Supreme Court - Daily Orders
Seema Dubey vs Jitender Dubey on 28 August, 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1112/2025
SEEMA DUBEY PETITIONER(S)
VERSUS
JITENDER DUBEY RESPONDENT(S)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent. The petitioner has filed this Transfer Petition seeking the following reliefs:
“(a) Direct the transfer of Petition being HMA No.2762/2022 filed by the Respondent-Husband against the Petitioner-wife under Section 13(1)(i)(i-a)(i-b) of the Hindu Marriage Act, 1955 for Dissolution of Marriage by a Decree of Divorce, titled as “Jitender Dubey Vs. Seema Dubey”, pending in the Court of Principal Judge, Family Courts, South West, Dwarka, New Delhi to the Court of Competent Jurisdiction at Kanpur, Uttar Pradesh;
(b) Pass such other order (s) as this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.” On perusal of the Office Report dated 26.08.2025, the respondent was served but none has entered appearance on behalf of the respondent so that we have heard learned counsel for the petitioner only.
Having heard learned counsel for the petitioner and on perusal of the material on record, we find that the petitioner Signature Not Verified has made out a case for transfer of the aforesaid petition. Digitally signed by RADHA SHARMA Date: 2025.09.01 09:55:31 IST Reason: 1 T.P.(C) No. 1112/2025 In the result, the Transfer Petition is allowed and the petition being HMA No.2762/2022 titled “Jitender Dubey Vs. Seema Dubey” pending before the Court of Principal Judge, Family Courts, South West, Dwarka, New Delhi is ordered to be transferred to the Court of Competent Jurisdiction at Kanpur, Uttar Pradesh.
Registry to communicate this order to the transferor court as well as the transferee Court for taking steps in accordance with this order.
Pending application(s), if any, shall stand disposed of.
………………………………………………………..,J.
( B.V. NAGARATHNA ) ………………………………………………………..,J.
( R. MAHADEVAN ) NEW DELHI;
AUGUST 28, 2025
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ITEM NO.9 COURT NO.3 SECTION XIV
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(S). 1112/2025 SEEMA DUBEY Petitioner(s) VERSUS JITENDER DUBEY Respondent(s) (IA No. 100072/2025 - EX-PARTE STAY IA No. 100073/2025 - EXEMPTION FROM FILING O.T.) Date : 28-08-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia, AOR Mr. Karanvir Gogia, Adv.
Ms. Varnika Gupta, Adv.
Ms. Shivangi Singhal, Adv.
Mrs. Indira M (Marla Batta), Adv.
For Respondent(s) :
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 which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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