Supreme Court - Daily Orders
Kshma Shivkant Malviya vs Mayur Amarchand Tank on 16 January, 2026
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.3138 OF 2025
KSHMA SHIVKANT MALVIYA PETITIONER(S)
VERSUS
MAYUR AMARCHAND TANK RESPONDENT(S)
O R D E R
1. This petition has been filed by the petitioner-wife seeking transfer of FSUIT/2068/2023 titled “Mayur Amarchand Tank vs Kshma Shivkant Malviya”, pending before the Family Court, Ahmedabad to the Court of competent jurisdiction at Betul, Madhya Pradesh.
2. The respondent-husband, although served with the notice issued by this Court, yet has chosen not to remain present before this Court either in-person or through an advocate.
3. We allow the Transfer Petition and direct that the FSUIT/2068/2023 titled “Mayur Amarchand Tank vs Kshma Shivkant Malviya” be transferred from the Family Court, Ahmedabad to the Court of competent jurisdiction at Betul, Madhya Pradesh.
4. Signature Not VerifiedThe transferor court shall forthwith transmit the record of Digitally signed by CHANDRESH the aforesaid case to the transferee court. Date: 2026.01.19 17:56:02 IST Reason:
5. The transferee court shall make all possible endeavours first for an amicable settlement between the parties, failing which for early decision in the matter without unnecessary adjournments.
6. Pending application(s), if any, stand disposed of.
...................J. [J.B.PARDIWALA] ...................J. [K.V. VISWANATHAN] New Delhi 16th January, 2026.
ITEM NO.42 COURT NO.7 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. 3138/2025 KSHMA SHIVKANT MALVIYA Petitioner(s) VERSUS MAYUR AMARCHAND TANK Respondent(s) FOR ADMISSION IA No. 287417/2025 - EX-PARTE STAY IA No. 287418/2025 - EXEMPTION FROM FILING O.T. Date : 16-01-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :Mr. Rishi Jaiswal, AOR Mr. Kunal Singh, Adv.
Ms. Priyanka Chourasia, Adv. For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Transfer Petition is allowed in terms of the signed order.
2. Pending application(s), if any, stands disposed of.
(CHANDRESH) (POOJA SHARMA) ASST.REG-CUM-P.S. COURT MASTER (NSH)
(Signed order is placed on the file)