Smt. Akkireddy Nihaarika Petitioner Vs. Akkireddy Karteek Kumar
[Transfer Petition (Civil) No. 1532 of 2020]
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 Visakhapatnam, Andhra Pradesh be transferred to the court of the Principal Senior Civil Judge/competent court, Lothagudem Bhadhradri, Kothagudem District, Telangana.
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
Item No.10
Akkireddy Nihaarika Vs. Akkireddy Karteek Kumar
[Transfer Petition (Civil) No. 1532/2020]
[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
Order
1 The transfer petition is allowed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR)
A.R.-cum-P.S. |
(SAROJ KUMARI GAUR)
COURT MASTER |
(Signed order is placed on the file) |
