Supreme Court - Daily Orders
Ekta Joshi vs Ashish Sharma on 22 September, 2025
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2038 OF 2024
EKTA JOSHI PETITIONER(S)
VERSUS
ASHISH SHARMA RESPONDENT(S)
WITH
TRANSFER PETITION (CIVIL) NO. 2083 OF 2024
O R D E R
1. Applications for permission to appear and argue in person are allowed.
2. These transfer petitions are filed at the instance of the petitioner-wife, seeking transfer of (i) Case No.54/2024 titled “Ashish Sharma v. Ekta Joshi”, filed under Section 24 of Hindu Marriage Act, 1955 and (ii) Case No.242/2024 titled as “Ashish Sharma v. Ekta Joshi”, filed under Section 10 of the Guardians and Wards Act, 1890. The above-stated petitions have been filed by the respondent (husband) seeking divorce and in respect of custody of the daughter of the parties, born on 26.06.2015. The cases have been filed before the Family Court, Bhilwara, Rajasthan, and the petitioner (wife) seeks transfer thereof to the Family Court at Gwalior (Madhya Pradesh), where she is working as a Scientist in the Agricultural University, Gwalior.
3. Keeping in view the fact that some other cases between the Signature Not Verified parties Digitally signed by are already pending in Gwalior; the petitioner is in NITIN TALREJA Date: 2025.09.25 17:14:12 IST service in Gwalior; and the child of the parties, is also staying Reason:
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with the petitioner at Gwalior, we allow these transfer petitions. The following cases, i.e., (i) Case No.54/2024 titled “Ashish Sharma v. Ekta Joshi”, filed under Section 24 of Hindu Marriage Act, 1955, and (ii) Case No.242/2024 titled as “Ashish Sharma v. Ekta Joshi”, filed under Section 10 of the Guardians and Wards Act, 1890, are ordered to be transferred to the Family Court, Gwalior, Madhya Pradesh. The records be transferred to the transferee court forthwith.
4. All pending applications are also, accordingly, disposed of.
..........................J. (SURYA KANT) ..........................J. (NONGMEIKAPAM KOTISWAR SINGH) NEW DELHI;
SEPTEMBER 22, 2025.
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ITEM NO.23 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2038/2024
EKTA JOSHI Petitioner(s)
VERSUS
ASHISH SHARMA Respondent(s)
(IA No. 170547/2024 - EX-PARTE STAY, IA No. 170548/2024 - EXEMPTION FROM FILING O.T., IA No. 102500/2025 - EXEMPTION FROM FILING O.T., IA No. 94569/2025 - EXEMPTION FROM FILING O.T., IA No. 71086/2025 - EXEMPTION FROM FILING O.T., IA No. 177468/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON, IA No. 101015/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 94567/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH T.P.(C) No. 2083/2024 (XV) (IA No. 174916/2024 - EX-PARTE STAY, IA No. 174918/2024 - EXEMPTION FROM FILING O.T. and IA No. 185829/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 22-09-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) : Mr. Aljo K. Joseph, AOR Mr. N Leela Vara Prasad, Adv.
Mr. Santhosh Kumar Kolkundra, Adv. Mr. Saket Jee, Adv.
Mr. Rohit Kalra, Adv.
Mr. Siddharth Singh, Adv.
For Respondent(s) : Mr. Ashish Pandey, AOR Caveator-in-person, AOR UPON hearing the counsel the Court made the following O R D E R Applications for permission to appear and argue in person are allowed.
The transfer petitions are allowed in terms of the signed order.
3 All pending applications are also, accordingly, disposed of.
(NITIN TALREJA) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Signed order is placed on the file) 4