RITU JAIN Vs. RAVI JAIN

JUDGEMENT

(1.) On the joint prayer made by the learned counsel for the parties, pursuant to Order dated 20-3-2018, we directed the parties to appear before the Supreme Court Mediation Centre on 9th April, 2018 at 11.00 a.m.

(2.) As per Mediation Report dated 11-7-2018, there was no possibility of any settlement and hence the mediation failed.

(3.) This petition under Sec. 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of H.M.A. Petition No.5815 of 2017 titled as "Ravi Jain vs. Ritu Jain" pending before the Court of District Judge, Family Court at Gurgaon to the concerned Family Court, Bandra-Kurla Complex, Mumbai, Maharashtra.