Nishtha Ishaan Pandya @ Nishtha ... vs Ishaan Mayank Pandya on 13 December, 2022

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Supreme Court - Daily Orders

Nishtha Ishaan Pandya @ Nishtha ... vs Ishaan Mayank Pandya on 13 December, 2022

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                           IN THE SUPREME COURT OF INDIA


                                                 CIVIL ORIGINAL JURISDICTION


                                        Transfer Petition(Civil) No 1117 of 2021



     Nishtha Ishaan Pandya @ Nishtha Narendra Kumar Kalra                                 … Petitioner


                                                           versus


     Ishaan Mayank Pandya                                                                 … Respondent



                                                         ORDER

1 This transfer petition has been filed by the petitioner–wife for transfer of the proceedings in Petition A No 794 of 2020 titled “Ishaan Mayank Pandya vs Nishtha Ishaan Pandya @ Nishtha Narendra Kumar Kalra” from the Family Court, Pune, Maharashtra to the Family Court, New Delhi District, New Delhi.

2 We have heard counsel appearing on behalf of the parties.

3 Having regard to the interests of justice, we are of the view that an order for the transfer of the proceedings is warranted. We accordingly allow the transfer petitions and direct that the proceedings in Petition A No 794 of 2020 titled “Ishaan Mayank Pandya vs Nishtha Ishaan Pandya @ Nishtha Narendra Kumar Kalra” be transferred from the Family Court, Pune, Maharashtra to the Family Court, New Delhi District, New Delhi.

Signature Not Verified 4 Digitally signed by Manish Issrani

The transferor court shall forthwith transmit the record of the aforesaid case to Date: 2022.12.14 15:25:40 IST the transferee court.

Reason:

5 After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.

6 Pending application(s), if any, stands disposed of.

………………………………………... CJI.

[Dr Dhananjaya Y Chandrachud] …………………………………………... J.

[Pamidighantam Sri Narasimha] New Delhi;

13 December 2022

-MI-

                                          3

ITEM NO.2                    COURT NO.1                        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.              1117/2021

NISHTHA ISHAAN PANDYA @ NISHTHA NARENDRA KUMAR KALRA                  Petitioner(s)

                                        VERSUS

ISHAAN MAYANK PANDYA                                                  Respondent(s)

(FOR ADMISSION and IA No.74215/2021-STAY APPLICATION) Date : 13-12-2022 These matters were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Rishabh Jain, Adv.

Mr. Ram Lal Roy, AOR Mr. N.A Tyagi, Adv.

For Respondent(s) Mr. Anil Kaushik, Adv.

Mr. Rajat Rana, Adv.

Ms. Anju Kaushik, Adv.

Ms. Arunima Dwivedi, AOR UPON hearing the counsel the Court made the following O R D E R 1 We have heard counsel appearing on behalf of the parties.

2 The transfer petition is allowed in terms of the signed order.

3 Pending application(s), if any, stands disposed of.

(MANISH ISSRANI) (SAROJ KUMARI GAUR) COURT MASTER(SH) ASSISTANT REGISTRAR (SIGNED ORDER IS PLACED ON THE FILE)

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