Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1478 OF 2021
AASTHA MANOJ SONWANE Petitioner
VERSUS
MANOJ TUKARAM SONWANE Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of the proceedings filed under Section 9 of the
Hindu Marriage Act, 1955 filed by the respondent-husband in the
Court of Principal Judge, Family Court at Nashik Road, Nashik,
Maharashtra to the Court of Principal Judge, Family Courts, South
West District, Dwarka Court, Dwarka, New Delhi.
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Family Court, Nashik Road, Nashik, Maharashtra.
We have heard learned counsel for the parties and perused the
record.
Considering the facts and circumstances on the record, we deem
it appropriate to allow this transfer petition.
Consequently, Civil Petition No.A-222/21, titled as “Manoj
Tukaram Sonwane v. Aastha Manoj Sonwane ” , pending before the
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:47 IST
Reason:
Principal Judge, Family Court, Nashik Road, Nashik, Maharashtra is
transferred to the Court of Principal Judge, Family Courts, South
West District, Dwarka Court, Dwarka, New Delhi.
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The Family Court at Dwarka is directed to explore the
possibility of settlement between the parties through the process
of mediation.
The Family Court at Nashik is directed to transmit the entire
record to the transferee court immediately.
The Registry is directed to send a copy of this Order
immediately to both the Courts for compliance.
This transfer petition is allowed accordingly.
..................CJI.
[UDAY UMESH LALIT]
.....................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022