Smriti Goel vs Ankit Goel on 16 November, 2020

[Cites 1, Cited by 3]

Supreme Court - Daily Orders

Smriti Goel vs Ankit Goel on 16 November, 2020

Bench: Hrishikesh Roy

                                                             1

                                         IN THE SUPREME COURT OF INDIA
                                        CIVIL ORIGINAL JURISDICTION

                                      TRANSFER PETITION(s)(Civil) No(s). 1/2019

     SMRITI GOEL                                                           Petitioner(s)
                                                 VERSUS

     ANKIT GOEL                                                            Respondent(s)
                                                        O R D E R

In this transfer petition, the respondent (Husband) has filed counter affidavit where it is pleaded that the respondent will be facing difficulty if his divorce case is transferred to Kandaghat, Solan, from Saharanpur, U.P., where the case was filed by him.

It is, however, seen that the petitioner is residing with her two minor children in her parental home in Solan. Besides, the Maintenance claim filed by her and also the application filed under the Domestic Violence Act are pending at Solan.

Having considered the above, I deem it fit and proper to allow this transfer petition. Consequently, the Marriage Petition No. 227 of 2018 titled as “Ankit Goel Vs. Smriti Goel” is transferred from the Principal Judge, Family Court at Saharanpur U.P. to the Family Court, Kandaghat, Solan, H.P. The Transfer Petition is allowed accordingly. Pending applications, if any, shall also stand disposed of.

.................J. Signature Not Verified [HRISHIKESH ROY] New Delhi;

Digitally signed by

Jatinder Kaur Date: 2020.11.19 November 16, 2020.

13:21:31 IST Reason:

ITEM NO.3 Court 13 (Video Conferencing) 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). 1/2019 SMRITI GOEL Petitioner(s) VERSUS ANKIT GOEL Respondent(s) (mediation report has been received. IA No. 474/2019 - EX-PARTE STAY) Date : 16-11-2020 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Dr. Ashutosh Garg, AOR For Respondent(s) Mr. Satyabrata Panda, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed as per the signed order. Pending applications, if any, shall also stand disposed of.

(JATINDER KAUR)                                    (POONAM VAID)
SENIOR PERSONAL ASSISTANT                         COURT MASTER (NSH)

[Signed order is placed on the file]

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