Supreme Court - Daily Orders
Abhishek Mamgain vs Akanksha Mamgain on 4 August, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
IN THE SUPREME COURT OF INDIA
CRIMINAL/CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO.693/2024
ABHISHEK MAMGAIN PETITIONER(S)
VERSUS
AKANKSHA MAMGAIN & ANR. RESPONDENT(S)
WITH
TRANSFER PETITION (CIVIL) NO.2349/2024
WITH
TRANSFER PETITION (CIVIL) NO.2665/2024
ORDER
1. The present transfer petitions have been filed by the petitioner-husband seeking transfer of the following cases namely:-
i. Case bearing COMA No. 30 of 2021, titled as “Akanksha Mamgain & Anr. Vs. Col. Abhishek Mamgain”, pending in the Court of Judicial Magistrate First Class, Panchkula, Haryana to the Court of Judicial Magistrate at Dehradun, Uttarakhand;
Signature Not Verified ii. Petition filed under Sections 25 and 12 Digitally signed by SNEHA DAS Date: 2025.08.05 18:27:32 IST Reason: of the Guardianship and Wards Act, 1890 bearing GW No.04 of 2023, titled as “Abhishek Mamgain 2 Vs. Akanksha Mamgain”, pending in the Court of District Judge, Panchkula, Haryana to the Court of Principal Family Judge at Dehradun, Uttarakhand.
iii. Case bearing H.M.A. No. 162 of 2024, titled as “Colonel Abhishek Mamgain Vs. Mrs. Akanksha Mamgain”, pending in the Court of Principal Judge, Family Court, Panchkula, Haryana to the Court of Principal Family Judge at Dehradun, Uttarakhand.
2. Heard learned counsel for the parties.
3. The only ground on which transfer has been sought is the ill health condition of the petitioner and that he is staying at Dehradun as a retired person with his old parents.
4. In the facts and circumstances of the present cases, more particularly, when two of the subject-cases of which transfer is sought, have been instituted by the petitioner-husband himself at Panchkula, we do not deem it necessary to transfer the subject-cases, as asked for.
5. Accordingly, the transfer petitions stand 3 dismissed.
6. However, the petitioner is at liberty to appear virtually in all the three subject-cases, if video conferencing facility is available with the concerned Court. He need not appear physically on each date unless his physical presence is absolutely necessary.
7. Pending application(s), if any, shall stand disposed of.
…………………………………………………...J. [PANKAJ MITHAL] …………………………………………………...J. [PRASANNA B. VARALE] NEW DELHI;
AUGUST 04, 2025.
SD
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ITEM NO.1 COURT NO.11 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) No. 693/2024
ABHISHEK MAMGAIN PETITIONER(S)
VERSUS
AKANKSHA MAMGAIN & ANR. RESPONDENT(S)
[ MEDIATION REPORT RECEIVED ] (IA No. 175686/2024 - EX-PARTE STAY) WITH T.P.(C) No. 2349/2024 (IV-B) [MEDIATION REPORT RECEIVED] T.P.(C) No. 2665/2024 (IV-B) [MEDIATION REPORT RECEIVED] Date : 04-08-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) Ms. Lalit Mohini Bhat, Adv.
Mr. Siddarth Agarwal, AOR Mr. Nirmal Prasad, Adv.
For Respondent(s) Ms. Tanvi Kakar, AOR Ms. Tanvi Kakar, Adv.
Ms. Sadiqua Fatma, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The present petitions stand dismissed in terms of the signed order which is placed on the file.5
2. Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)