Priyanka Kumari vs Ashish Ranjan on 12 February, 2025

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Supreme Court - Daily Orders

Priyanka Kumari vs Ashish Ranjan on 12 February, 2025

Bench: Prashant Kumar Mishra

                                                               1

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION

                                TRANSFER PETITION (CRIMINAL) NO.                  OF 2025
                                          [DIARY NO.46838 of 2024]

     PRIYANKA KUMARI                                                                     Petitioner

                                                           VERSUS

     ASHISH RANJAN                                                                      Respondent

                                                       O R D E R

AHSANUDDIN AMANULLAH & PRASHANT KUMAR MISHRA, JJ.

Heard the learned counsel for the Petitioner.

2. None appears for the Respondent despite service of notice.1

3. The Petitioner seeks transfer of Criminal Misc. App. No.943 of 20242 titled “Smt. Priyanka Kumari v Shri Ashish Ranjan”, pending before the Family Court at Gandhi Dham, Kachchh to the Family Court, Faridabad, Haryana.

4. In the facts and circumstances of this case as also in the absence of any appearance on behalf of the Respondent or any counter-affidavit having been filed, we are inclined to allow the prayer. Ordered accordingly.

5. Criminal Misc. App. No.943 of 2024 supra is transferred from the Family Court at Gandhi Dham, Kachchh, Gujarat to the Signature Not Verified Digitally signed by ARJUN BISHT Family Court, Faridabad, Haryana. Date: 2025.02.13 16:12:25 IST Reason: 1

See Office Report dated 11.02.2025. 2 CNR No.GJKT200027132024.

6. The Family Court at Gandhi Dham, Kachchh shall transfer the records pertaining to the said case to the transferee court as expeditiously as possible.

7. Initially, the Respondent is permitted to attend the proceedings virtually. If and as and when required by the court concerned, the Respondent shall appear physically.

8. The present Transfer Petition as also pending application(s) viz. I.A. Nos.298106/2024 and 298107/2024 stand disposed of.

.....................J. [AHSANUDDIN AMANULLAH] .....................J. [PRASHANT KUMAR MISHRA] NEW DELHI 12 FEBRUARY, 2025 3 ITEM NO.10 COURT NO.17 SECTION II-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS TRANSFER PETITION (CRIMINAL) Diary No(s).46838/2024 PRIYANKA KUMARI Petitioner VERSUS ASHISH RANJAN Respondent [IA No.298107/2024 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS AND IA No.298106/2024 - EX-PARTE STAY] Date : 12-02-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Ali Muzzafar, Adv.

Mr. Ganesh Chand Sharma, Adv. Mr. Kausar Raza Faridi, AOR For Respondent(s) Nemo UPON hearing the Counsel, the Court made the following O R D E R

1. The Transfer Petition (Criminal) is allowed in terms of the Signed Order.

2. The pending I.A.s are disposed of.

(SAPNA BISHT)                                              (MAMTA RANI)
COURT MASTER (SH)                                      COURT MASTER (NSH)

[SIGNED ORDER IS PLACED ON THE FILE]

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