Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1217 OF 2021
DR. SEEMA SIKKA Petitioner
VERSUS
DR. PRANAV SIKKA Respondent
WITH
TRANSFER PETITION (CIVIL) NO.1674 OF 2021
DR. SEEMA SIKKA Petitioner
VERSUS
DR. PRANAV SIKKA Respondent
O R D E R
These transfer petitions have been filed by the petitioner-
wife seeking transfer of petitions filed by the respondent-husband,
namely, (1) Guardian Petition bearing No.55 of 2021 pending before
the Family Court, Noida, District Gautam Budh Nagar, Uttar Pradesh;
and, (2) Restitution Petition No.1076 of 2021 pending before the
Court of Principal Judge, Family Court, Meerut, Uttar Pradesh, to
the Family Courts, Karkardooma Complex, Delhi.
Vide order dated 27.09.2021, this Court issued notice on both
the transfer petitions.
We have heard learned counsel for the parties and perused the
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:45 IST
Reason:
record.
2
We have been given to understand that the proceedings pending
at Meerut have been withdrawn by the respondent – husband.
Considering the facts and circumstances on the record, in our
view, no case has been made out to transfer the proceedings from
Gautam Budh Nagar, Uttar Pradesh to the Family Courts, Karkardooma
Complex, Delhi.
However, the Family Court at Gautam Budh Nagar, Uttar Pradesh
is directed to consider any request seeking referral of the matter
to Mediation so that any negotiated settlement can be arrived at
between the parties.
The parties shall appear before the concerned Court on
12.09.2022.
With these observations, these transfer petitions are disposed
of.
.................................CJI.
[UDAY UMESH LALIT]
.................................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022