Supreme Court - Daily Orders
Mandakini Tomar vs Puneet Gupta on 17 March, 2026
T.P. (CIVIL) NO. 3140/2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3140 OF 2025
MANDAKINI TOMAR PETITIONER(S)
VERSUS
PUNEET GUPTA RESPONDENT(S)
O R D E R
The Petitioner-wife has filed this Transfer Petition seeking transfer of the proceedings bearing Case No. HMA/683/2025 titled as “Puneet Gupta Vs. Mandakini Tomar” pending before the District and Sessions Court, Chandigarh, to the Family Court, Gwalior, Madhya Pradesh.
2. Having regard to the facts and circumstances of the case and after hearing learned counsel for the parties, the Transfer Petition is allowed and the subject-case is transferred to the Family Court, Gwalior, Madhya Pradesh.
3. After the matter is transferred to the Family Court, Gwalior, Madhya Pradesh, the concerned Court will give fresh notice to all the parties by fixing a date and the aforesaid matter shall proceed before the said Court from the stage it was left at the District and Sessions Court, Chandigarh. Signature Not Verified
4. Digitally signed by POOJA SHARMA Date: 2026.03.23 The respondent is at liberty to move an application before 13:17:45 IST Reason:
the transferee court seeking permission for his presence 1 T.P. (CIVIL) NO. 3140/2025 through virtual mode, which shall be considered in accordance with law, depending on the infrastructure and facilities available at that Court.
5. The records of the case be transferred to the transferee Court forthwith.
7. Pending application(s), if any, shall stand disposed of.
......................J. (AHSANUDDIN AMANULLAH) ......................J. (R. MAHADEVAN) NEW DELHI 17th MARCH, 2026 2 T.P. (CIVIL) NO. 3140/2025 ITEM NO.35 COURT NO.13 SECTION XVI-A 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. 3140/2025 MANDAKINI TOMAR PETITIONER(S) VERSUS PUNEET GUPTA RESPONDENT(S) FOR ADMISSION IA No. 287822/2025 - EX-PARTE STAY Date : 17-03-2026 This matter was called for hearing today. CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) :Mr. Aljo K. Joseph, AOR Mr. Rajesh Kumar, Adv.
Mr. Rajnish Kumar, Adv.
Mr. Saket Jee, Adv.
Mr. N Leela Vara Prasad, Adv.
For Respondent(s) :Mr. Sahil A Garg Narwana, Adv.
Mr. Amrendra Kumar Mehta, AOR Mr. Dipesh Singhal, Adv.
Mr. Kapil Gaba, Adv.
Mr. Maanav Tokas, Adv.
Mr. Kesari Nandan V Atri, Adv. Mr. Himanshu Arya, Adv.
O R D E R Transfer petition is allowed in terms of the signed order, which is placed on the file.
(POOJA SHARMA) (ANJALI PANWAR) AR-CUM-PS ASSISTANT REGISTRAR 3