Supreme Court - Daily Orders
Aditi Behl vs Ankit Kumar Alagh on 19 November, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(s).1658 OF 2025
ADITI BEHL PETITIONER(S)
VERSUS
ANKIT KUMAR ALAGH RESPONDENT(S)
O R D E R
1. By way of this Transfer Petition, the petitioner seeks transfer of proceedings being Original Suit No.1298 of 2024, titled “Ankit Kumar Alagh vs. Aditi Behl“, pending before the Court of the learned Principal Judge, Family Court, Dehradun to the Family Court having competent jurisdiction at Jammu.
2. The ground raised by the petitioner for transfer is that, due to long distance, neither the petitioner nor her father can effectively defend the proceedings initiated at Dehradun.
3. On such consideration, we are of the view that the transfer can be allowed. Consequently, the Transfer Petition is allowed.
4. Accordingly, the proceedings being Original Suit No.1298 of 2024, titled “Ankit Kumar Alagh vs. Aditi Behl“, pending before the Court of the learned Principal Signature Not Verified Digitally signed by NAVEEN D Date: 2025.11.20 Judge, Family Court, Dehradun is transferred to the Family 19:34:33 IST Reason: Court having competent jurisdiction at Jammu. 1
5. The records shall be forwarded to the transferee Court as expeditiously as possible.
6. Parties are directed to appear before the concerned Court on 06.01.2026.
7. The respondent-husband is permitted to attend the proceedings virtually, unless his physical presence is required by the concerned Court.
8. Pending application(s), if any, shall stand disposed of.
..................J. (SANJAY KAROL) ..................J. (VIPUL M. PANCHOLI) NEW DELHI 19-11-2025 2 ITEM NO.5 COURT NO.12 SECTION III-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).1658/2025 ADITI BEHL PETITIONER(S) VERSUS ANKIT KUMAR ALAGH RESPONDENT(S) IA No. 142681/2025 - EX-PARTE STAY IA No. 142682/2025 - EXEMPTION FROM FILING O.T. Date : 19-11-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE VIPUL M. PANCHOLI For Petitioner(s) :
Mr. Anand Padmanabhan, Sr. Adv. Dr. Prashant Pratap, Adv.
Mrs. Prachi Pratap, Adv.
Ms. Pallavi Pratap, AOR For Respondent(s) :Mr. Manohar Pratap, AOR Upon hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is allowed in terms of the signed order, which is placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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