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Supreme Court - Daily Orders

Harshit Sultania vs Tripti Sultania (Tikmany) on 28 May, 2025

     ITEM NO.1631                                   COURT NO.6                      SECTION XVI

                                        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.1572/2025

     HARSHIT SULTANIA                                                           Petitioner(s)

                                                         VERSUS

     TRIPTI SULTANIA (TIKMANY)                                                  Respondent(s)

     IA No. 135636/2025 - EX-PARTE STAY

     Date : 28-05-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s) : Mrs. Ruchi Kohli, Sr. Adv.
                         Mr. Akshat Agrawal, Adv.
                         Ms. Rita Jha, AOR

     For Respondent(s) : Mr. Anirudh Sanganeria, AOR
                         Ms. Jhuma Sen, Adv.

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

1. Learned counsel for the respondent has referred to Transfer Petition (Civil) No.1185/2025 which is relatable to transfer of a divorce case between the parties. She states that not only notices have been issued but proceedings have also been stayed therein.

2. Learned counsel for the petitioner states that the matter be referred to the Supreme Court Mediation Centre so that all disputes pending between the parties may be settled once and for all and an effort can be made in this regard.

3. Learned counsel for the respondent has no objection to the same.

Signature Not Verified

4. Digitally signed by Jayant Kumar Arora Date: 2025.05.30 Refer the present Transfer Petition to the Supreme Court 11:09:44 IST Reason:

Mediation Centre with the parties to appear on 15.07.2025 at 02:00 1 pm. First hearing would be through video conferencing and thereafter, as and when required by the Mediator with the mode to be decided by him or her. The Senior Mediator will be appointed for the said purpose.

5. Keeping in view the fact that the matter is being sought to be settled between the parties, further proceedings in the subject matter of the present petition shall be kept in abeyance. However, the visitation rights and arrangement which is being ordered by the Courts shall continue unhampered and without prejudice to the rights of the parties.

6. List along with the report of the Mediator.

     (NEHA GUPTA)                                     (NIDHI WASON)
SENIOR PERSONAL ASSISTANT                          COURT MASTER (NSH)




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