Supreme Court - Daily Orders
Jyoti Jaiswal vs Manish Jaiswal on 14 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1581 OF 2022
JYOTI JAISWAL Petitioner(s)
VERSUS
MANISH JAISWAL Respondent(s)
O R D E R
Heard Md. Shahid Anwar, learned counsel appearing for the petitioner (wife). Also heard Mr. Pavan Kumar, learned counsel appearing for the respondent (husband).
Having heard the learned counsel for the parties and considering the pleadings in the case, we allow the transfer petition. Accordingly, Matrimonial Case No. 01/2020, titled “Manish Jaiswal v. Jyoti Jaiswal“, pending in the Court of the Civil Judge Senior Division, Champua, District Keonjhar, Odisha is directed to be transferred to the Principal Judge Family Court, Kanpur Nagar, U.P. Records of the case would be immediately transferred to the transferee court.
The parties are directed to appear, either in person or through an authorized representative, before the transferee court. However, in case there is non-appearance, court notice would be issued to the defaulting party. It is further clarified that if Signature Not Verified the parties seek to participate in the proceedings through virtual Digitally signed by NITIN TALREJA Date: 2023.07.17 09:55:29 IST Reason: mode, such request shall be acceded to unless their physical presence is necessarily required.
1 The parties may explore the possibility of settlement through mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard. The transferee court would decide the matter expeditiously. Pending application(s), if any, shall stand closed.
..................J. (HRISHIKESH ROY) ..................J. (PANKAJ MITHAL) NEW DELHI;
July 14, 2023.
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ITEM NO.1 COURT NO.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). 1581/2022
JYOTI JAISWAL Petitioner(s)
VERSUS
MANISH JAISWAL Respondent(s)
(***Mediation report is dated 08.05.2023 has been received. IA No. 100843/2022 - STAY APPLICATION) Date : 14-07-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Md. Shahid Anwar, AOR Mr. Shakeel Uzzaman, Adv.
Mr. Syed Rehan, Adv.
Mr. Mohd. Naseem Mughal, Adv.
For Respondent(s) Mr. Pavan Kumar, AOR Mr. Shailendra P. Singh, Adv.
Mr. Sushant Dogra, 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. Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file) 3