Supreme Court - Daily Orders
Riti Mishra vs Prashant Kumar Mishra on 11 February, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 2812 OF 2025
RITI MISHRA PETITIONER
VERSUS
PRASHANT KUMAR MISHRA RESPONDENT
ORDER
1. Read the office report dated 27th January, 2026.
2. Mediation report dated 12th January, 2026 has been received from the Supreme Court Mediation Centre. As per the mediation report dated 12th January, 2026, mediation between the parties has failed to bring about any settlement.
3. The marriage between the petitioner and the respondent was solemnized on 28.02.2023. However, the parties have since drifted apart owing to differences arising by and between them.
4. The respondent has instituted proceedings under Section 13 of the Hindu Marriage Act, 1955, bearing Matrimonial Case No.756 of 2025 titled “Prashant Kumar Mishra vs. Riti Mishra”. It is pending before the Principal Judge, Family Court, Patna at Bihar. Signature Not Verified
5. On the multiple grounds urged in the petition, the petitioner has Digitally signed by sought for transfer of the aforesaid proceedings to the Family Court, JATINDER KAUR Date: 2026.02.12 17:08:48 IST Reason:
Chittorgarh at Rajasthan. 2
6. We have heard the parties and perused the materials on record. Having regard to the inconvenience the petitioner is likely to face if the proceedings were continued in the court at Patna, Bihar (at a distance of around 1450 kms. from her present place of residence in Chittorgarh, Rajasthan), we are satisfied that interest of justice demands grant of the prayer for transfer.
7. Hence, the transfer petition is allowed. Matrimonial Case No.756 of 2025 titled “Prashant Kumar Mishra vs. Riti Mishra” pending before the Principal Judge, Family Court, Patna, Bihar is transferred to the Family Court, Chittorgarh, Rajasthan. Records of Matrimonial Case No.756 of 2025 be transferred to the transferee court immediately.
8. To avoid delay, the parties are directed to appear before the transferee court on 12th March, 2026. If any or both the parties fail to appear on that day, the presiding officer of the transferee court will fix another date of appearance. Thereafter, he shall be free to proceed in accordance with law.
9. The presiding officer shall endeavour to bring about a settlement between the parties through the process of mediation, notwithstanding that mediation has failed. If the process is again unsuccessful, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.
10. If the respondent is unable to attend the proceedings in person on any occasion, he will be at liberty to seek permission to attend through the virtual mode and if such a permission is sought, the presiding officer of the court may proceed to consider it reasonably. 2 3
11. Pending application(s), if any, shall also stand disposed of.
…………….............................J. [DIPANKAR DATTA] ……………..............................J. [SATISH CHANDRA SHARMA] New Delhi;
February 11, 2026.
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ITEM NO.13 COURT NO.8 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 (Civil) No.2812/2025 RITI MISHRA Petitioner VERSUS PRASHANT KUMAR MISHRA Respondent [MEDIATION REPORT RECEIVED] I.A. No.254316/2025-EXEMPTION FROM FILING O.T. I.A. No.254315/2025-STAY APPLICATION Date : 11-02-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) :Mr. Mimansak Bhardwaj, AOR Mr. Madhav Krishna Dubey, Adv.
For Respondent(s) :Mr. Achint Kumar, Adv.
Ms. Lisha Sharma, Adv.
Mr. Rishi Tutu, Adv.
Mr. Kshitij Mayank, Adv.
Mr. Srijan Sahu, Adv.
Mr. Aman Jha, 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 placed on the file.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)
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