Supreme Court - Daily Orders
Aruna Akshay Ghuge Nee Aruna Pathak vs Akshay Nivrutti Ghuge on 12 July, 2023
Bench: Hima Kohli, Rajesh Bindal
Transfer Petition (Civil) No.232 OF 2022
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No.232 OF 2022
ARUNA AKSHAY GHUGE NEE ARUNA PATHAK PETITIONER(S)
VERSUS
AKSHAY NIVRUTTI GHUGE RESPONDENT(S)
ORDER
1. The matter was passed over on the first call to await the presence of the respondent, even on the second call, none is present on his behalf.
2. Mediation Report dated 16th November, 2022 has been received from the Supreme Court Mediation Centre. As per the Mediation Report, mediation between the parties has not resulted in any settlement.
3. The petitioner-wife has filed the present petition under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of a petition for divorce filed by the respondent- husband under Section 13 of the Hindu Marriage Act, 1955 bearing Petition No.A-2500 of 2021 titled “Akshay Nivrutti Ghuge Vs. Aruna Akshay Ghuge Nee Aruna Pathak” pending Signature Not Verified before the Family Court at Bandra, Mumbai to the Family Digitally signed by GEETA AHUJA Date: 2023.07.18 17:58:16 IST Reason: Court, Saket District Court (South East), Delhi.
4. Having heard learned counsel for the petitioner and on 1 Transfer Petition (Civil) No.232 OF 2022 examining the grounds taken in the transfer petition, we direct transfer of Petition No.A-2500 of 2021 titled “Akshay Nivrutti Ghuge Vs. Aruna Akshay Ghuge Nee Aruna Pathak” pending before the Family Court at Bandra, Mumbai to any Family Court, Saket District Court (South East), Delhi.
5. The record of the case be transferred immediately to the Transferee Court.
6. The Transfer Petition is allowed on the above terms. Pending application(s), if any, shall stand disposed of.
.................J. ( HIMA KOHLI ) .................J. ( RAJESH BINDAL ) NEW DELHI;
JULY 12, 2023.
2 Transfer Petition (Civil) No.232 OF 2022 ITEM NO.2 COURT NO.14 SECTION XVI-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). 232/2022 ARUNA AKSHAY GHUGE NEE ARUNA PATHAK Petitioner(s) VERSUS AKSHAY NIVRUTTI GHUGE Respondent(s) Date : 12-07-2023 This petition was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Partha Sil, AOR Mr. Tavish Bhushan Prasad, Adv. Ms. Sayani Bhattacharya, Adv. Mr. Ruchir Mishra, Adv.
For Respondent(s) Mr. Tushar Sharma, Adv.
Mr. Ashish Pratap Singh, Adv. Mr. Shree Pal Singh, AOR 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(s), if any, shall stand disposed of.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master(NSH)
(Signed Order is placed on the file) 3