Supreme Court - Daily Orders
Sonia Sharma vs Arun Kumar Gautam on 23 July, 2025
IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION(CRL.) NO.122/2025
SONIA SHARMA & ORS. Petitioner(s)
VERSUS
ARUN KUMAR GAUTAM Respondent(s)
WITH
TRANSFER PETITION (CRL.) No.62/2025
TRANSFER PETITION (C) No.288/2025
O R D E R
1. Heard learned counsel for the petitioners.
2. None appeared for the respondent(s) despite service of notice.
3. The petitioner, Ms. Sonia Sharma, is wife of Saurabh Gautam (arrayed as respondent in T.P.(Crl.) No. 62/2025 and T.P.(C) No. 288/2025), who is a relative of Arun Kumar Gautam (respondent in T.P.(Crl.) No. 122/2025). Inter se parties four cases are pending in different courts at Baghpat (Uttar Pradesh).
4. Ms. Sonia Sharma by filing these transfer petitions seek transfer of three proceedings, namely, (a) Complaint Case No.621/2022/Computer Case No.5245/2022, titled “Arun Kumar Gautam v. Sonia Sharma & Ors.”, from the Court of Chief Judicial Signature Not Verified Digitally signed by Magistrate, Laksar, Haridwar, Uttarakhand to a competent Court at babita pandey Date: 2025.07.31 17:03:34 IST Reason: District Baghpat, U.P.; (b) Crl. Case No.795/2024, titled “Sourabh 1 Gautam v. Soniya Sharma & Ors.”, from the Court of Judicial Magistrate, Laksar, Haridwar, Uttarakhand to a competent court at Baghpat, Uttar Pradesh; and (c) HMA Petition No.115/2024, titled “Saurabh Gautam v. Sonia & Ors.”, from Family Court, Laksar, Haridwar, Uttarakhand to Family Court, Baghpat, Uttar Pradesh.
5. The submission on behalf of petitioner is that inter se parties there are four other cases pending in District Baghpat, therefore, it would be appropriate that all cases are tried at one place i.e., District Baghpat because it would be convenient for both sides.
6. Upon consideration of submissions and on perusal of materials available on record, we are of the view that for convenience of both sides, Transfer Petition(s) deserve to be allowed. Accordingly, (a) Complaint Case No.621/2022/Computer Case No.5245/2022, titled “Arun Kumar Gautam v. Sonia Sharma & Ors.”, pending in the Court of Chief Judicial Magistrate, Laksar, Haridwar, Uttarakhand is transferred to a competent Court at District Baghpat, U.P.; (b) Crl. Case No.795/2024, titled “Sourabh Gautam v. Soniya Sharma & Ors.”, pending in the Court of Judicial Magistrate, Laksar, Haridwar, Uttarakhand is transferred to a competent court at District Baghpat, Uttar Pradesh; (c) and HMA Petition No.115/2024, titled “Saurabh Gautam v. Sonia & Ors.”, pending in the Family Court, Laksar, Haridwar, Uttarakhand is transferred to Family Court, District Baghpat, Uttar Pradesh. The transferor court(s) shall transmit the entire record of the case(s) 2 forthwith to the District Judge Baghpat, who shall assign the cases to the competent court functioning under his administrative jurisdiction.
7. It will be open to the parties to seek permission to appear through video conferencing platform. It is expected that such permission shall be accorded unless physical presence of the parties is considered necessary.
8. The Transfer Petitions are allowed in the aforesaid terms.
9. Pending application(s), if any, shall stand disposed of.
……………………………………………………………………J. [MANOJ MISRA] ………………………………………………………………………J. [AUGUSTINE GEORGE MASIH] NEW DELHI;
23rd JULY, 2025
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ITEM NO.1 COURT NO.16 SECTION II-B
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)(Criminal) No(s). 122/2025 SONIA SHARMA & ORS. Petitioner(s) VERSUS ARUN KUMAR GAUTAM Respondent(s) IA No. 40388/2025 - EXEMPTION FROM FILING O.T. IA No. 40385/2025 - STAY APPLICATION WITH T.P.(Crl.) No. 62/2025 (II) IA No. 25012/2025 - EXEMPTION FROM FILING O.T. IA No. 25011/2025 - STAY APPLICATION T.P.(C) No. 288/2025 (X) IA No. 29486/2025 - EXEMPTION FROM FILING O.T. IA No. 29485/2025 - STAY APPLICATION Date : 23-07-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :
Mr. Praveen Swarup, AOR Mr. Praveen Swarup, Adv. Mr. Devesh Maurya, Adv.
Mr. Sunny Kapoor, Adv.
Mr. Saurabh Rohilla, Adv. Mr. Ravi Kumar, Adv.
Ms. Sunakshi, Adv.
For Respondent(s) :4
UPON hearing the counsel the Court made the following O R D E R
1. Transfer Petitions are allowed in terms of the Signed Order.
9. Pending application(s), if any, shall stand disposed of.
(RASHI GUPTA) (RAVINDER KUMAR)
COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file)
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