Supreme Court - Daily Orders
Pooja Kumari vs Rahul Gupta on 22 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 2752 OF 2025
POOJA KUMARI Petitioner(s)
VERSUS
RAHUL GUPTA Respondent(s)
O R D E R
1. The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of case bearing Matrimonial Case No. 860 of 2025 titled as “Rahul Gupta vs. Pooja Kumari” pending before the Court of Principal Judge, Family Court, Kanpur Nagar, Uttar Pradesh to the Court of Principal Judge, Family Court, Chhapra, Bihar.
2. Having heard learned counsel for the parties and taking into consideration the grounds taken in the transfer petition, we are inclined to accept the request of learned counsel appearing for the respondent for transferring the case at Patna. Learned counsel for the petitioner has no objection if the matter is transferred to Patna. In view of the above, we dispose of the transfer petition and direct the transfer of case bearing Matrimonial Case No. 860 of 2025 titled as “Rahul Gupta vs. Pooja Kumari” pending before the Signature Not Verified Digitally signed by Court of Principal Judge, Family Court, Kanpur Nagar, Uttar Pradesh KAPIL TANDON Date: 2026.01.23 17:01:37 IST Reason: to the Court of competent jurisdiction at Patna, Bihar. 1
3. Let the record of the case be transferred without delay.
4. A copy of this order be sent to the concerned court for compliance.
5. If video conferencing facility is available with the transferee Court, the benefit of the same shall be extended to the parties.
6. Pending application(s), if any, shall stand disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [ALOK ARADHE] NEW DELHI;
JANUARY 22, 2026
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ITEM NO.10 COURT NO.6 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(s)(Civil) No(s). 2752/2025 POOJA KUMARI Petitioner(s) VERSUS RAHUL GUPTA Respondent(s) IA No. 247556/2025 - EX-PARTE STAY Date : 22-01-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Mr. Sandeep Jha, Adv.
Mr. Ram Ekbal Roy, Adv.
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Aman Nihal, Adv.
Mr. Binay Kumar Das, AOR For Respondent(s) :Mr. Vinayak Mishra, Adv.
Ms. Parul Shukla, AOR Ms. Shubhangi Pandey, Adv.
Ms. Keesha Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is disposed of in terms of Signed Order.
2. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSTT. REGISTRAR(NSH)
(Signed Order is placed on the file) 3