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Judgment
6 paragraphs · 220 words1 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.