Sangita Sarwan Mahto vs Sarwan Kumar Mahto on 8 May, 2023

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Supreme Court - Daily Orders

Sangita Sarwan Mahto vs Sarwan Kumar Mahto on 8 May, 2023

Bench: M.M. Sundresh

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                                           IN THE SUPREME COURT OF INDIA

                                             CIVIL ORIGINAL JURISDICTION

                                  TRANSFER PETITION (CIVIL) NO. 2690 OF 2022


     SANGITA SARWAN MAHTO                                                   .....           PETITIONER

                                                   VERSUS

     SARWAN KUMAR MAHTO                                                     .....           RESPONDENT


                                                      O R D E R

Having heard the learned counsel for the parties, the averments made in the transfer petition, and in the interest of justice, we allow the transfer petition.

Accordingly, M. Petition No. 607 of 2021 titled “Sarwan Kumar Mahto vs. Sangita Sarwan Mahto” pending before the court of Civil Judge (Senior Division) at Thane, Maharashtra is directed to be transferred to the court of Principal Judge, Family Court at Chhapra, Saran, Bihar, who may hear the case himself or assign it to a court of competent jurisdiction.

Records of the case would be immediately transferred to the transferee court.

To cut short delay, parties are directed to appear in person, through an authorized representative or through video-conferencing if the said facility is available, before the transferee court on 19.07.2023. However, in case there is non-appearance, court notice Signature Not Verified Digitally signed by SWETA BALODI would be issued to the defaulting party. Date: 2023.05.16 17:50:13 IST Reason:

The parties may explore possibility of settlement through mediation. The transferee court would obtain the desire and wishes 2 of the parties and proceed accordingly in this regard. The transferee court would decide the matter expeditiously. Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;

MAY 08, 2023.

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ITEM NO.2                    COURT NO.7                        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. 2690/2022 SANGITA SARWAN MAHTO Petitioner(s) VERSUS SARWAN KUMAR MAHTO Respondent(s) (IA No. 182917/2022 - EX-PARTE STAY and IA No. 182919/2022 - EXEMPTION FROM FILING O.T.) Date : 08-05-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Sanjeev Trivedi, Adv. Mr. S.R. Setia, AOR For Respondent(s) Mr. Awadhesh Kumar Dubey, Adv. Mr. Sanjay Kumar Dubey, AOR Ms. Nazish Fatima, Adv.

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, shall stand disposed of.




(DEEPAK GUGLANI)                                 (R.S. NARAYANAN)
   AR-cum-PS                                    COURT MASTER (NSH)

(signed order is placed on the file)

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Supreme Court - Daily Orders