Supreme Court - Daily Orders
Anjali C.S vs Nidheesh P. Rao on 25 September, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
T.P.(C) NO. 1185 OF 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1185 OF 2024
ANJALI C.S PETITIONER(S)
VERSUS
NIDHEESH P. RAO RESPONDENT(S)
O R D E R
1. The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of Case bearing O.P. No. 847 of 2022 titled as “Dr. Anjali C.S vs. Nidheesh P. Rao” pending before the Family Court, Attingal, Thiruvananthapuram District, Kerala State to the Court of Principal Sub Court Tenkasi District, Tamil Nadu.
2. Having heard learned counsel for the parties and taking into consideration the grounds taken in the transfer petition, we direct the transfer of case bearing O.P. No. 847 of 2022 titled as “Dr. Anjali C.S vs. Nidheesh P. Rao” pending before the Family Court, Attingal, Thiruvananthapuram District, Kerala State to the Court of Principal Sub Court Tenkasi District, Tamil Nadu.
3. Signature Not Verified Let the record of the case be transferred without delay. Digitally signed by Indu Marwah Date: 2024.09.26
4. 17:18:01 IST Reason: A copy of this order be sent to the concerned court for compliance.
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5. The Transfer Petition is allowed in the afore-stated terms.
6. If video conferencing facility is available with the transferee Court, the benefit of the same shall be extended to the parties.
7. Pending application(s), if any, shall stand disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [SANDEEP MEHTA] NEW DELHI;
SEPTEMBER 25, 2024
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T.P.(C) NO. 1185 OF 2024
ITEM NO.8 COURT NO.14 SECTION XI-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). 1185/2024
ANJALI C.S Petitioner(s)
VERSUS
NIDHEESH P. RAO Respondent(s)
IA No. 103067/2024 - EX-PARTE STAY Date : 25-09-2024 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) Mr. Abhilash M.R., Adv.
Ms. Sandra Jaison, Adv.
Mr. Arun Kumar, Adv.
M/S. M R Law Associates, AOR For Respondent(s) Mr. Dhruv Tamta, AOR UPON hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is allowed in terms of Signed Order.
2. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)
(Signed Order is placed on the file) 3