Supreme Court - Daily Orders
Sapna Tamta vs Vishal Nandal on 8 October, 2025
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(Civil) No.2447/2025
SAPNA TAMTA Petitioner(s)
VERSUS
VISHAL NANDAL Respondent(s)
O R D E R
1. By way of this petition filed under Section 25 CPC, the petitioner - wife seeks transfer of the H.M.A. No.3250/2024, titled “Vishal Nandal vs Sapna Tamta”, filed by the respondent - husband under Section 13 (1) (ia) & (ib) of the Hindu Marriage Act, 1955, pending before the Principal Judge, Family Courts, Ghaziabad, U.P. to the Family Court, Pithoragarh, Uttarakhand.
2. The respondent-husband, although served with the notice issued by this Court yet has chosen not to remain present before this Court either in-person or through an advocate.
3. Sufficient cause having been made out by the petitioner – wife, warranting transfer of the case, as prayed for by her, the Transfer Petition deserves to be allowed. It is ordered accordingly.
4. Consequently, H.M.A. No.3250/2024, titled “Vishal Nandal vs Sapna Tamta” pending before the Principal Judge, Family Courts, Signature Not Verified Ghaziabad, U.P. is ordered to be transferred to the Family Court, Digitally signed by VISHAL ANAND Date: 2025.10.09 14:24:54 IST Reason: Pithoragarh, Uttarakhand.
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5. The entire record pertaining to the said case shall be transmitted forthwith by the transferor court to the transferee court …………………………………………J (J.B. PARDIWALA) …………………………………………J (K.V. VISWANATHAN) NEW DELHI;
8TH OCTOBER, 2025.
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ITEM NO.4 COURT NO.8 SECTION XI
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.2447/2025
SAPNA TAMTA Petitioner(s)
VERSUS
VISHAL NANDAL Respondent(s)
(IA No. 207593/2025 - STAY APPLICATION) Date : 08-10-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :
Mr. Rishesh Sikarwar, Adv. Mr. Prashant Kumar Umrao, AOR Mr. Chandan Kumar Singh, Adv. Mr. V. Ramasubbu, Adv.
For Respondent(s) :
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 applications, if any, also stand disposed of.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed Order is placed on the file)