Supreme Court - Daily Orders
Jaspreet Kaur vs Ripu Daman Singh on 31 January, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 3121 OF 2024
JASPREET KAUR … Petitioner
VERSUS
RIPU DHAMAN SINGH … Respondent
O R D E R
1. This petition is filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of HMA No. 260 of 2024 titled “Ripu Dhaman Singh vs. Jaspreet Kaur”, pending before the Court of Principal Judge, Family Court, Kangra at Dharamshala, Himachal Pradesh to the Court of Principal Judge, Family Courts, Ambala, Haryana.
2. It is noticed that the respondent stands served.
The matter was called out but no one appeared of the respondent.
3. Ms. Shubangi Pandey, learned counsel (Email Address :
[email protected]) who is present in the Court, is requested to assist the Court as an Amicus Curiae (Pro Bono).Signature Not Verified Digitally signed by Ashwani Kumar Date: 2025.02.04
The Court file was handed over to Ms. Pandey to assist the 19:57:40 IST Reason: Court.2
4. Even after pass over, when the matter was called out for hearing, no one appeared on behalf of the respondent.
5. After going through the file, Ms. Shubhangi Pandey, learned Amicus Curiae(Pro Bono), suggested that considering the grounds that the petitioner has no source of income and has a minor daughter to take care of and has an apprehension of threat to her life, the transfer sought in the present petition may be allowed.
6. On consideration of the matter in totality, we are of the view that the transfer can be allowed. Consequently, the Transfer Petition is allowed more so on the grounds set up in the petition.
7. Accordingly, the case being HMA No. 260 of 2024 titled “Ripu Dhaman Singh vs. Jaspreet Kaur”, pending before the Court of Principal Judge, Family Court, Kangra at Dharamshala, Himachal Pradesh is transferred to the Court of Principal Judge, Family Courts, Ambala, Haryana.
8. The concerned Family Court at Kangra at Dharamshala, Himachal Pradesh shall transfer the records pertaining to the said case to the transferee court, as expeditiously as possible.
9. Parties are directed to appear before the concerned Court on 27th February,2025.
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10. The Respondent is permitted to attend the proceedings virtually, unless his presence is required by the trial Court.
11. Pending application(s), if any, shall stand disposed of.
….....................… J.
[SANJAY KAROL] ......................… J.
[K.V. VISWANATHAN] NEW DELHI;
JANUARY 31, 2025
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ITEM NO.7 COURT NO.16 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(Civil) No. 3121/2024
JASPREET KAUR Petitioner(s)
VERSUS
RIPU DAMAN SINGH Respondent(s)
(IA No. 267575/2024 - EXEMPTION FROM FILING O.T. IA No. 267573/2024
- STAY APPLICATION) Date : 31-01-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE K.V. VISWANATHAN Ms. Shubangi Pandey, Amicus Curiae For Petitioner(s):
Mr. Rajesh Kumar Chaurasia, AOR Mr. Mohd. Hasibuddin, Adv. Mr. Sujeet Kumar, Adv.
Mr. Shailendra Kumar Nirmal, Adv. Mr. Devender Singh, Adv.
Mr. Soni, Adv.
For Respondent(s):
UPON hearing the counsel the Court made the following O R D E R
1. The transfer petition is allowed in terms of the signed order.
2. Pending application(s), if any, shall stand disposed of.
(MANISH ISSRANI) (ANU BHALLA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
(Signed order is placed on the file)