Supreme Court - Daily Orders
Nupur Pritish Singh vs Pritish Amar Kumar Singh on 18 August, 2022
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2116 OF 2021
NUPUR PRITISH SINGH PETITIONER
VERSUS
PRITISH AMAR KUMAR SINGH RESPONDENT
O R D E R
Having given due consideration to the contentions raised by the parties, the averments made in the transfer petition, and in the interest of justice, the transfer petition is allowed.
Accordingly, the Suit No. 475 of 2021 titled ‘Dr. Pritish Amar Kumar Singh Versus Dr. Nupur Pritish Singh’, filed under Section 9 of the Hindu Marriage Act, 1955, pending before the Additional Family Court, Ranchi, Jharkhand is directed to be transferred to the Presiding Judge, Family Court at Bandra, Mumbai, Maharashtra, with the directions that the same would be taken up for hearing along with Petition No. 101210 of 2020 filed by the petitioner-Dr. Nupur Pritish Singh under Section 13 (1) (i-a) of the Hindu Marriage Act, 1955.
Records of the case would be immediately transferred to the transferee court on or before the said date.
To cut short delay, parties are directed to appear in-person, through the authorized representatives or through video- conferencing, if the said facility is available, before the transferee court on 30.09.2022. In case there is non-appearance on Signature Not Verified behalf of the party on the date fixed, court notice would be issued Digitally signed by Dr. Mukesh Nasa Date: 2022.08.20 13:08:04 IST by the transferee court to the defaulting party. Reason:
The parties may explore the possibility of settlement through 2 mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard.
Pending application(s), if any, stand disposed of. .
.........................J. (SANJIV KHANNA) NEW DELHI;
AUGUST 18, 2022.
3
ITEM NO.1622 COURT NO.13 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). 2116/2021
NUPUR PRITISH SINGH Petitioner(s)
VERSUS
PRITISH AMAR KUMAR SINGH Respondent(s)
(FOR ADMISSION and IA No.148888/2021-EX-PARTE STAY IA No. 148888/2021 - EX-PARTE STAY) Date : 18-08-2022 This matters was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Abhishek Kumar Singh, AOR Mr. Paresh B.Lal, Adv.
Ms. Pallavi Baghel, Adv. For Respondent(s) Mr. Shraman Sinha, 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(s), if any, stand disposed of.
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)