Supreme Court - Daily Orders
Shivani Dhoble vs Rohit Dhoble on 14 December, 2022
Bench: S. Abdul Nazeer, Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1278 OF 2022
SHIVANI DHOBLE Petitioner(s)
VERSUS
ROHIT DHOBLE Respondent(s)
O R D E R
1. The present petition has been filed by the petitioner–wife seeking transfer of Case No.282A of 2022 filed by the respondent–husband titled "Rohit Dhoble v. Shivani Dhoble", pending before the Principal Judge, Family Court, Bilaspur, Chhattisgarh to the Principal Judge, Family Court, Bhopal, Madhya Pradesh.
2. Despite service of show cause notice, no one has entered appearance on behalf of the respondent-husband.
3. Having heard the learned counsel for the petitioner, we are of the opinion that interest of justice requires that the petition should be allowed.
4. Accordingly, Matrimonial Case being Case No.282A of 2022 titled "Rohit Dhoble v. Shivani Dhoble", pending before the Principal Judge, Family Court, Bilaspur, Chhattisgarh is ordered to be transferred to the Principal Judge, Family Court, Bhopal, Madhya Pradesh for hearing Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.12.17 and disposal in accordance with law. 11:25:21 IST Reason: 1
5. Records shall be sent by Court where proceedings are pending to the transferee Court promptly.
6. The transfer petition is, accordingly allowed.
7. On receipt of the case records, the transferee Court shall explore the possibility of a mediated settlement between the parties before proceeding with the merits of the matter.
.......................J. [S.ABDUL NAZEER] ......................J. [HIMA KOHLI] New Delhi;
December 14, 2022.
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ITEM NO.5 COURT NO.3 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). 1278/2022
SHIVANI DHOBLE Petitioner(s)
VERSUS
ROHIT DHOBLE Respondent(s)
(IA No. 81932/2022 - EXEMPTION FROM FILING O.T. IA No. 81931/2022 - STAY APPLICATION) Date : 14-12-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Ms. Meghna Mittal,Adv.
Mr. Rohin Oza,Adv.
Mr. Pushkar Karni Sinha,Adv. Mr. Dinkar Kalra, AOR 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.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3