Supreme Court - Daily Orders
Jyoti Yadav vs Rakesh Bhakirya on 4 July, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.269 OF 2024
JYOTI YADAV PETITIONER(S)
VERSUS
RAKESH BHAKIRYA RESPONDENT(S)
O R D E R
1. This transfer petition has been filed by the petitioner-wife. The respondent–husband has filed Family Case No.550 of 2023 under Section 13 (1) of the Hindu Marriage Act pending before Principal Judge, Family Court No.2, District-Alwar, Rajasthan. The petitioner-wife prays that the matter be transferred to Presiding Officer, Family Court, District-Hisar, Haryana.
2. Heard learned counsel for the petitioner and the respondent.
3. Considering the facts and circumstances of the case, we are of the view that the matter is liable to be transferred.
4. Accordingly, this Transfer Petition is allowed and Family Case No.550 of 2023 titled as "Rakesh Bhankrya Versus Jyoti Yadav”, pending before Principal Judge, Family Court No.2, District-Alwar, Rajasthan is hereby transferred to Signature Not Verified Digitally signed by Jagdish Kumar Date: 2024.07.13 Presiding Officer, Family Court, District-Hisar, Haryana. 13:17:25 IST Reason: 2
5. After the matter is transferred to the Presiding Officer, Family Court, District-Hisar, Haryana, the concerned Court will give fresh notice to all the parties by fixing a date and the aforesaid matter shall proceed by Presiding Officer, Family Court, District-Hisar, Haryana. from the stage it was left at the Principal Judge, Family Court No.2, District-Alwar, Rajasthan
6. The parties may be allowed to appear virtually, unless their physical presence is required.
7. The records of the case be transferred to the transferee Court forthwith.
8. All pending applications stand disposed of.
...................J. [SUDHANSHU DHULIA] ....................J. [AHSANUDDIN AMANULLAH] New Delhi;
July 04, 2024
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ITEM NO.6 COURT NO.15 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 (CIVIL) NO.269/2024
JYOTI YADAV PETITIONER(S)
VERSUS
RAKESH BHAKIRYA RESPONDENT(S)
(IA No. 24692/2024 - EX-PARTE STAY IA No. 24697/2024 - EXEMPTION FROM FILING O.T.) Date : 04-07-2024 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Ajit Kakkar, Adv.
Mr. Santosh Kumar Pandey, AOR Mr. Siddharth Narang, Adv.
Mr. Eti Kumari, Adv.
For Respondent(s) Mr. Harshit Kedawat, Adv.
Mr. Aviral Kashyap, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order. Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH) (Original signed order is placed on the file)