Shivani Bhandari vs Manu Bhandari on 10 December, 2024

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Supreme Court - Daily Orders

Shivani Bhandari vs Manu Bhandari on 10 December, 2024

Bench: Sudhanshu Dhulia

                                                        1

                                    IN THE SUPREME COURT OF INDIA
                                      CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CIVIL) NO. 2095 OF 2023

                         SHIVANI BHANDARI                                 Petitioner(s)

                                           VERSUS

                         MANU BHANDARI                                    Respondent(s)

                                                ORDER

1. The petitioner – wife has filed this Transfer Petition seeking transfer of HMA No. 305 of 2023 titled as “Manu Bhandari Vs. Shivani Bhandari” from the Court of Additional District Judge, Chandigarh to the Family Court at Saket, New Delhi.

2. Heard learned counsel for the parties at length.

3. Considering the facts and circumstances of the case, we are of the view that the matter is liable to be transferred.

4. Accordingly, this Transfer Petition is allowed and the subjectcase is hereby transferred to the Family Court at Saket, New Delhi.

Signature Not Verified 5. After the matter is transferred to the Family Court at Digitally signed by Jayant Kumar Arora Date: 2024.12.11 17:22:55 IST Reason: Saket, New Delhi, the concerned Court will give fresh notice to all the parties by fixing a date and the aforesaid matter 2 shall proceed before the said Court from the stage it was left in the Court of Additional District Judge, Chandigarh.

6. The respondent is at liberty to move an application before the Transferee Court seeking permission to appear through virtual mode and the same shall be considered in accordance with law.

7. The records of the case be transferred to the transferee Court forthwith.

8. All pending applications stand disposed of.

…….....…………...................J. [SUDHANSHU DHULIA] ………….…….……................J. [AHSANUDDIN AMANULLAH] NEW DELHI;

DECEMBER 10, 2024.

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ITEM NO.1                COURT NO.13                   SECTION IV-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(s)(Civil)   No(s).    2095/2023

SHIVANI BHANDARI                                        Petitioner(s)

                                 VERSUS

MANU BHANDARI                                           Respondent(s)

(IA No. 163505/2023 - STAY APPLICATION) Date : 10-12-2024 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Prabhjit Jauhar, Adv.

Ms. Rosemary Raju, Adv.

Mr. Bhanu Thakur, Adv.

Mr. S. S. Jauhar, AOR For Respondent(s) Ms. Nidhi Mohan Parashar, AOR Mr. Vikrant Kumar, Adv.

Mr. Amar Bajpayee, Adv.

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. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER (Signed order is placed on the file)

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