Delhi High Court - Orders
Raj Pal Singh vs Urmila Devi on 8 February, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 17/2020
RAJ PAL SINGH ..... Appellant
Through: Mr O. N. Sharma, Advocate along
with petitioner in person.
versus
URMILA DEVI ..... Respondent
Through: Mr Mohit Verma, Advocate along
with respondent in person.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 08.02.2023
1. We have interacted with parties. However, it appears that settlement is not possible at the stage.
2. It is pointed out that there are several proceedings pending inter se the parties in different forums. The respondent has filed the proceedings bearing no.: (i) Ct. Case No. 13173/2016 and (ii) Mt. Case No.174/2021, which are pending in Karkardooma court. Appellant has filed one petition for divorce (Misc. Case No.17/2022) which is pending before the court of Shri Kuldeep Narayan, Judge, Family Court, Saket, South-East District.
3. With the consent of parties, we exercise the powers under Section 24 of the Code of Civil Procedure and direct that all the proceedings be transferred to one court i.e., Saket, South-East District Signature Not Verified MAT.APP.(F.C.) 17/2020 Page 1 of 2 Digitally Signed By:DEEPAK SINGH Signing Date:10.02.2023 15:40:35 Court. Accordingly, Ct Case No. 13173/2016 pending in the court of Ms Isra Zaidi, MM (Mahila Court-2), Karkardooma and listed on 17.03.2023 is directed to be transferred to the court of Metropolitan Magistrate, Saket, (South-East District). MT Case No. 174/2021 pending in the court of Mr Sanjeev Jain, Judge, Family Court, Karkardooma and listed on 11.04.2023 is also directed to be transferred to the court of Family Judge, Saket, (South-East District) to be consolidated along with Misc. Case No. 17/2022, which is listed on 28.04.2023.
4. It is noticed that the challenge to the impugned order dated 28.09.2022 has already been rejected by order dated 15.01.2021.
5. Respective courts are directed to expedite the proceedings and endeavour to conclude the same expeditiously.
6. The appeal is, accordingly, disposed of in the above terms.
7. Order dasti under signature of Court Master.
SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 8, 2023/NSA Signature Not Verified MAT.APP.(F.C.) 17/2020 Page 2 of 2 Digitally Signed By:DEEPAK SINGH Signing Date:10.02.2023 15:40:35