Supreme Court - Daily Orders
Poonam Kumari vs Deepak Kumar on 9 April, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
TP (CIVIL) NO.88 OF 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.88 OF 2025
POONAM KUMARI PETITIONER(S)
VERSUS
DEEPAK KUMAR RESPONDENT(S)
O R D E R
1. Heard learned counsel for the parties.
2. During the pendency of the present petition, the matter was referred to the Mediation Centre attached to this Court. As per the mediation report, mediation between the parties has failed.
3. The petitioner-wife is seeking transfer of a divorce case filed by the respondent-husband bearing MC case No. 1326 of 2024 pending before the Court of the Principal Judge, Family Court, Ghaziabad, U.P. titled as "Deepak Kumar VS. Poonam Kumari" to the Family Court, Rohini, North Delhi.
4. Considering the fact that the petitioner has a seven years old son to look after and one D.V. complaint case filed by the petitioner-wife is also pending at Rohini, Signature Not VerifiedDelhi, it would be expedient for the ends of justice to Digitally signed by GEETA AHUJA Date: 2026.04.11 10:33:23 IST Reason: transfer the subject-case as asked for by the petitioner- wife.
1 TP (CIVIL) NO.88 OF 2025
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 made available to the parties. They need not appear physically on every date unless their physical presence is absolutely necessary.
9. Pending application(s), if any, shall stand disposed of.
.......................J. (PANKAJ MITHAL) .......................J. (S.V.N. BHATTI) NEW DELHI 09th APRIL, 2026 GA 2 TP (CIVIL) NO.88 OF 2025 ITEM NO.22 COURT NO.9 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 (CIVIL) NO. 88/2025 POONAM KUMARI PETITIONER(S) VERSUS DEEPAK KUMAR RESPONDENT(S) [MEDIATION REPORT RECEIVED] (IA No. 7818/2025 - STAY APPLICATION) Date : 09-04-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Satyajeet Kumar, AOR Mr. Abhishek Tiwari, Adv. Ms. Priyanka, Adv.
For Respondent(s) Mr. Vishal Arun Mishra, AOR Ms. Rupali Panwar, Adv.
UPON hearing the counsel the court made the following O R D E R
1. The Transfer Petition stands allowed in terms of the signed order.
2. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja) Court Master (NSH) Deputy Registrar (Signed Order is placed on the file) 3