Supreme Court - Daily Orders
Lochan Agarwal vs Kanishk Goyal on 22 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (Civil) No.2069/2025
LOCHAN AGARWAL PETITIONER
VERSUS
KANISHK GOYAL RESPONDENT
ORDER
1. Read the office report dated 21st January, 2026.
2. This transfer petition, under Section 25 of the Code of Civil Procedure, 1908, has been presented by the petitioner-wife, Lochan Agarwal.
3. The marriage between the petitioner and the respondent- husband, Kanishk Goyal, was solemnized on 07th March, 2024 as per Hindu rites and customs. No child is born to the petitioner and the respondent from the wedlock. However, the parties have since drifted apart owing to differences arising by and between them.
4. The respondent has instituted proceedings under Section 12(1-
b) of the Hindu Marriage Act, 1955, bearing HMA Case No.438/2025 titled “Kanishk Goyal v. Lochan Agarwal” in the court of the Principal Judge, Family Court, Jaipur Metro-I, Rajasthan.
5. On the multiple grounds urged in the petition, the petitioner has Signature Not Verified Digitally signed by sought for transfer of the aforesaid proceedings to the Family Court, rashmi dhyani pant Date: 2026.01.27 16:50:59 IST District North, Rohini Court, Delhi.
Reason:
6. We have heard learned counsel for the parties.
7. We are satisfied, having regard to the inconvenience the petitioner is likely to face if the proceedings were continued before the court of the Principal Judge, Family Court, Jaipur Metro-I, Rajasthan, which is at a distance of around 300 kms from her present place of residence, that interest of justice demands grant of the prayer for transfer.
8. Hence, the transfer petition is allowed. HMA Case No.438 of 2025 titled “Kanishk Goyal v. Lochan Agarwal” pending before the Principal Judge, Family Court, Jaipur Metro-I, Rajasthan is transferred to the Family Court, District North, Rohini Court, Delhi. Records of HMA Case No.438 of 2025 be transferred to the transferee court immediately.
9. To avoid delay, the parties are directed to appear before the transferee court on 24th February, 2026. If any or both the parties fail to appear on that day, the presiding officer of the transferee court will fix another date of appearance. Thereafter, he shall be free to proceed in accordance with law.
10. Notwithstanding that mediation has failed, the presiding officer of the transferee court shall endeavour to bring about a settlement between the parties through the process of mediation. If the process is unsuccessful once again, nothing shall preclude the presiding officer to take the proceedings to its logical conclusion on its merits and in accordance with law.
11. If the respondent is unable to attend the proceedings in person 2 on any occasion, he will be at liberty to seek permission to attend through the virtual mode and if such a permission is sought, the presiding officer of the court may proceed to consider it reasonably.
12. Pending application(s), if any, shall stand disposed of.
.............................................J. (DIPANKAR DATTA) ...........................................J. (SATISH CHANDRA SHARMA) New Delhi;
January 22, 2026.
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ITEM NO.9 COURT NO.8 SECTION XV
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).2069/2025
LOCHAN AGARWAL Petitioner
VERSUS
KANISHK GOYAL Respondent
I.A. No.180782/2025-EXEMPTION FROM FILING O.T. I.A. No.180779/2025-STAY APPLICATION Date : 22-01-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) :Mr. Rajiv Tehlan, Adv.
Ms. Savita Devi, Adv.
Mr. Abhishek Rana, Adv.
Ms. Pooja Gupta, Adv.
Ms. Puja Dewan, AOR For Respondent(s) :Mr. Rahul Jajoo, AOR Mr. Divyansh Tiwari, 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.
2. Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (signed order is placed on the file) 4