Supreme Court - Daily Orders
Reetu Verma vs Yogender Verma on 21 July, 2023
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 250 OF 2020
REETU VERMA PETITIONER(S)
VERSUS
YOGENDER VERMA RESPONDENT(S)
O R D E R
As per the office report, the respondent has been served. However, none has appeared on behalf of the respondent.
It may be noted that by the order dated 13.02.2020, while issuing notice, proceedings in H.M.A. No. 308/2019, titled as "Yogendra Verma vs. Reetu Verma", pending before the Principal Judge, Family Court at Rudrapur, District Udham Singh Nagar, Uttarakhand were stayed. It is, therefore, apparent that the respondent would be aware of the pendency of the present petition.
In view of the aforesaid, the respondent is proceeded, ex- parte.
Having given due consideration to the contentions raised by the petitioner, the averments made in the transfer petition, and in the interest of justice, the transfer petition is allowed. Signature Not Verified Digitally signed by
Accordingly, H.M.A. No. 308/2019, titled as "Yogendra Verma Deepak Guglani Date: 2023.07.24 12:36:25 IST vs. Reetu Verma", pending before the Principal Judge, Family Court Reason: at Rudrapur, District Udham Singh Nagar, Uttarakhand is directed to 2 be transferred to the Presiding Officer, Family Court at Fazilka, Punjab, who may hear the case himself or assign it to a court of competent jurisdiction.
Records of the case would be immediately transferred to the transferee court.
Parties are directed to appear in-person or through their authorized representative, or through video-conferencing if the said facility is available in the transferee court. In case there is non-appearance on behalf of a party on the date fixed, court notice would be issued by the transferee court to the defaulting party.
The parties may explore possibility of settlement through mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard.
The transferee court would decide the matter expeditiously. Pending application(s), if any, stand disposed of.
..................J. (J.B. PARDIWALA) ..................J. (MANOJ MISRA) NEW DELHI;
JULY 21, 2023.
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ITEM NO.2 COURT NO.3 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. 250 OF 2020 REETU VERMA PETITIONER(S) VERSUS YOGENDER VERMA RESPONDENT(S) (IA No. 20660/2020 - STAY APPLICATION) Date : 21-07-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Miss Aanchal Jain, AOR Mr. Karan Dewan, Adv.
For Respondent(s) 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(s), if any, stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
(signed order is placed on the file)