Delhi High Court
Vijay Rathore vs Priya Rathore on 20 September, 2022
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 70/2022
VIJAY RATHORE ..... Petitioner
Through: Mr. Manas Agarwal, Adv.
versus
PRIYA RATHORE ..... Respondent
Through:
% Date of Decision: 20th September, 2022
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
JUDGMENT
DINESH KUMAR SHARMA, J. (Oral)
1. The matter has been taken up on office noting
2. A perusal of the record indicates that vide order dated 31st August,
2022, learned Civil Judge-04,Tis Hazari Court and 8th September,
2022, learned SCJ-cum- RC, Central District, has passed the
following directions;
31.08.2022
".........The filing of the present suit arise out of the matrimonial
relationship between the defendant and son of plaintiff and thus,
the present suit should be tried by Family Court.
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:23.09.2022
17:03:52
In view of the above, let the present matter be placed before the
Ld. District and Sessions Judge, (Central District), THC, on
08.09.2022 at 2 pm with request to transfer the same to a court of
competent jurisdiction...".
08.09.2022
"In view of order dated 08.09.2022 passed by Ms. Deeksha
Rao, Ld. Civil Judge-04, THC, Delhi, let this file be placed before
Ld. Principal District & Sessions Judge for appropriate order for
12.09.2022 at 2:00 PM.
Parties are directed to appear before the concerned Court at
the aforementioned date and time."
3. Pursuant to the order passed by learned ADJ-10, the matter was
placed before the learned Principal District & Sessions Judge (HQ),
Central, Delhi.
4. The learned Principal District & Sessions Judge (HQ), Central, Delhi
has passed the following orders dated 9th September, 2022;
"This is civil suit received from the court of Sh.Balwinder
Singh, learned SCJ cum RC, Central, Tis Hazari Courts, Delhi
vide order dated 08.09.2022 in pursuance to order
dated'31.08.2022 passed by Ms. Deeksha Rao, learned Civil
Judge-04, Central, Tis Hazari Courts, Delhi.
Perused.
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:23.09.2022
17:03:52
In view of orders dated 08.09.2022 and 31.08.2022, file be
transmitted to the Hon'ble Delhi High Court for further directions
since Family Courts are separate establishment.
Parties are directed to appear before the Registrar General,
Delhi High Court on 15.09.2022 at 11:00 am.
File be sent immediately."
5. The Registry has placed the matter before this Court in view of the
order passed by the Registrar General of this Court.
6. Since the matter pertains to the Family Court, let the matter be
assigned to the learned Principal Judge, Family Court, Central.
7. The transferee Court is directed to send the complete record to the
Court of the learned Principal Judge, Family Court immediately.
8. Copy of the order be sent to learned Principal District & Sessions
Judge (HQ), Central, Tis Hazari Court, Delhi and the learned
Principal Judge, Family Court Central, Tis Hazari Court, Delhi.
9. Parties are directed to appear before the learned Principal Judge,
Family Court Central, Tis Hazari Court, Central, Delhi on 27 th
September, 2022.
10.In view of the submissions made, the present petition stands disposed
of.
DINESH KUMAR SHARMA, J
SEPTEMBER 20, 2022
Pallavi
Signature Not Verified
Digitally Signed
By:PALLAVI VERMA
Signing Date:23.09.2022
17:03:52
