Tabbussum @ Naaz vs Shakil Quareshi on 21 January, 2026

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Supreme Court - Daily Orders

Tabbussum @ Naaz vs Shakil Quareshi on 21 January, 2026

Bench: Pankaj Mithal

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                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION

                               TRANSFER PETITION (CIVIL) NO.1460/2025


                         TABBUSSUM @ NAAZ                              PETITIONER(S)

                                                     VERSUS

                         SHAKIL QUARESHI                               RESPONDENT(S)

                                                    ORDER

1. The present transfer petition has been filed by the petitioner-wife seeking transfer of a case initiated at the instance of the respondent-husband bearing CS/12/2024, titled as “Shakil Quareshi Vs. Tabbussum @ Naaz”(subject-case), pending before the Principal District Judge Family Court Malout, District Sri Muktsar Sahib, Punjab to the Court of Principal Judge Family Court, Mathura, Uttar Pradesh.

2. Heard learned counsel for the petitioner.

3. Despite service of notice upon the respondent-husband, no one has entered appearance on his behalf so far, meaning thereby that the respondent is not interested to contest the transfer petition.

Signature Not Verified

4. Considering the facts and circumstances of Digitally signed by SNEHA DAS Date: 2026.01.22 17:44:18 IST the case, it would be expedient in the ends of Reason: justice to transfer the subject-case as asked for by the petitioner-wife.

5. The Court where proceedings are pending is directed to send the records to the transferee Court promptly and without any delay.

6. The Transfer Petition stands allowed accordingly.

7. If video conferencing facility is available with the transferee Court, the benefit of the same shall be made available to the parties. They need not appear physically on each date unless their physical presence is absolutely necessary.

8. A copy of this order be sent to the concerned courts for compliance.

9. Pending application(s), if any, shall stand disposed of.

…………………………………………………...J. [PANKAJ MITHAL] …………………………………………………...J. [S.V.N. BHATTI] NEW DELHI;

JANUARY 21, 2026.

SD
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ITEM NO.13                    COURT NO.9                   SECTION IV-D

                   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.        1460/2025

TABBUSSUM @ NAAZ                                            Petitioner(s)

                                      VERSUS

SHAKIL QUARESHI                                             Respondent(s)

(IA No. 126538/2025 - EX-PARTE STAY) Date : 21-01-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Bikash Chandra, Adv.

Mr. Anil Kumar, AOR Mr. Purushottam Sharma, Adv. Mr. K K Chauhan, Adv.

Mrs. Himani Choudhary, Adv. Mr. Mata Prasad Singh, Adv. Mr. Sanjay Kumar Singh, Adv. Mr. P.N.Yadav, Adv.

Ms. Jitesh Kumari, Adv. Mr. Pramod Kumar Singh, Adv. Mr. Mahendra Singh, Adv. Ms. Gitesh Kumari, Adv. Mr. Arun Kumar, Adv.

Ms. Prema Kumari, Adv. Ms. Kajal Kumari, Adv. Ms. Nisha Rani, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R

1. The transfer petition stands allowed in terms of the signed order which is placed on the file.

2. Pending application(s), if any, shall stand 4 disposed of.

(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)

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