Supreme Court - Daily Orders
Diksha Mishra vs Alok Dwivedi on 20 January, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
TP (CIVIL) NO. 1045 OF 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1045 OF 2024
DIKSHA MISHRA PETITIONER
VERSUS
ALOK DWIVEDI RESPONDENT
ORDER
1. The present transfer petition has been filed by the petitioner-wife seeking transfer of a divorce case filed by the respondent-husband bearing HMA Petition No.2751 of 2022, titled as “Alok Dwivedi vs. Diksha Mishra”, pending in the Court of Principal Judge, Family Court, Ghaziabad, Uttar Pradesh to the Court of Principal Judge, Family Court, Mandleshwar, MP West Nimad.
2. Heard learned counsel for the parties.
3. After the notice was issued to the respondent-husband, with the consent of the parties, the matter was referred to the Mediation Centre attached to this Court. The Mediation report dated 23rd October, 2024 has been received from the Supreme Court Mediation Centre. As per the mediation report, mediation between the parties has not resulted to any settlement. Signature Not Verified4. In view of the facts and circumstances of the case, it would be expedient for Digitally signed by geeta ahuja Date: 2025.01.21 11:27:28 IST Reason: the ends of justice to transfer the subject-case as asked for by the petitioner-wife. 1 TP (CIVIL) NO. 1045 OF 2024
5. Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay.
6. A copy of this order be sent to the concerned court for compliance.
7. The Transfer Petition stands allowed accordingly.
8. If video conferencing facility is available with the transferee Court, the benefit of the same shall be extended to the parties.
9. Pending application(s), if any, shall stand disposed of.
……………………….......................J. (PANKAJ MITHAL) ……………………….......................J. ( AHSANUDDIN AMANULLAH) NEW DELHI 20th JANUARY, 2025 2 TP (CIVIL) NO. 1045 OF 2024 ITEM NO.1 COURT NO.16 SECTION XI 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). 1045/2024 DIKSHA MISHRA PETITIONER(S) VERSUS ALOK DWIVEDI RESPONDENT(S) (IA No. 91335/2024 - EXEMPTION FROM FILING O.T. IA No. 91334/2024 - STAY APPLICATION) Date : 20-01-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. N.U. Ahmed, Adv.
Mr. Danish Saifi, Adv.
Mr. Poornachandiran, Adv. Mr. Aman Verma, Adv.
Mr. Utkarsh Bhatt, Adv.
Mr. Sukana Aktar Choudhary, Adv. Mr. A K Yadav, Adv.
Ms. Afsar Bano, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Subramaniam S, Adv.
Mr. Jawaid Hussain Khan, Adv. Mr. Shafik Ahmed, Adv.
Mr. V. Elanchezhiyan, AOR For Respondent(s) Mr. Randhir Kumar Ojha, AOR 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. Pending application(s), if any, shall stand disposed of.
(Ram Subhag Singh) (Geeta Ahuja) Assistant Registrar Assistant Registrar-cum-PS
(Signed Order is placed on the file) 3 TP (CIVIL) NO. 1045 OF 2024 4