CHILAKAMARTHI JAYANTHI NAGA MALLIKA Vs. CHILAKAMARTHI RAVI KUMAR

JUDGEMENT

(1.) THIS Court ordered Notice Before Admission on 30-1-2009 and granted interim stay for a period of four weeks.

(2.) TRANSFER CMP MP No.151/2009 is filed by the respondent to vacate the interim stay granted by this Court on 30-1-2009.

(3.) THE Counsel for the petitioner had taken this Court through the contents of the affidavit filed in support of the Transfer C.M.P. and would maintain that in the facts and circumstances of the case, inasmuch as the convenience of the wife to be taken into consideration, the transfer to be ordered.