Supreme Court - Daily Orders
Priyanka Kumari vs Ashish Ranjan on 19 August, 2025
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CRL.) NO. /2025
(@T.P. (Crl.) D. No.46840/2024)
PRIYANKA KUMARI Petitioner(s)
VERSUS
ASHISH RANJAN Respondent(s)
WITH
T.P.(C) No. 147/2025
O R D E R
1. Delay condoned.
2. The present petitions have been filed under Section 446 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 and under Section 24 of Civil Procedure Code (CPC) by the petitioner/wife seeking transfer of the case no. CRMA No.942/2024 having CRN No. GJKT200027122024 and Civil (Execution) Application No.06/2024 having CRN NO.GJKT200027112024, pending before Family Court, Gandhi Dham Kutchh to Family Court Faridabad, Haryana.
Signature Not Verified Digitally signed by babita pandey Date: 2025.08.23 13:49:36 IST Reason: 13. Having heard the learned counsel for the parties, we are of the opinion that interests of justice require that the petitions should be allowed.
4. Record shall be sent by the Court(s) where proceedings are pending to the transferee Court(s) promptly.
5. A copy of this Order be sent to the concerned courts for compliance.
6. The Transfer Petitions stand allowed in the aforesaid terms.
7. An application made by the parties, the courts to which the cases are transferred shall permit the parties to appear through video conferencing on all dates except on the dates on which their personal presence is absolutely mandatory.
28. Pending application(s), if any, shall stand disposed of.
……………………………………………………………………J. [ARAVIND KUMAR] ………………………………………………………………………J. [N.V. ANJARIA] NEW DELHI;
19th August, 2025
3
ITEM NO.2 COURT NO.15 SECTION II-E
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRIMINAL) Diary No(s). 46840/2024 PRIYANKA KUMARI Petitioner(s) VERSUS ASHISH RANJAN Respondent(s) IA No. 295376/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 295375/2024 - EX-PARTE STAY WITH T.P.(C) No. 147/2025 (III) IA No. 2624/2025 - EX-PARTE STAY Date : 19-08-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :
Mr. Ganesh Chand Sharma, Adv. Mr. Ali Muzaffar, Adv.
Ms. Bahist E Jahan, Adv. Mr. Shahbaaz Jameel, Adv. Mr. Shekhar Chandra, Adv. Mr. Kausar Raza Faridi, AOR Mr. Abhishek Sharma, Adv.
For Respondent(s) :
Mr. Akash Chatterjee, AOR Mr. Manas Agrawal, Adv.4
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Transfer Petition is allowed in terms of the Signed Order placed on the file.
3. Pending application(s), if any, shall stand disposed of.
(RASHI GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
5