Supreme Court - Daily Orders
Pinki Verma vs Gaurav Kumar on 1 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2910/2022
PINKI VERMA ..... PETITIONER
VERSUS
GAURAV KUMAR ..... RESPONDENT
O R D E R
As per the office report, the respondent has been served. However, none has appeared on behalf of the respondent.
It may be noted that by the order dated 15.12.2022, while issuing notice, proceedings in Matrimonial Suit Case No. 840/2014 titled “Gaurav Kumar vs. Pinki Verma” pending before the Court of Principal Judge, Family Court, Dehradun, Uttrakhand, were stayed. It is, therefore, apparent that the respondent would be aware of the pendency of the present petition.
In view of the aforesaid, the respondent is proceeded, ex- parte.
Having given due consideration to the contentions raised by the petitioner, the averments made in the transfer petition, and in the interest of justice, the transfer petition is allowed.
Accordingly, Matrimonial Suit Case No. 840/2014 titled “Gaurav Kumar vs. Pinki Verma” pending before the Court of Principal Judge, Family Court, Dehradun, Uttrakhand, is directed to be transferred Signature Not Verified Digitally signed by to the court of Principal Judge, Family Court, Muzaffarnagar, Uttar BABITA PANDEY Date: 2023.02.02 17:37:52 IST Reason: Pradesh, 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 or through the authorized representatives, or through video- conferencing if the said facility is available in the transferee court on 23.03.2023. In case there is non-appearance on behalf of any party on the date fixed, court notice would be issued by the transferee court to the defaulting party.
The parties may explore possibility of settlement through mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard.
The transferee court would decide the matter expeditiously. Pending application(s), if any, stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;
FEBRUARY 01, 2023.
bP
ITEM NO.9 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(s)(Civil) No(s). 2910/2022
PINKI VERMA Petitioner(s)
VERSUS
GAURAV KUMAR Respondent(s)
(IA No. 196538/2022 - EX-PARTE STAY) Date : 01-02-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Nishit Agrawal, AOR Ms. Kanishka Mittal, Adv.
For Respondent(s) 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.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)
(Singed order is placed on the file)