Supreme Court - Daily Orders
Dr. Roopal Agarwal vs Rahul Agarwal on 2 September, 2022
Bench: Aniruddha Bose, Vikram Nath
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 257/2021
DR. ROOPAL AGARWAL PETITIONER(S)
VERSUS
RAHUL AGARWAL RESPONDENT(S)
O R D E R
The present petition has been filed by the petitioner- wife seeking transfer of further proceedings in Petition No.1909 of 2020 titled as “Rahul Agarwal vs. Dr.Roopal Agarwal” pending before the Court of District Judge, Alipore, Kolkata to the Family Court of Jabalpur, Madhya Pradesh.
Heard learned counsel appearing for the petitioner and the respondent.
We are apprised that the mediation, which was to be taken place in terms of the directions of this Court issued on 07.02.2022 could not take place because the respondent-husband failed to deposit the sum of Rs.50,000/- (Rupees Fifty Thousand only) towards travelling and other expenses of the petitioner-wife.
Signature Not Verified Having gone through the petition, we are satisfied that Digitally signed by POOJA SHARMA interest of justice would be served if the case registered as Date: 2022.09.08 19:13:14 IST Reason: Petition No.1909 of 2020 titled as “Rahul Agarwal vs. 2 Dr.Roopal Agarwal” pending before the Court of District Judge, Alipore, Kolkata is transferred to the Family Court of Jabalpur, Madhya Pradesh. We order accordingly. The records of the said proceeding shall be sent to the transferee Court and the Family Court at Jabalpur, Madhya Pradesh shall proceed in the matter from the stage at which the matter is at present pending before the Court in Alipore, Kolkata.
The Transfer Petition stands allowed accordingly. Pending applications, if any, shall stand disposed of.
...................J. [ ANIRUDDHA BOSE] ...................J. [ VIKRAM NATH] New Delhi;
September 02, 2022.
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ITEM NO.39 COURT NO.15 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). 257/2021
DR. ROOPAL AGARWAL PETITIONER(S)
VERSUS
RAHUL AGARWAL RESPONDENT(S)
(***Mediation report dated 11.04.2022 has been received. IA No. 21546/2021 - STAY APPLICATION) Date : 02-09-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Harmeet Singh Ruprah, AOR Mr. Puneet Kumar Arya, Adv. Mr. Shivam Pundhir, Adv.
For Respondent(s) Mr. Pashupathi Nath Razdan, AOR Mr. Prakhar Srivastav, Adv. Mr. Varun, Adv.
Mr. Astik Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petition stands allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)