Supreme Court - Daily Orders
Bhumika Khatri vs Ravi Rana on 18 October, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
T.P. (C) NO. 2029 OF 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2029 OF 2024
BHUMIKA KHATRI PETITIONER(S)
VERSUS
RAVI RANA RESPONDENT(S)
O R D E R
1. The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of Case bearing H.M.A No. 1188 of 2024 titled as “Ravi Rana vs. Bhumika Khatri” pending before the Court of Principal Judge, Family Courts, Rohini Courts, North West, New Delhi to the Court of competent jurisdiction at Gurugram, Haryana.
2. Having heard learned counsel for the parties and taking into consideration the grounds taken in the transfer petition, we allow the transfer petition and direct the transfer of case bearing H.M.A No. 1188 of 2024 titled as “Ravi Rana vs. Bhumika Khatri” pending before the Court of Principal Judge, Family Courts, Rohini Courts, North West, New Delhi to the Court of competent jurisdiction at Gurugram, Haryana.
3. Let the record of the case be transferred without delay. Signature Not Verified
4. Digitally signed by Indu Marwah Date: 2024.10.21 A copy of this order be sent to the concerned court for 19:20:19 IST Reason:
compliance.1
T.P. (C) NO. 2029 OF 2024
5. If video conferencing facility is available with the transferee Court, the benefit of the same shall be extended to the parties.
6. Pending application(s), if any, shall stand disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [SANDEEP MEHTA] NEW DELHI;
OCTOBER 18, 2024
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T.P. (C) NO. 2029 OF 2024
ITEM NO.4 COURT NO.14 SECTION XIV
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). 2029/2024
BHUMIKA KHATRI Petitioner(s)
VERSUS
RAVI RANA Respondent(s)
(FOR ADMISSION and IA No.170003/2024-EX-PARTE STAY ) Date : 18-10-2024 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) Mr. Vineet Bhagat, AOR Mr. Sanjeep Aneja, Adv.
Mrs. Manju Bhagat, Adv.
Mrs. Archna Midha, Adv.
Mr. Aksveer Singh Saggu, Adv.
For Respondent(s) Mr. Divyadeep Chaturvedi, AOR Mr. Shashi Pratap Singh, Adv.
Ms. Urvashi, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is allowed in terms of Signed Order.
2. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)
(Signed Order is placed on the file) 3