Kumkum Singh vs Sunil Patel on 3 April, 2025

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Supreme Court - Daily Orders

Kumkum Singh vs Sunil Patel on 3 April, 2025

Bench: Pankaj Mithal

                                                                                 TP (CIVIL) NO. 1311 OF 2024


                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION

                                TRANSFER PETITION (CIVIL) NO. 1311 OF 2024


                         KUMKUM SINGH                                            PETITIONER

                                                   VERSUS

                         SUNIL PATEL                                             RESPONDENT



                                                        O R D E R

1. The petitioner-wife is seeking transfer of a petition for restitution of conjugal rights bearing RCS HM No. 71/2024 titled as “Sunil Patel vs. Kumkum Singh” pending before the Court of Principal Judge, Family Court, District Bhopal, Madhya Pradesh to a competent court at Prayagraj, Allahabad, Uttar Pradesh.

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 petitioner has two minor daughters to look after, it would be expedient for the ends of justice to transfer the subject-case as asked for by the petitioner-wife.

Signature Not Verified

Digitally signed by geeta ahuja

5. Records shall be sent by the Court where proceedings Date: 2025.04.04 17:00:59 IST Reason: are pending to the transferee Court promptly and without 1 TP (CIVIL) NO. 1311 OF 2024 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. (S.V.N. BHATTI) NEW DELHI 03rd APRIL, 2025 GA 2 TP (CIVIL) NO. 1311 OF 2024 ITEM NO.5 COURT NO.15 SECTION IV-C 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). 1311/2024 KUMKUM SINGH PETITIONER(S) VERSUS SUNIL PATEL RESPONDENT(S) [MEDIATION REPORT RECEIVED] IA No. 111696/2024 - EX-PARTE AD-INTERIM RELIEF IA No. 111692/2024 - EXEMPTION FROM FILING O.T. Date : 03-04-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) : Mr. Manoj K. Mishra, AOR For Respondent(s) :Mr. Divyansh Mishra, Adv.

Mr. Ravi Shanker Jha, Adv.

Mr. Gopal Singh, AOR UPON hearing the counsel the court made the following O R D E R The transfer petition stands allowed in terms of the signed order. Pending application(s), if any, shall stand disposed of.

   (Nidhi Mathur)                             (Geeta Ahuja)
Court Master (NSH)                      Assistant Registrar-cum-PS

(Signed Order is placed on the file) 3

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Supreme Court - Daily Orders