Supreme Court - Daily Orders
Rashmi Rout vs Gyanadipta Rout on 13 November, 2025
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S).2468/2024
RASHMI ROUT PETITIONER(S)
VERSUS
GYANADIPTA ROUT RESPONDENT(S)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent. The petitioner has filed this transfer petition seeking the following reliefs:
“A) Allow the present petition and transfer the petition bearing MAT Suit No.35 of 2024 under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights, titled Gyanadipta Rout vs. Rashmi Rout, before the Court of the Civil Judge, Senior Division, Koraput to Principal Judge Family Court, Saket, New Delhi and/or;
B) Pass such other or further order(s) as your Lordship may deem fit and proper in the interst of justice.” Signature Not Verified We have heard learned counsel for the Digitally signed by BORRA LM VALLI Date: 2025.11.14 14:59:08 IST Reason: petitioner and learned counsel for the respondent.1
Having heard learned counsel for the petitioner and learned counsel for the respondent and on perusal of the material on record, we find that the petitioner has made out a case for transfer of the aforesaid petition.
In the result, the Transfer Petition is allowed and the petition bearing MAT Suit No.35 of 2024 titled as “Gyanadipta Rout vs. Rashmi Rout”, pending before the Court of Civil Judge, Senior Division, Koraput is transferred to the Court of Principal Judge, Family Court, Saket, New Delhi.” Registry to communicate this order to the transferee and transferor courts for taking steps in accordance with this order.
.........................., J [B. V. NAGARATHNA] .........................., J [R. MAHADEVAN] NEW DELHI NOVEMBER 13, 2025.
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ITEM NO.2 COURT NO.5 SECTION XI-A
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).2468/2024 RASHMI ROUT PETITIONER(S) VERSUS GYANADIPTA ROUT RESPONDENT(S) [MEDIATION REPORT RECEIVED] IA NO. 208453/2024 - EX-PARTE STAY WITH T.P.(CRL.) NO. 60/2025 (II-D) (FOR STAY APPLICATION ON IA 24845/2025 IA NO. 24845/2025 - STAY APPLICATION) Date : 13-11-2025 These matters were called on for hearing today. CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) : Ms. Sharmila Upadhyay, AOR Mr. Sarvjit Pratap Singh, Adv. Mr. C.r.jaya Sukin, Adv.
Ms. Divya Mishra, Adv.
Ms. Yashika Anand, Adv.
Ms. Priya Rani, Adv.
Mr. Z.h.isaac Haiding, Adv. Mr. Roshan Chapagain, Adv.
Mr. Narender Kumar Verma, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R T.P.(C) NO.2468/2024:
Transfer Petition is allowed in terms of the signed order, which is placed on file.
3 Pending application(s), if any, shall stand disposed of.
T.P.(CRL.) NO.60/2025:
Issue notice to the respondent.
Stay of further proceedings in Complaint Case No.1103 of 2024 until further orders.
As the petitioner herein has also filed a petition under Section 9 of the Hindu Marriage Act, 1955 seeking restitution of conjugal rights, the respondent-wife is at liberty to reside with the petitioner at Koraput, Orissa along with the minor child by reconciling all differences with the petitioner-husband.
The petitioner-husband is also at liberty to visit the respondent-wife and the minor child who are presently residing with her parents at Delhi so as to reconcile all differences.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 4