24 March 2008
Supreme Court
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S.MAMATHA Vs BATHI KOTESWARA RAO

Case number: T.P.(C) No.-000269-000269 / 2007
Diary number: 11654 / 2007
Advocates: Vs RAMESHWAR PRASAD GOYAL


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CASE NO.: Transfer Petition (civil)  269 of 2007

PETITIONER: S.MAMATHA

RESPONDENT: BATHI KOTESWARA RAO

DATE OF JUDGMENT: 24/03/2008

BENCH: P.P. Naolekar & Lokeshwar Singh Panta

JUDGMENT: JUDGMENT

O R D E R TRANSFER PETITION (CIVIL) NO.269 OF 2007  

       Heard learned counsel for the parties.          Having regard to the facts and circumstances of the case, F.C.O.P.  No.146/2002 pending before the Family Court-cum-Additional District  Judge, Tirupati is transferred to the Family Court Chikkaballapur Town,  Karnataka, which shall try the matter either itself or assign it to any other  court of competent jurisdiction.  The Family Court/Competent Court shall  proceed with the case expeditiously and unnecessary adjournment shall  not be granted to the parties.          The transfer petition is, accordingly, allowed.