Deepti vs Ravi Shokeen
2022 Latest Caselaw 2673 Del

                          $~11
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       TR.P.(C.) 72/2021
                                  DEEPTI                                            ..... Petitioner
                                                      Through:   Mr. N. K. Verma, Adv.
                                                      versus
                                  RAVI SHOKEEN                                      ..... Respondent
                                                      Through:


                          %                        Date of Decision: 29th August, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                         JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. This is a transfer petition under Section 24 CPC seeking transfer of petition No. 351/2020 titled as "Ravi Shokeen vs. Deepti" pending before the Court of learned Principal Judge, Family Court, North, Rohini to the leaned Principal Judge, South, Family Court, Saket.

2. It has been stated that another Guardian Petition No. 21/2018 titled as "Ravi Shokeen vs. Deepti" is pending before the Principal Judge, South, Family Court, Saket.

3. In view of the submissions made, the petition bearing 351/2020 titled as "Ravi Shokeen vs. Deepti" pending before the Court of learned Principal Judge, Family Court, North, Rohini is withdrawn and assigned to the Court of the leaned Principal Judge, South, Family Court, Saket.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 12:00:39

4. Copy of the order be sent to the learned Principal Judge, Family Court, North, Rohini as well as the learned Principal Judge, South, Family Court, Saket.

5. The transferor Court is directed to send all record to the transferee Court.

6. Parties are directed to appear before the learned Principal Judge, South, Family Court, Saket on 8th September, 2022.

7. Learned counsel for the respondent has submitted that the matter be referred to mediation.

8. Learned Principal Judge, Family Court, Saket shall explore the possibility of settlement and referred the matter accordingly, for mediation.

9. With these observations, the present petition stands disposed of.

DINESH KUMAR SHARMA, J

AUGUST 29, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 12:00:39