Parimoni Das vs Satyabrata Das on 28 October, 2025

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Supreme Court - Daily Orders

Parimoni Das vs Satyabrata Das on 28 October, 2025

Bench: Sanjay Karol

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL ORIGINAL JURISDICTION


                                   TRANSFER PETITION (C) NO.757 OF 2025


     PARIMONI DAS                                                  PETITIONER(S)


                                            VERSUS

     SATYABRATA DAS                                                 RESPONDENT(S)


                                                 O R D E R

1. This petition is filed under Section 25 of the Code of Civil Procedure seeking transfer of Divorce Case No. 4(H)/2023 titled “Satyabrata Das vs. Parimoni Das”, pending before the Court of Additional District Judge at Shillong, Meghalaya to the Family Court at Guwahati, Assam.

2. Vide order dated 18.07.2025, the matter was referred to the Supreme Court Mediation Centre. As per the Mediation Report, mediation stands failed. However, we appreciate the efforts put in by Shri Manoj K.Sriastwa, learned Mediator.

3. The grounds raised by the petitioner for seeking the transfer are that she has meagre source of income; and two matters are already pending at Guwahati.

4. On such consideration, we are of the view that the transfer can be allowed. Consequently, the Transfer Petition is allowed.

5. Accordingly, Divorce Case No.4(H)/2023 titled “Satyabrata Das vs. Parimoni Das”, pending before the Court of Additional District Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2025.10.30 Judge at Shillong, Meghalaya is transferred to the Family Court at 18:42:38 IST Reason: Guwahati, Assam.

6. The transferor Court shall forward the records pertaining to the said case to the transferee Court, as expeditiously as possible.

7. Parties are directed to appear before the concerned Court on 17th November, 2025.

8. The Respondent-husband is permitted to attend the proceedings virtually, unless his presence is required by the Trial Court.

9. Pending application(s), if any, shall stand disposed of.

................................J. (SANJAY KAROL) ..................................J. (NONGMEIKAPAM KOTISWAR SINGH) NEW DELHI;

28TH OCTOBER, 2025




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ITEM NO.2                COURT NO.8                 SECTION XV

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Transfer Petition (C) No.757/2025 PARIMONI DAS Petitioner(s) VERSUS SATYABRATA DAS Respondent(s) [MEDIATION REPORT RECEIVED] (IA No. 70363/2025 - STAY APPLICATION) Date : 28-10-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :Mr. Avijit Roy, AOR For Respondent(s) :Ms. Sudarshana Bandyopadhyay, Adv.

Ms. Kanishka Sharma, Adv.

Mr. Utkarsh Joshi Dayakrishan, AOR UPON hearing the counsel the Court made the following O R D E R

1. The Transfer Petition is allowed in terms of signed order.

2. Pending application(s), if any, shall stand disposed of.

(RAJNI MUKHI)                                      (ANU BHALLA)
ASTT. REGISTRAR-cum-PS                           COURT MASTER (NSH)

(Signed order is placed on the file) 3

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