Supreme Court - Daily Orders
Pooja Singh vs Deepak Singh on 6 December, 2023
Author: Hima Kohli
Bench: Hima Kohli
TP (C) No. 2604 of 2023
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2604 OF 2023
POOJA SINGH PETITIONER
VERSUS
DEEPAK SINGH RESPONDENT
ORDER
1. The petitioner-wife has filed the present petition under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of a petition for dissolution of marriage by a decree of divorce filed by the respondent-husband under Section 13(1)(ia) of the Hindu Marriage Act, 1955 bearing HMA No. 2494 of 2023 titled “Deepak Singh Vs. Pooja Singh” pending before the Family Court, Dwarka, New Delhi to the Family Court at District-Agra (UP).
2. Having heard learned counsel for the parties and on examining the grounds taken in the transfer petition, we direct transfer of HMA No. 2494 of 2023 titled “Deepak Singh Vs. Pooja Singh” pending before the Family Court, Dwarka, New Delhi to the Family Court at District-Agra (UP).
3. The record of the case be transferred immediately to the transferee Court.
4. Further, liberty is granted to the respondent-husband to move an appropriate application Signature Not Verified before the transferee Court for permission to participate in the proceedings virtually. If Digitally signed by Rajni Mukhi such a request is made, the transferee Court may grant such permission and direct the Date: 2023.12.09 14:36:54 IST Reason: personal presence of the respondent-husband only when it is absolutely necessary.
1 TP (C) No. 2604 of 2023Further, if examination of the outstation witnesses is required and a request is made for recording the evidence through a Court Commissioner, the transferee Court shall consider the same and pass appropriate orders.
5. The Transfer Petition is allowed on the above terms. Pending application is disposed of.
………………..............................J. ( HIMA KOHLI ) ……………...................................J. ( AHSANUDDIN AMANULLAH ) NEW DELHI;
06th DECEMBER, 2023
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TP (C) No. 2604 of 2023
ITEM NO.9 COURT NO.12 SECTION XIV
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). 2604/2023
POOJA SINGH Petitioner(s)
VERSUS
DEEPAK SINGH Respondent(s)
IA No. 200903/2023 - STAY APPLICATION Date : 06-12-2023 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Nitin Singh, AOR Mr. Kuldeep Yadav, Adv.
Mr. Ankur Yadav, Adv.
Mr. Shashank Shekhar, Adv.
Ms. Ritu Yadav, Adv.
Ms. Jannat, Adv.
For Respondent(s) Mr. Vikash Deep Jain, Adv.
Ms. Nidhi Jain, Adv.
Mr. Pramod Tiwari, Adv.
Mr. Vivek Tiwari, Adv.
Ms. Priyanka Dubey, Adv.
Mr. Bhoopesh Pandey, Adv.
Ms. Archana Pandey, Adv.
Dr. Vinod Kumar Tewari, AOR UPON hearing the counsel the Court made the following O R D E R
1. Transfer Petition is allowed in terms of the Signed Order which is placed on the file.
2. Pending application is disposed of.
(KAPIL TANDON) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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