Geetanjali Somnath Roy (Mukherjee) vs Somnath Gopal Chandra Roy@ Somnath Roy on 9 October, 2025

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Geetanjali Somnath Roy (Mukherjee) vs Somnath Gopal Chandra Roy@ Somnath Roy on 9 October, 2025

Bench: Dipankar Datta

                                       IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION

                                    TRANSFER PETITION (C) No. 3430 OF 2024



     GEETANJALI SOMNATH ROY (MUKHERJEE)                                          PETITIONER

                                                    VERSUS

     SOMNATH GOPAL CHANDRA ROY@ SOMNATH ROY                                      RESPONDENT



                                                    ORDER

1. Read the office report dated 8th October, 2025.

2. Mediation report dated 19th September, 2025 has been received from the Supreme Court Mediation Centre. As per the mediation report, mediation between the parties has failed to bring about an amicable settlement.

3. The petitioner and the respondent got their marriage registered at the office of the Registrar of Marriages at Thane, Mumbai. However, the parties have since drifted apart owing to differences arising by and between them.

4. The respondent has instituted proceedings under Section 22 of the Special Marriage Act, 1954, bearing petition No. A/349/2024, titled “Mr. Somanath Gopal Chandra Roy @ Mr. Somnath Roy vs. Smt. Geetanjali Somnath Roy (Mukherjee)”. It is pending before the Family Signature Not Verified Digitally signed by Court, Thane, Maharashtra.

JATINDER KAUR

Date: 2025.10.11 12:55:55 IST

5. On the multiple grounds urged in the petition, the petitioner has Reason:

sought for transfer of the aforesaid proceedings to the court of the 2 Principal Judge, Family Court, Gautam Budh Nagar, U.P.

6. We have heard the parties and perused the materials on record. Having regard to the inconvenience the petitioner is likely to face if the proceedings were continued in the court at Thane, Maharashtra (at a distance of around 1400 kms. from her present place of residence), we are satisfied that interest of justice demands grant of the prayer for transfer.

7. Hence, the transfer petition is allowed. Petition No. A/349/2024 titled “Mr. Somanath Gopal Chandra Roy @ Mr. Somnath Roy vs. Smt. Geetanjali Somnath Roy (Mukherjee)” pending before the Family Court, Thane, Maharashtra is transferred to the court of the Principal Judge, Family Court, Gautam Budh Nagar, U.P. Records of petition No. A/349/2024 be transferred to the transferee court immediately.

8. To avoid delay, the parties are directed to appear before the transferee court on October 31, 2025. If any or both the parties fail to appear on that day, the presiding officer of the transferee court will fix another date of appearance. Thereafter, he shall be free to proceed in accordance with law. The trial court is directed to expedite the trial as early as possible.

9. The presiding officer shall endeavour to bring about a settlement between the parties through the process of mediation, notwithstanding that mediation has failed. If the process is again unsuccessful, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.

10. If the respondent is unable to attend the proceedings in person on any occasion, he will be at liberty to seek permission to attend 3 through the virtual mode and if such a permission is sought, the presiding officer of the court may proceed to consider it reasonably.

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

……………….............................J. [DIPANKAR DATTA] ………………..............................J. [AUGUSTINE GEORGE MASIH] New Delhi;

October 09, 2025.

ITEM NO.3                     COURT NO.9                    SECTION IX

                    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). 3430/2024 GEETANJALI SOMNATH ROY (MUKHERJEE) Petitioner(s) VERSUS SOMNATH GOPAL CHANDRA ROY@ SOMNATH ROY Respondent(s) IA No. 291200/2024 - EX-PARTE STAY IA No. 3393/2025 - EXEMPTION FROM FILING O.T. IA No. 3391/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 09-10-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Abhishek Kishore, Adv.

Mr. Rajeev Kumar Gupta, Adv.

Mr. Joginder Mann, Adv.

Mr. Bimlesh Kumar Singh, AOR Mr. Narendra Kumar, Adv.

Ms. Shattika Halder, Adv.

Mr. Neeraj Agarwal, Adv.

For Respondent(s) :Mr. Priyanshu Upadhyay, AOR Mr. Abhinav Sharma, Adv.

Mr. Ashish Panday, Adv.

Mr. Gangesh Kumar Jha, 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 placed on the file.




(JATINDER KAUR)                                         (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR                                        COURT MASTER (NSH)

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