K Anuksha vs R Nagulesh on 25 November, 2025

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Supreme Court - Daily Orders

K Anuksha vs R Nagulesh on 25 November, 2025

Bench: Dipankar Datta

                                       IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION

                                  TRANSFER PETITION (C) No. 2968 OF 2024


     K. ANUKSHA                                                             PETITIONER



                                                     VERSUS

     R. NAGULESH                                                            RESPONDENT



                                                     ORDER

1. Read the office report dated 24th November, 2025.

2. Mediation report dated 11th November, 2025 has been received from the Supreme Court Mediation Centre. As per the mediation report, mediation between the parties has failed to bring about any settlement.

3. The marriage between the petitioner-wife and the respondent- husband was solemnized on 4th December, 2022. However, the parties have since drifted apart owing to differences arising by and between them.

4. The respondent has instituted proceedings under Section 13 of the Hindu Marriage Act, 1955, bearing H.M.O.P. No.101 of 2024 titled “R. Nagulesh v. K. Anuksha”. It is pending before the Family Court, Theni, Tamil Nadu.

Signature Not Verified

Digitally signed by

5. On the multiple grounds urged in the petition, the petitioner has JATINDER KAUR Date: 2025.11.27 17:48:47 IST sought for transfer of the aforesaid proceedings to the court of the Reason:

Principal Judge, Family Court, Bandra at Mumbai, Maharashtra. 2

6. We have heard the parties and perused the materials on record. Having regard to the inconvenience the petitioner is likely to face if the proceedings were continued in the court at Tamil Nadu (at a distance of around 1450 kms. from her present place of residence), we are satisfied that interest of justice demands grant of the prayer for transfer.

7. Hence, the transfer petition is allowed. H.M.O.P. No.101 of 2024 titled “R. Nagulesh v. K. Anuksha” pending before the Family Court, Theni, Tamil Nadu is transferred to the Principal Judge, Family Court, Bandra at Mumbai, Maharashtra. Records of H.M.O.P. No.101 of 2024 be transferred to the transferee court immediately.

8. To avoid delay, the parties are directed to appear before the transferee court on December 24, 2025. If any or both the parties fail to appear on that day, the presiding officer of the transferee court will fix another date of appearance. Thereafter, he shall be free to proceed in accordance with law.

9. The presiding officer shall endeavour to bring about a settlement between the parties through the process of mediation, notwithstanding that mediation has failed. If the process is again unsuccessful, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.

10. If the respondent is unable to attend the proceedings in person on any occasion, he will be at liberty to seek permission to attend through the virtual mode and if such a permission is sought, the presiding officer of the court may proceed to consider it reasonably. 3

11. Pending application(s), if any, shall also stand disposed of.

…………….............................J. [DIPANKAR DATTA] ……………..............................J. [AUGUSTINE GEORGE MASIH] New Delhi;

November 25, 2025.

ITEM NO.1                COURT NO.8                   SECTION XII

                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).     2968/2024

K ANUKSHA                                               Petitioner(s)

                                  VERSUS

R NAGULESH                                              Respondent(s)

IA No. 255167/2024 - EX-PARTE STAY

Date : 25-11-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Amardeep Bhattacharya, Adv.

Mr. Prateek Rari, Adv.

Mr. S Krishnamoorthy, Adv.

Mr. K. Kumaravadivel, Adv.

M/s V. Maheshwari & Co., AOR For Respondent(s) :Mr. Joby P. Varghese, AOR Ms. Rashi, Adv.

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 placed on the file.

(JATINDER KAUR)                                (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR                                COURT MASTER (NSH)

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