Sangeeta Gusain vs Satender Gusain on 9 May, 2025

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Supreme Court - Daily Orders

Sangeeta Gusain vs Satender Gusain on 9 May, 2025

Bench: Abhay S. Oka

                                                 IN THE SUPREME COURT OF INDIA
                                                  CIVIL ORIGINAL JURISDICTION

                                       TRANSFER PETITION (CIVIL) NO.2898/2024

                         SANGEETA GUSAIN                                                     PETITIONER(S)

                                                               VERSUS

                         SATENDRA GUSAIN                                                     RESPONDENT(S)

                                                             O R D E R

1. The present petition has been filed by the petitioner– wife seeking transfer of a matrimonial suit being Original Matrimonial Suit No.132 of 2024 titled as ‘Satendra Gusain vs. Smt. Sangeeta Gusain’, pending before the Court of the learned Principal Judge, Family Court at District Kotdawar, Pauri Garhwal, Uttarakhand to the Court of the learned Principal Judge, Family Court, District South Delhi, Saket Courts, Delhi.

2. This Court, vide order dated 13th February, 2025 referred the parties to the Supreme Court Mediation Centre for amicable settlement of their disputes. As per the office report, Mediation Report dated 2nd April, 2025 has been received from the Supreme Court Mediation Centre stating therein that the parties could not arrive at an amicable settlement. Hence, the mediation has failed.

3. Having heard learned counsel for the parties, we are of the opinion that interests of justice require that the Signature Not Verified Digitally signed by ASHISH KONDLE Date: 2025.05.14 Petition should be allowed.

20:15:59 IST

Reason: 1

4. Accordingly, the matrimonial suit being Original Matrimonial Suit No.132 of 2024 titled as ‘Satendra Gusain vs. Smt. Sangeeta Gusain’, pending before the Court of the learned Principal Judge, Family Court at District Kotdawar, Pauri Garhwal, Uttarakhand, is ordered to be transferred to the Court of the learned Principal Judge, Family Court, District South Delhi, Saket Courts, Delhi.

5. Records shall be sent by the Court where the proceedings are pending to the transferee Court promptly.

6. On an application made by the respondent, the transferee Court will permit him to appear through video conference, unless his personal presence is mandatory.

7. The Transfer Petition is, accordingly, allowed.

..........................J. (ABHAY S. OKA) ..........................J. (UJJAL BHUYAN) NEW DELHI;

MAY 09, 2025.

ITEM NO.3                COURT NO.4                SECTION X

                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.2898/2024 SANGEETA GUSAIN PETITIONER(S) VERSUS SATENDRA GUSAIN RESPONDENT(S) [MEDIATION REPORT RECEIVED] (IA No. 248923/2024 - EX-PARTE STAY) Date : 09-05-2025 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s): Mr. Gaurav Singh, AOR Mr. Suryodaya Prakash Tiwari, Adv. For Respondent(s): Mr. Ram Lal Roy, 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.

Pending application stands disposed of accordingly.

(ASHISH KONDLE)                                 (AVGV RAMU)
ASTT. REGISTRAR-cum-PS                       COURT MASTER (NSH)

[THE SIGNED ORDER IS PLACED ON THE FILE] 3

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