Supreme Court - Daily Orders
Jayanth Valluru vs Ranjitha on 21 May, 2025
Bench: J.K. Maheshwari, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3103 OF 2024
JAYANTH VALLURU Petitioner(s)
VERSUS
RANJITHA Respondent(s)
WITH
TRANSFER PETITION (CIVIL) NO. 3129 OF 2024
JAYANTH VALLURU Petitioner(s)
VERSUS
RANJITHA Respondent(s)
TRANSFER PETITION (CRIMINAL) NO. 987 OF 2024
JAYANTH VALLURU Petitioner(s)
VERSUS
RANJITHA E. Respondent(s)
O R D E R
1) The present transfer petitions are filed seeking transfer of M.C. No. 260 of 2024 titled as Ranjitha v. Jayanth Valluru pending before the Court of Principal Judge, Family Court, Chennai, Tamil Nadu, to the Court of District and Sessions Judge, Sangareddy, Telangana, H.M.O.P. No. 3623 of 2023 titled as Ranjitha v. Jayanth Valluru pending before Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2025.05.27 17:30:18 IST Reason: the Court of Principal Judge, Family Court, Chennai, Tamil Nadu, to the Court of District and Sessions 1 TP (C) NO. 3103 OF 2024 etc. Judge, Sangareddy, Telangana, and DVC No. 17 of 2024 titled as Ranjitha E. v. Jayanth Valluru pending before Court of VIII Metropolitan Magistrate, George Town, Chennai, Tamil Nadu to the Court of Judicial Magistrate, First Class, Sangareddy, Telangana.
2) After hearing learned counsel for the parties, we see no reason and ground to transfer the cases as prayed for in the respective petitions. Accordingly, the transfer petitions are dismissed. Pending application(s), if any, shall stand disposed of.
3) On making a request, it is on the discretion of the Court concerned to allow the presence of the petitioner virtually until necessarily required.
…………………………………………………………., J. [ J.K. MAHESHWARI ] …………………………………………………………., J. [ ARAVIND KUMAR ] New Delhi;
May 21, 2025.
2 TP (C) NO. 3103 OF 2024 etc. ITEM NO.2 COURT NO.5 SECTION XII 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. 3103/2024 JAYANTH VALLURU Petitioner(s) VERSUS RANJITHA Respondent(s) (IA No. 257125/2024 - EX-PARTE STAY) WITH T.P.(C) No. 3129/2024 (XII) (IA No. 257145/2024 - EX-PARTE STAY) T.P.(Crl.) No. 987/2024 (II-C) (IA No. 258865/2024 - EX-PARTE STAY) Date : 21-05-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) :
Mr. Dushyant Parashar, AOR For Respondent(s) :
Mr. S. Muthukrishnan, Adv. Mr Rahul Jain, AOR UPON hearing the counsel the Court made the following O R D E R
1) The transfer petitions are dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(NIDHI AHUJA) (AKSHAY KUMAR BHORIA) AR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file.] 3