Supreme Court - Daily Orders
Anjelika Mitra vs Akash Mitra on 8 August, 2022
Author: C.T. Ravikumar
Bench: C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 2329/2021
ANJELIKA MITRA Petitioner(s)
VERSUS
AKASH MITRA Respondent(s)
O R D E R
The petitioner-wife has filed the captioned transfer petition seeking transfer of MC No.234/2021, titled as “Sri Akash Mitra vs. Smt. Anjelika Mitra”, pending in the Court of the Principal Civil Judge, (Senior Division), Bengaluru Rural District, Bangalore, Karnataka to the Family Court, Bhubaneswar, District Khordha, Odisha.
The learned counsel appearing for the respondent-husband has fairly submits that the respondent got no objection in transferring the MC No.234/2021 to the Family Court, Bhubaneswar, District Khorda, Odisha.
Learned counsel for the respondent further submits that the parties may be permitted to explore the possibility of settling the issues amicably and in that regard the matter may be sent before the Mediation Centre, High Court of Odissa, Cuttak. The learned counsel for the petitioner also endorsed the same.
In the aforesaid circumstances, the transfer petition is Signature Not Verified allowed.
Digitally signed by Dr.
MC No.234/2021 titled as “Sri Akash Mitra vs. Smt. Mukesh Nasa Date: 2022.08.18 11:33:01 IST Anjelika Mitra” stands transferred from the Court of the Principal Reason:
Civil Judge, (Senior Division), Bengaluru Rural District, Bangalore, Karnataka to the Family Court, Bhubaneswar, District Khordha, Odisha. The file pertaining to MC No.234/2021, titled as “Sri Akash Mitra vs. Smt. Anjelika Mitra”, shall be transmitted to the transferee Court, expeditiously. Communicate this order to the Courts concerned and also the Co-ordinator, Mediation Centre, High Court of Odissa at Cuttak.
On getting the entire files transferred from the Court of the Principal Civil Judge, (Senior Division), Bengaluru Rural District, Bangalore, Karnataka, the Family Court, Bhubaneswar, Odisha shall sent the parties for mediation, expeditiously, as ordered.
……………………………………………………….J (C.T. RAVIKUMAR) NEW DELHI;
AUGUST 08, 2022.
ITEM NO.1612 COURT NO.11 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. 2329/2021
ANJELIKA MITRA Petitioner(s)
VERSUS
AKASH MITRA Respondent(s)
IA No. 159493/2021 - EX-PARTE STAY
IA No. 29962/2022 - EXEMPTION FROM FILING AFFIDAVIT) Date : 08-08-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Sudhansu Palo, AOR Mr. Budhadev Pal, Adv.
Mr. Om Prakash, Adv.
For Respondent(s) Mr. Javedur Rahman, 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, also stand disposed of.
(ARUSHI SUNEJA) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed order is placed on the file.)