Supreme Court - Daily Orders
Pinki Dubey @ Pinky Pandey vs Pankaj Dubey on 22 April, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO(S).598/2024
PINKI DUBEY @ PINKY PANDEY & ANR. PETITIONER(S)
VERSUS
PANKAJ DUBEY RESPONDENT(S)
O R D E R
1. The present petition has been filed by the petitioner– wife seeking transfer of a petition being Maintenance Petition No.168 of 2019 titled as “Pinki Dubey @ Pinky Pandey & Anr. vs. Pankaj Dubey” pending in the Court of the learned Principal Judge, Family Court, Patiala House Courts, New Delhi, to the Court of the learned Principal Judge, Family Court Gorakhpur, District Gorakhpur, Uttar Pradesh.
2. This Court, vide order dated 20th March, 2025, referred the parties to the Supreme Court Mediation Centre for amicable settlement of their disputes. As per the office report, Mediation Report dated 28th March, 2025, has been received from the Supreme Court Mediation Centre stating therein that the parties could not arrive at an amicable settlement. Hence, the mediation has failed.
3. Having heard learned counsel for the parties, we are of the opinion that interests of justice require that the petition should be allowed.
4. Accordingly, the petition being Maintenance Petition Signature Not Verified Digitally signed by ASHISH KONDLE Date: 2025.04.23 No.168 of 2019 titled as “Pinki Dubey @ Pinky Pandey & Anr. 18:09:58 IST Reason: vs. Pankaj Dubey” pending in the Court of the learned 1 Principal Judge, Family Court, Patiala House Courts, New Delhi, is ordered to be transferred to the Court of the learned Principal Judge, Family Court Gorakhpur, District Gorakhpur, Uttar Pradesh, for hearing and disposal in accordance with law.
5. Records shall be sent by the Court where the proceedings are pending to the transferee Court promptly.
6. On an application made by the respondent, the transferee Court will permit him to appear through video conference, unless his personal presence is mandatory.
7. The Transfer Petition is, accordingly, allowed.
..........................J. (ABHAY S. OKA) ..........................J. (UJJAL BHUYAN) NEW DELHI;
APRIL 22, 2025.
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ITEM NO.10 COURT NO.4 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRIMINAL) NO(S).598/2024 PINKI DUBEY @ PINKY PANDEY & ANR. PETITIONER(S) VERSUS PANKAJ DUBEY RESPONDENT(S) [MEDIATION REPORT RECEIVED] (IA No. 144129/2024 - EX-PARTE STAY) Date : 22-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s): Mr. Manish Kumar, Adv.
Mr. Arvind Kumar Tiwary, Adv. Mr. Gaurav Patel, Adv.
Mr. Abhishek Singh, Adv. Mr. Vijay Pal, Adv.
Mr. Anubhav, AOR For Respondent(s): Ms. Muskan Surana, Adv.
Ms. Astha Sharma, AOR Mr. Sanjeev Kaushik, Adv. Mr. Simranjeet Singh Rekhi, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order.
Pending application stands disposed of accordingly.
(ASHISH KONDLE) (AVGV RAMU) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
[THE SIGNED ORDER IS PLACED ON THE FILE] 3