Supreme Court - Daily Orders
Sanya Abraham vs Thanis Shaji on 30 July, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3508/2024
SANYA ABRAHAM PETITIONER(S)
VERSUS
THANIS SHAJI 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 OP (Div.) No. 852 of 2023 titled “Thanis Shaji vs. Sanya Abraham”, pending before the Family Court, Kattappana, Kerala to the Family Court at Bhopal, Madhya Pradesh.
2. Despite due service of notice, no one has entered appearance on behalf of the sole respondent.
3. Having heard learned counsel for the petitioner and taking into consideration the grounds taken in the transfer petition, we allow the transfer petition and direct the transfer of case bearing OP (Div.) No. 852 of 2023 titled “Thanis Shaji vs. Sanya Abraham”, pending before the Family Court, Kattappana, Kerala to the Family Court at Bhopal, Madhya Pradesh.
4. Let the record of the case be transferred without delay. Signature Not Verified Digitally signed by
5. Deepak Guglani Date: 2025.08.01 18:02:29 IST A copy of this order be sent to the concerned Court for Reason: compliance.
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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. [ATUL S. CHANDURKAR] NEW DELHI;
JULY 30, 2025
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ITEM NO.4 COURT NO.6 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 (Civil) No. 3508/2024 SANYA ABRAHAM Petitioner(s) VERSUS THANIS SHAJI Respondent(s) (IA No. 254392/2024 - EXEMPTION FROM FILING O.T. and IA No. 254473/2024 - STAY APPLICATION) Date : 30-07-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :
Mr. Vikas Mehta, AOR Mr. Kartik Panday, 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.
2. Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH) (signed order is placed on the file) 3