Supreme Court - Daily Orders
Neetu Shah vs Sanjeev Shah on 9 April, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
TP (CIVIL) NO.2674 OF 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2674 OF 2024
NEETU SHAH PETITIONER(S)
VERSUS
SANJEEV SHAH & ANR. 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 Case No. 770 of 2023, titled as ‘Sanjeev Shah Vs. Smt. Neetu Shah & Anr.’ pending before the Court of Principal Judge, Family court. District- Jhansi, Uttar Pradesh to the Court of Principal Judge, Family Court, Dwarka Court South West Delhi.
4. Considering the fact that the petitioner has a 5 year old son to look after and one DV Petition filed by the Signature Not Verifiedpetitioner-wife is also pending at Dwarka, Delhi, it would Digitally signed by GEETA AHUJA Date: 2026.04.11 10:33:24 IST Reason: be expedient for the ends of justice to transfer the subject-case as asked for by the petitioner-wife. 1 TP (CIVIL) NO.2674 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 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.2674 OF 2024 ITEM NO.21 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. 2674/2024 NEETU SHAH PETITIONER(S) VERSUS SANJEEV SHAH & ANR. RESPONDENT(S) [MEDIATION REPORT RECEIVED] (IA No. 228534/2024 - EX-PARTE STAY IA No. 228535/2024 - EXEMPTION FROM FILING O.T.) 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. Akshay Kumar, Adv.
Mr. Brajesh Kumar Yadav, Adv. Mrs. Apurva Singhal, Adv. Mr. Ajeet Yadav, Adv.
Mr. Jitender Kumar, Adv. Mr. Anil Kumar, AOR For Respondent(s) Mr. D. P. Singh Yadav, Adv.
Ms. Aneeta Yadav, Adv.
Ms. Aakanksha Tiwari, Adv. Mr. Shiv Sagar Tiwari, AOR 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