Supreme Court - Daily Orders
Snigdha Kumar @ Snigdha Chourasia vs Ankur Kumar on 16 April, 2025
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) No.145 OF 2025
SNIGDHA KUMAR @ SNIGDHA CHOURASIA Petitioner
VERSUS
ANKUR KUMAR Respondent
O R D E R
1. By way of this petition filed under Section 25 Code of Civil Procedure, 1908 the petitioner-wife seeks transfer of petition No. D-21 of 2024 filed by the respondent-husband, titled “Ankur Kumar vs. Snigdha Kumar @ Snigdha Chourasia” pending in the Court of Principal Judge, Family Court, Thane to the Principal Judge, Family Court, Dhanbad, Jharkhand.
2. Mediation report dated 04.03.2025 has been received from the Supreme Court Mediation Centre. As per the mediation report, mediation between the parties has failed to bring about any settlement.
3. The marriage between the petitioner and the Signature Not Verified respondent was solemnized on 09.12.2016. However, the Digitally signed by JATINDER KAUR Date: 2025.04.17 17:09:15 IST Reason: parties have since drifted apart owing to differences arising by and between them.
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4. We have heard the parties and perused the materials on record.
5. Sufficient cause having been made out by the petitioner, warranting transfer of the case, as prayed for by her, the transfer petition deserves to be allowed.
6. Hence, the transfer petition is allowed. Petition No. D-21 of 2024 titled “Ankur Kumar vs. Snigdha Kumar @ Snigdha Chourasia” pending in the Court of Principal Judge, Family Court, Thane is transferred to the Principal Judge, Family Court, Dhanbad, Jharkhand. Records of Petition No. D-21 of 2024 be transferred to the transferee court immediately.
7. The presiding officer shall endeavour to bring about a settlement between the parties through the process of mediation, notwithstanding that mediation has failed. If the process is again unsuccessful, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.
8. If the respondent is unable to attend the proceedings in person on any occasion, he will be at liberty to seek permission to attend through the video conferencing facility and if such a permission is 3 sought, the presiding officer of the court may proceed to consider it reasonably. If video conferencing facility is not available with the transferee court, parties are at liberty to seek modification of this order.
9. Pending application(s), if any, shall also stand disposed of.
..............J. [MANOJ MISRA] ..............J. [MANMOHAN] New Delhi;
April 16, 2025.
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ITEM NO.1 COURT NO.17 SECTION IX
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). 145/2025
SNIGDHA KUMAR @ SNIGDHA CHOURASIA Petitioner(s)
VERSUS
ANKUR KUMAR Respondent(s)
Mediation report is received.
IA No. 73610/2025 - INTERIM CUSTODY OF CHILD IA No. 15537/2025 - STAY APPLICATION Date : 16-04-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :Mr. Himanshu Munshi, AOR Mr. Anitesh Choudhary, Adv.
Mr. Siddhant Munshi, Adv.
For Respondent(s) :Ms. Puja Dewan, AOR Mr. Aadarsh Kothari, Adv.
Mr. Uday Seth, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The transfer petition is allowed in terms of the signed order.
2. Pending application(s), if any, stand disposed of. (JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH) [Signed order is placed on the file]