Supreme Court - Daily Orders
Zarna Nishit Doshi vs Nishit Prakash Doshi on 11 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1244 OF 2023
ZARNA NISHIT DOSHI Petitioner(s)
VERSUS
NISHIT PRAKASH DOSHI Respondent(s)
O R D E R
1. The present petition has been filed by the petitioner–wife seeking transfer of Petition No.D 151 of 2022 titled "Nishit Prakash Doshi v. Zarna Nishit Doshi", pending before the Family Court, Bandra, Mumbai, Maharashra to the Family Court, Surat, Gujarat.
2. This Court, vide order dated 12th July, 2023 referred the matter to the Supreme Court Mediation Centre for amicable settlement of the disputes. As per the office report, Mediation report dated 22nd September, 2023 has been received from the Supreme Court Mediation Centre stating therein that the parties could not arrive at an amicable settlement. Hence, the mediation has failed.
3. Considering the facts of the case, prayer for transfer deserves to be allowed. The Transfer Petition Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.10.12 is accordingly allowed.
16:42:46 ISTReason: 1
4. Accordingly, Petition No.D 151 of 2022 titled "Nishit Prakash Doshi v. Zarna Nishit Doshi", pending before the Family Court, Bandra, Mumbai, Maharashra is hereby transferred to the Family Court, Surat, Gujarat.
5. Records shall be sent by Court where proceedings are pending to the transferee Court promptly.
..........................J. (ABHAY S.OKA) ..........................J. (PANKAJ MITHAL) NEW DELHI;
October 11, 2023.
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ITEM NO.4 COURT NO.8 SECTION IX
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). 1244/2023
ZARNA NISHIT DOSHI Petitioner(s)
VERSUS
NISHIT PRAKASH DOSHI Respondent(s)
(mediation report received
IA No. 96469/2023 - STAY APPLICATION) Date : 11-10-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Nachiketa Joshi, AOR Ms. Himadri Haksar,Adv. Mr. Abhishek Kansal,Adv. Mr. Yash Singh,Adv.
Ms. Varsha Tomar,Adv. Mr. Pradeep Kumar Shukla,Adv. Mr. Narayan Dev Prashar,Adv.
For Respondent(s) Mr. Saksham Maheshwari, AOR 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 also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3