Supreme Court - Daily Orders
Radha Mewara vs Ravi on 17 April, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
TP (CIVIL) NO. 2465 OF 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2465 OF 2025
RADHA MEWARA PETITIONER
VERSUS
RAVI RESPONDENT
O R D E R
1. The petitioner-wife is seeking transfer of a divorce petition filed by the respondent-husband bearing HMA No.392/2024 being CNR No.HRJN010034602024 titled as “Ravi vs. Radha Mewara” pending before the Family Court, Jind Haryana to the Family Court, Kota, Rajasthan, where she is presently residing.
2. Heard learned counsel for the parties.
3. During the pendency of the present petition, the matter was referred to the Mediation Centre attached to this Court. As per the mediation report, mediation between the parties has failed.
4. Considering the fact that the complaint case Signature Not Verifiedfiled by the petitioner is also pending at Kota, Digitally signed by GEETA AHUJA Rajasthan, it would be expedient for the ends of Date: 2026.04.21 10:07:24 IST Reason: justice to transfer the subject-case as asked for by 1 TP (CIVIL) NO. 2465 OF 2025 the petitioner-wife.
5. Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay.
6. A copy of this order be sent to the concerned court for compliance.
7. The Transfer Petition stands allowed accordingly.
8. If video conferencing facility is available with the transferee Court, the benefit of the same shall be made available to the parties. They need not appear physically on every date unless their physical presence is absolutely necessary.
9. Pending application(s), if any, shall stand disposed of.
.......................J. (PANKAJ MITHAL) .......................J. ( K.V. VISWANATHAN) NEW DELHI 17th APRIL, 2026 GA 2 TP (CIVIL) NO. 2465 OF 2025 ITEM NO.72 COURT NO.9 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. 2465/2025 RADHA MEWARA PETITIONER(S) VERSUS RAVI RESPONDENT(S) Mediation report received.
(IA No. 221341/2025 - EX-PARTE STAY) Date : 17-04-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) Ms. Vidhi Pankaj Thaker, AOR For Respondent(s) Mr. Randhir Kumar Ojha, AOR Mr. V K Pandey, Adv.
Mr. Abhineet Singh, Adv.
UPON hearing the counsel the court made the following O R D E R
1. The Transfer Petition stands allowed in terms of the signed order.
2. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja) Court Master (NSH) Deputy Registrar (Signed Order is placed on the file) 3