Full Judgment Text
TP(C) 1532/2020
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No 1532 of 2020
Smt Akkireddy Nihaarika Petitioner
Versus
Akkireddy Karteek Kumar Respondent
O R D E R
1 The transfer petition has been instituted for seeking the transfer of a petition
for restitution of conjugal rights instituted by the respondent, being FCOP No
875 of 2020, titled as “Akkireddy Karteek Kumar vs Smt Akkireddy Nihaarika”
before the court of the Judge, Family Court-cum-V Additional District Judge at
Visakhapatnam, Andhra Pradesh to the court of the Principal Senior Civil
Judge/competent court, Lothagudem Bhadhradri, Kothagudem District,
Telangana.
2 Notice was issued in the transfer petition on 1 March 2021.
3 Having regard to the interests of justice, we are of the view that the order
for the transfer of the proceedings is warranted. We accordingly allow the
transfer petition and direct that the petition for restitution of conjugal rights
instituted by the respondent, being FCOP No 875 of 2020, titled as
“Akkireddy Karteek Kumar vs Smt Akkireddy Nihaarika”, pending before the
court of the Judge, Family Court-cum-V Additional District Judge at
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.02.02
16:20:57 IST
Reason:
Visakhapatnam, Andhra Pradesh be transferred to the court of the Principal
Senior Civil Judge/competent court, Lothagudem Bhadhradri, Kothagudem
District, Telangana.
TP(C) 1532/2020
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4 However, the parties are at liberty to apply before the court of the Principal
Senior Civil Judge/competent court for appearing through the video
conferencing mode.
5 The records of the case shall be transferred to the transferee court forthwith.
6 Pending application, if any, stands disposed of.
…………...…...….......………………........J.
[Dr Dhananjaya Y Chandrachud]
…..…..…....…........……………….…........J.
[Sanjiv Khanna]
New Delhi;
January 27, 2022
CKB
TP(C) 1532/2020
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ITEM NO.10 Court 4 (Video Conferencing) SECTION XVI-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.1532/2020
AKKIREDDY NIHAARIKA Petitioner(s)
VERSUS
AKKIREDDY KARTEEK KUMAR Respondent(s)
(With appln.(s) for IA No.135003/2020 - STAY APPLICATION)
Date : 27-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Parnam Prabhakar, Adv.
Mr. Sanjeev Kumar, AOR
For Respondent(s)
Mr. Shivam Batra, AOR
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 applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER
(Signed order is placed on the file)