Supreme Court - Daily Orders
Gunjan Gupta vs Narayan Gupta on 15 May, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 627 OF 2025
GUNJAN GUPTA ..... PETITIONER(S)
VERSUS
NARAYAN GUPTA ..... RESPONDENT(S)
O R D E R
As per the office report, the respondent has been served. However, he has chosen not to enter appearance.
It may be noted that, by order dated 06.03.2025, while issuing notice, the proceedings in CM 455/2024, titled "Narayan Gupta vs. Gunjan Gupta", pending before the Family Court No. 1, Sri Ganganagar, Rajasthan, were stayed. It is, therefore, apparent that the respondent would be aware of the pendency of the present petition. The respondent is, therefore, set 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, CM 455/2024, titled "Narayan Gupta vs. Gunjan Gupta", pending before the Family Court No. 1, Sri Ganganagar, Rajasthan, is directed to be transferred to the learned Principal Judge, Family Court 01, West District, Tis Hazari Courts, Delhi, Signature Not Verified Digitally signed by Deepak Guglani who may hear the case himself/herself or assign it to a Court of Date: 2025.05.17 15:27:56 IST Reason: competent jurisdiction.
1 Records of the case shall be immediately transferred to the transferee Court.
The parties may appear in person or through their authorized representatives or through video-conferencing, if the said facility is available in the transferee Court. The parties may explore the possibility of settlement through mediation. The transferee Court may obtain the desire and wishes of the parties in this regard and proceed accordingly.
The transferee Court shall decide the matter expeditiously. Pending application(s), if any, stand disposed of.
..................J. (SANJAY KUMAR) ..................J. (K.V. VISWANATHAN) NEW DELHI;
MAY 15, 2025.
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ITEM NO.5 COURT NO.15 SECTION XV
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. 627/2025 GUNJAN GUPTA Petitioner(s) VERSUS NARAYAN GUPTA Respondent(s) (IA No. 55446/2025 - EX-PARTE STAY and IA No. 55447/2025 - EXEMPTION FROM FILING O.T.) Date : 15-05-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :
Ms. Jyotika Kalra, AOR Mr. Rishi Nadan, Adv.
Ms. Tenzing Doma Lepcha, 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.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
(signed order is placed on the file) 3