Parminder Kaur vs Pushpinder Singh on 11 June, 2020

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Supreme Court - Daily Orders

Parminder Kaur vs Pushpinder Singh on 11 June, 2020

Bench: S. Ravindra Bhat

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION

                               TRANSFER PETITION (C) NO.   445     OF 2019


     PARMINDER KAUR                                                   PETITIONER(S)

                                                  VERSUS

     PUSHPINDER SINGH                                                 RESPONDENT(S)


                                               O R D E R

Having heard learned counsel for the parties and having considered the pleadings, the Court is of the opinion that request for transfer is warranted. Accordingly, Divorce Petition Case No. HMA/3312/2018 titled as “Pushpinder Singh versus Parminder Kaur”, pending before the Principal Judge, Family Court, Faridabad, District Faridabad, Haryana is hereby transferred to the Family Court, Ghaziabad, District Ghaziabad, Uttar Pradesh.

The Family Court, Faridabad, shall send the case record to the transferee Court promptly and without any delay.

The transferee Court shall, in the first instance, refer the parties to mediation to explore the possibility of settlement within a reasonable period, failing which, the matter will be proceeded with on its merits.

The Transferee Court shall ensure that the same date or dates for hearing are given to facilitate the respondent’s appearance in the transferred case as in the other cases (i.e proceedings pending under Section 125 Cr.P.C. and under Section 12 of Protection of Women from Domestic Violence Act, petition under Section 156 Cr.P.C. and offences under S.498A, 354, 377, 323, 506 of the Dowry Prohibition Act).

The Transfer Petition is allowed in the aforesaid terms.

Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.06.15 11:53:02 IST

Reason:                                                      ..................J.
                                                             (S. RAVINDRA BHAT)
     New Delhi;
     11th June, 2020.
ITEM NO.5               Virtual Court 9                   SECTION XVI-A

                 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).     445/2019

PARMINDER KAUR                                            Petitioner(s)

                                  VERSUS

PUSHPINDER SINGH                                          Respondent(s)


 IA No. 34954/2019 - EX-PARTE STAY

IA No. 34956/2019 - EXEMPTION FROM FILING O.T. Date : 11-06-2020 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Abhishek Yadav,Adv.

Mr. Vinod Kumar,Adv.

Mr. Braj Kishore Mishra, AOR For Respondent(s) Mr. Jatinder Pal Singh, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition is allowed in terms of the signed order. Pending applications, if any, stand disposed of.

(SUMAN WADHWA)                                       (RAJINDER KAUR)
  AR CUM PS                                       ASSISTANT REGISTRAR

Signed order is placed on the file.

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