Supreme Court - Daily Orders
Namita Bansal vs Atul Bansal on 18 July, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.795 OF 2024
NAMITA BANSAL PETITIONER(S)
VERSUS
ATUL BANSAL RESPONDENT(S)
O R D E R
1. This transfer petition has been filed by the petitioner-wife. The respondent–husband has filed a petition bearing HMA No.441/2022 pending before the Principal Judge, Family Court Hisar, Haryana. The petitioner-wife prays that the matter be transferred to the Court of Competent Jurisdiction at Karkardooma Courts, Delhi.
2. Heard learned counsel for the petitioner. None has appeared on behalf of the respondent despite service of notice.
3. Considering the facts and circumstances of the case, we are of the view that the matter is liable to be transferred.
4. Accordingly, this Transfer Petition is allowed and the petition bearing HMA No.441/2022 titled as "Atul Bansal versus Namita Bansal”, pending before the Principal Judge, Signature Not Verified Family Court Hisar, Haryana is hereby transferred to the Digitally signed by Jagdish Kumar Date: 2024.07.20 14:15:07 IST Reason: Court of Competent Jurisdiction at Karkardooma Courts, Delhi.
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5. After the matter is transferred to to the Court of Competent Jurisdiction at Karkardooma Courts, Delhi, the concerned Court will give fresh notice to all the parties by fixing a date and the aforesaid matter shall proceed before the said Court from the stage it was left at Principal Judge, Family Court Hisar, Haryana.
6. The parties may be allowed to appear virtually, unless their physical presence is required.
7. The records of the case be transferred to the transferee Court forthwith.
8. All pending applications stand disposed of.
...................J. [SUDHANSHU DHULIA] ....................J. [AHSANUDDIN AMANULLAH] New Delhi;
July 18, 2024
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ITEM NO.5 COURT NO.15 SECTION IV-B
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). 795/2024
NAMITA BANSAL PETITIONER(S)
VERSUS
ATUL BANSAL RESPONDENT(S)
(IA No. 24823/2024 - STAY APPLICATION) Date : 18-07-2024 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Bipin Bihari Singh, Adv.
Mr. Ashok Anand, AOR Mr. Sanjeev Duggal, Adv.
Mr. Tarun Gupta, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Ajay Kumar Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The transfer petition stands allowed in terms of the signed order which is placed on the file.
All pending applications stand disposed of. (JAGDISH KUMAR) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)