Supreme Court - Daily Orders
Preeti Bhardwaj vs Ankur Bhardwaj on 18 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 70 OF 2023
PREETI BHARDWAJ ..... PETITIONER
VERSUS
ANKUR BHARDWAJ ..... RESPONDENT
O R D E R
As per the office report, the respondent has been served. However, none has appeared on behalf of the respondent.
It may be noted that vide order dated 19.01.2023, notice was issued and vide order dated 02.03.2023, proceedings in H.M.A. No.788 of 2022 titled “Ankur Bhardwaj vs. Preeti” pending in the Family Court at Gurugram, Haryana were stayed. It is, therefore, apparent that the respondent would be aware of the pendency of the present petition.
In view of the aforesaid, the respondent is proceeded, ex- parte.
Having given due consideration to the contentions raised by the petitioner, the averments made in the transfer petition, and in the interest of justice, the transfer petition is allowed.
Accordingly, H.M.A. No.788 of 2022 titled “Ankur Bhardwaj vs. Preeti” pending in the Family Court at Gurugram, Haryana is Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.07.22 13:15:18 IST directed Reason: to be transferred to the court of Presiding Officer, 1 Family Court, Patiala House Courts, New Delhi, who may hear the case himself or assign it to a court of competent jurisdiction.
Records of the case would be immediately transferred to the transferee court.
To cut short delay, parties are directed to appear in-person or through the authorized representatives, or through video- conferencing if the said facility is available in the transferee court on 21.08.2023. In case there is non-appearance on behalf of the party on the date fixed, court notice would be issued by the transferee court to the defaulting party.
The parties may explore 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, stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (BELA M. TRIVEDI) NEW DELHI;
JULY 18, 2023.
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ITEM NO.3 COURT NO.3 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). 70/2023 PREETI BHARDWAJ Petitioner(s) VERSUS ANKUR BHARDWAJ Respondent(s) (IA No. 5802/2023 - STAY APPLICATION) Date : 18-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Ms. Reshmi Rea Sinha, AOR For Respondent(s) 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 disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file) 3