Dipti Chandra Singh vs Chandra Bhanu Singh on 25 July, 2023

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Supreme Court - Daily Orders

Dipti Chandra Singh vs Chandra Bhanu Singh on 25 July, 2023

Bench: B.V. Nagarathna

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION

                                       TRANSFER PETITION (C) NO. 427/2023


     DIPTI CHANDRA SINGH                                                         PETITIONER(S)

                                                        VERSUS

     CHANDRA BHANU SINGH                                                         RESPONDENT(S)

                                                     O R D E R

This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent who is her husband. The petitioner has filed this Transfer Petition seeking the following reliefs:

“(a) Allow this petition and transfer the matrimonial case No. P.A. No.03/2021, titled as Mr. Chandra Bhanu Singh Vs. Mrs. Dipti Chandra Singh, pending before the Hon’ble Family Court Pune to Family Court of competent jurisdiction at Varanasi (U.P.);

(b) Pass such other order(s) as this Hon’ble Court may deems fit and proper in the facts and circumstances of this case.” We have heard learned counsel for both the parties.

Having heard learned counsel for the petitioner and on perusal of the material on record, we find that the petitioner has made out a case for transfer of the aforesaid petition.

In the result, the Transfer Petition is allowed and the Matrimonial Case being P.A. No.03/2021 titled as “Chandra Bhanu Singh vs. Dipti Chandra Singh” pending before the Family Court Pune is ordered to be transferred to the Family Court of competent Signature Not Verified Digitally signed by RADHA SHARMA jurisdiction at Varanasi (U.P.).

Date: 2023.07.26

14:31:47 IST Reason: T.P.(C) NO. 427/2023 Registry to communicate this order to the transferor court for taking steps in accordance with this order.

However, liberty is reserved to the respondent to appear before the Court in the aforesaid matter through video conferencing facility. If such a request is made, the Court shall make available video conferencing facility to the respondent herein.

Pending application(s), if any, shall stand disposed of.

.......................J. ( B.V. NAGARATHNA ) .......................J. ( UJJAL BHUYAN ) NEW DELHI;

JULY 25, 2023
ITEM NO.1                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 (CIVIL)    NO(S). 427/2023

DIPTI CHANDRA SINGH                                   Petitioner(s)

                                  VERSUS

CHANDRA BHANU SINGH                                   Respondent(s)

(MEDIATION REPORT RECEIVED

IA No. 34257/2023 - EX-PARTE STAY IA No. 34259/2023 - EXEMPTION FROM FILING O.T.) Date : 25-07-2023 This matter was called on for hearing today. CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. Birendra Kumar Mishra, AOR Ms. Poonam Atey, Adv.

Mr. Sirajuddin, Adv.

Mr. Hemendra, Adv.

For Respondent(s) Mr. Sachin Mittal, Adv.

Ms. Bhavana, Adv.

Mr. Satyam Singh Rajput, Adv.

Mr. Rahul Joshi, AOR 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 which is placed on the file.

Pending application(s), if any, shall stand disposed of.

(RADHA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR

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