Supreme Court - Daily Orders
Priyanka Jain vs M.Pramod on 18 September, 2025
Bench: Sanjay Karol, Prashant Kumar Mishra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(s).1694 OF 2025
PRIYANKA JAIN PETITIONER(S)
VERSUS
M.PRAMOD RESPONDENT(S)
O R D E R
1. By way of this Transfer Petition, the petitioner seeks transfer of proceedings being H.M.O.P. No.143 of 2024, titled “M. Pramod vs. Priyanka Jain“, pending before the Family Court at Alandur, Chennai to the Family Court at Jaora, Ratlam District, Madhya Pradesh.
2. The grounds raised by the petitioner for transfer are:
she has no independent source of income; she is residing with her parents in Jaora; and, also on account of long distance, she is unable to effectively defend the proceedings initiated at Alandur.
3. On such consideration, we are of the view that the transfer can be allowed. Consequently, the Transfer Petition is allowed.
4. Accordingly, the proceedings being H.M.O.P. No.143 of 2024, titled “M. Pramod vs. Priyanka Jain“, pending before the Family Court at Alandur, Chennai is transferred to the Signature Not Verified Family Court at Jaora, Ratlam District, Madhya Pradesh. Digitally signed by NAVEEN D Date: 2025.09.20 16:04:52 IST Reason: 5. The records shall be forwarded to the transferee Court as expeditiously as possible.
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6. Parties are directed to appear before the concerned Court on 03.11.2025.
7. The respondent-husband is permitted to attend the proceedings virtually, unless his physical presence is required by the concerned Court.
8. Pending application(s), if any, shall stand disposed of.
..................J. (SANJAY KAROL) ..................J. (PRASHANT KUMAR MISHRA) NEW DELHI 18th SEPTEMBER 2025 2 ITEM NO.7 COURT NO.12 SECTION XII 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).1694/2025 PRIYANKA JAIN PETITIONER(S) VERSUS M.PRAMOD RESPONDENT(S) IA No. 110628/2025 - EX-PARTE AD-INTERIM RELIEF Date : 18-09-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) :
Mr. Neeraj Shekhar, AOR Mr. Kanishak Saini, Adv. Mrs. Kshama Sharma, Adv. Mr. Ujjwal Ashutosh, Adv. Mr. Rajesh Maurya, Adv. Mr. Avinash Singh, Adv.
For Respondent(s) :
Ms. Mridula Ray Bharadwaj, AOR Dr. Sumant Bharadwaj, Adv. Mr. Vedant Bharadwaj, Adv. Mrs. Surbhi Sharma, Adv. Mrs. Pooja Gupta, Adv.
Upon hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is allowed in terms of the signed order, which is placed on the file.
2. Pending application(s), if any, shall stand disposed of.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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