Supreme Court - Daily Orders
Smt. Giduturi Sreedevi vs Sri Giduturi Venkata Satya Prasad Rao on 12 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 743 OF 2015
SMT. GIDUTURI SREEDEVI ... Petitioner
VERSUS
SRI GIDUTURI VENKATA SATYA PRASAD RAO ... Respondent
WITH
TRANSFER PETITION (CRIMINAL) NO. 392 OF 2015
O R D E R
TRANSFER PETITION (CIVIL) NO. 743 OF 2015 The present transfer petition is filed seeking transfer of H.M.O.P. No. 285 of 2014 titled as 'Giduturi Venkata Satya Prasad Rao v. Smt. Giduturi Sreedevi' pending in the Court of Senior Civil Judge, Kakinada, Andhra Pradesh, to the Family Court, Jeypore, District Koraput, Odisha.
Having heard learned counsel for the parties and considering the facts and circumstances of the case, we deem it fit and proper to allow the transfer petition. Accordingly, H.M.O.P. No. 285 of 2014 titled as 'Giduturi Venkata Satya Prasad Rao v. Smt. Giduturi Sreedevi' pending in the Court of Senior Civil Judge, Kakinada, Andhra Pradesh, is ordered to be transferred to the Family Court, Jeypore, District Koraput, Odisha.
Signature Not Verified
Let the records of the case be transferred to the Digitally signed by NIDHI AHUJA Date: 2016.07.20 11:19:51 IST Reason: concerned Court without delay.
The transfer petition stands allowed. T. P. (C) No. 743/ 2015 etc. 2 TRANSFER PETITION (CRIMINAL) NO. 392 OF 2015 The instant transfer petition is filed seeking transfer of Cr.P. No. 26 of 2015 titled as 'Smt. Giduturi Sreedevi & Anr. v. Sri Giduturi Venkat Satya Prasad' pending before the Judge, Family Court, Jeypore, Odisha to the Court of Principal Judicial 1st Class Magistrate, Kakinada, Andhra Pradesh.
In view of the aforementioned order passed in Transfer Petition (Civil) No. 743 of 2015 allowing the transfer of case to Odisha, this transfer petition is dismissed.
We may record that the respondent-husband has pleaded that since he is working as Tehsildar at Prathipadu, Andhra Pradesh, at times, it will be difficult for him to take leave to attend the Court in Odisha. Needless to mention if, on a particular day, any such contingency arises, he would be free to approach the Court for exemption from personal appearance.
........................, J.
[ A.K. SIKRI ] ........................, J.
[ N.V. RAMANA ] New Delhi;
July 12, 2016.
T. P. (C) No. 743/ 2015 etc. 3 ITEM NO.49 COURT NO.12 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 (Civil) No. 743/2015 SMT. GIDUTURI SREEDEVI Petitioner(s) VERSUS SRI GIDUTURI VENKATA SATYA PRASAD RAO Respondent(s) (With appln(s) for exemption from filing O.T., stay and office report) WITH T.P.(Crl.) No. 392/2015 (With appln.(s) for ex-parte stay, for exemption from filing O.T. and Office Report) (Along with Mediation Report) Date : 12/07/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Parties Mr. Sibo Sankar Mishra, Adv.
Mr. D. Bharat Kumar, Adv.
Mr. Tadimalla Baskar Gowtham, Adv. Mr. Vishal Arun, Adv.
UPON hearing the counsel the Court made the following O R D E R Transfer Petition (Civil) No. 743 of 2015 stands allowed and Transfer Petition (Criminal) No. 392 of 2015 stands dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master
[Signed order is placed on the file.] T. P. (C) No. 743/ 2015 etc.