Supreme Court - Daily Orders
Supreet Kaur vs Japmeet Singh Marwah on 5 March, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3258 OF 2024
SUPREET KAUR ..... PETITIONER(S)
VERSUS
JAPMEET SINGH MARWAH ..... RESPONDENT(S)
O R D E R
Despite service of notice, the respondent has chosen not to enter appearance. 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, HMA Petition No. 532/2021, titled "Japmeet Singh vs. Supreet Kaur", pending before the Family Court, Sri Ganganagar, Rajasthan, is directed to be transferred to the Presiding Officer, Family Court at Patiala, Punjab, who may hear the case himself/herself or assign it to a Court of competent jurisdiction.
Records of the case shall be immediately transferred to the transferee Court.
To cut short delay, parties are directed to appear before the transferee court on 07.04.2025. On the said date and thereafter, the Signature Not Verified parties may appear in person or through their authorized Digitally signed by Deepak Guglani representatives or through video-conferencing, if the said facility Date: 2025.03.06 17:19:58 IST Reason: is available in the transferee Court. In case there is non- 1 appearance on behalf of any party on the date fixed by this Court, notice shall be issued by the transferee Court to the defaulting party.
The parties may explore the possibility of settlement through mediation. The transferee Court may obtain the desire and wishes of the parties and proceed accordingly in this regard.
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;
MARCH 05, 2025.
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ITEM NO.46 COURT NO.10 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. 3258 OF 2024 SUPREET KAUR ..... PETITIONER(S) VERSUS JAPMEET SINGH MARWAH ..... RESPONDENT(S) (FOR ADMISSION and IA No.278444/2024-STAY APPLICATION and IA No.278445/2024-EXEMPTION FROM FILING O.T.) Date : 05-03-2025 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) :
Mr. Abhimanyu Tewari, AOR Ms. Eliza Bar, Adv.
Mr. Sidhant Awasthy, Adv. Mr. Siddhant Saroha, Adv. Mr. Praveer Singh, 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) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR
(signed order is placed on the file) 3