Supreme Court - Daily Orders
Saraswati Gupta vs Puneet Gupta on 12 September, 2022
Bench: Hemant Gupta, Sudhanshu Dhulia
ITEM NO.2 COURT NO.7 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(s)(Civil) No(s). 1841/2021
SARASWATI GUPTA Petitioner(s)
VERSUS
PUNEET GUPTA Respondent(s)
IA No. 29656/2022 - APPLICATION FOR PERIMSSION TO MEDIATION
IA No. 29652/2022 - CLARIFICATION/DIRECTION
IA No. 29655/2022 - EXEMPTION FROM FILING O.T.
IA No. 133444/2021 - STAY APPLICATION)
Date : 12-09-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Apoorv Shukla, AOR
Ms. Ishita F. Adv.
Ms. Prabhleen A. Shukla, Adv.
Mr. Puneet Chahar, Adv.
For Respondent(s) Mr. Rutwik Panda, AOR
Mr. Yomesh Sharma, Adv.
Mr. Nikhan B., Adv.
Mr. Anshu Malik, Adv.
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. Pending application(s), if any, is/are, disposed of. (VIJAY KUMAR) (RENU BALA GAMBHIR) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by NEETU KHAJURIA Date: 2022.09.16 16:48:43 IST Reason: (The signed order is placed on the filed ) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Transfer Petition(s)(Civil) No(s). 1841/2021 SARASWATI GUPTA Petitioner(s) VERSUS PUNEET GUPTA Respondent(s) O R D E R Having heard learned counsel for the parties and gone through this transfer petition filed under section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer HMA No.587/2020 titled as “Sh. Puneet Gupta v. Smt. Saraswati” from the Family Judge, Tis Hazari Court, Delhi to Family Court, Jameshedpur, Jharkhand.
We order accordingly.
It shall be open to the respondent to seek permission from the Court for virtual appearance on such dates as the Court may deem appropriate.
It shall be open to the parties to explore the possibility of an amicable settlement through Mediation before the Transferee Court.
The Registry is directed to immediately transmit a copy of this order to both the Courts.
........................J. [HEMANT GUPTA] ........................J. [SUDHANSHU DHULIA] NEW DELHI;
12.09.2022.