dubey, Adv. Mr. K P Singh, Adv.

Mr. Debendra Ghosal, Adv. M/S. Gururaj & Nayak, AOR UPON hearing the counsel the Court made the following O R D E R

1. The transfer petition is allowed in terms of the signed order.

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

(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]

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