Gorthi Satya Lakshmi Supurna vs Gorthi Vamsidhara on 24 July, 2025

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Gorthi Satya Lakshmi Supurna vs Gorthi Vamsidhara on 24 July, 2025

Bench: J.K. Maheshwari

                                   IN THE SUPREME COURT OF INDIA

                                    CIVIL ORIGINAL JURISDICTION


                           TRANSFER PETITION (CIVIL) NO. 3355 OF 2023

                      GORTHI SATYA LAKSHMI SUPURNA             Petitioner(s)

                                                VERSUS

                      GORTHI VAMSIDHARA                        Respondent(s)



                                              O R D E R

1) The petitioner (wife) has filed this transfer petition seeking transfer of H.M.O.P. No. 47 of 2021 titled as Gorthi Vamsidhara v. Gorthi Satya Lakshmi Supurna filed by the respondent(husband) under Section 13(1)(ia) of the Hindu Marriage Act, 1955, pending before the Court of Senior Civil Judge at Suryapet, Telangana, to the Court of Senior Civil Judge at Narsapur, West Godavari District, Andhra Pradesh.

2) Despite service of notice on the respondent, no one has entered appearance on his behalf. However, Signature Not Verified Digitally signed by NIDHI AHUJA vide order dated 21.05.2025, awaiting representation Date: 2025.07.31 17:20:18 IST Reason: of the respondent, the matter was adjourned. Even 1 TP (C) NO. 3355/ 2023 today, there is no one present on behalf of the respondent to oppose the prayer as made in the transfer petition.

3) Having heard learned counsel for the petitioner and considering the averments made in the transfer petition, in our view, it would be inconvenient to the petitioner(wife), who is staying at West Godavari District, Andhra Pradesh, to attend the proceedings at Suryapet, Telangana.

4) Therefore, we deem it appropriate to allow this transfer petition and accordingly, H.M.O.P. No. 47 of 2021 titled as Gorthi Vamsidhara v. Gorthi Satya Lakshmi Supurna filed by the respondent(husband) under Section 13(1)(ia) of the Hindu Marriage Act, 1955, pending before the Court of Senior Civil Judge at Suryapet, Telangana, is ordered to be transferred to the Court of Senior Civil Judge at Narsapur, West Godavari District, Andhra Pradesh.

5) It is on the discretion of the transferee Court to allow the presence of the respondent (husband) virtually until necessarily required.

6) On intimation by e-mail, the records of the 2 TP (C) NO. 3355/ 2023 case be transferred to the transferee Court without any delay and immediate compliance be made.

7) The transfer petition is, accordingly, allowed. Pending application(s), if any, shall stand disposed of.

……………………………………………………., J.

[ J.K. MAHESHWARI ] ……………………………………………………., J.

[ VIJAY BISHNOI ] New Delhi;

July 24, 2025.





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                                                          TP (C) NO. 3355/ 2023

ITEM NO.1                    COURT NO.4                     SECTION XII-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 (Civil) No. 3355/2023 GORTHI SATYA LAKSHMI SUPURNA Petitioner(s) VERSUS GORTHI VAMSIDHARA Respondent(s) (FOR ADMISSION) (IA No. 262378/2023 - STAY APPLICATION) Date : 24-07-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :

Mr. Mohit D. Ram, AOR Ms. Sthavi Asthana, Adv. Mr. Shivam Bedi, Adv.

For Respondent(s) :

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

            (NIDHI AHUJA)                  (NAND KISHOR)
              AR-cum-PS                 ASSISTANT REGISTRAR

[Signed order is placed on the file.] 4

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