Supreme Court - Daily Orders
G. Venkatachalam vs Union Of India . on 30 November, 2015
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ITEM NO.59 COURT NO.8 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CIVIL) NO(S). 338/2015
G. VENKATACHALAM PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(WITH OFFICE REPORT)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Neeraj Kishan Kaul, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Nitesh Daryanani, Adv.
Mr. Shailender Saini, Adv.
Ms. B. Sunita Rao, Adv.
Ms. Sushma Suri, Adv.
Mr. Anurag, Adv.
Mr. B. V. Balaram Das, Adv.
UPSC Ms. Binu Tamta, Adv.
Ms. Nikita Shrivastava, Adv.
UPON hearing the petitioner-in-counsel and learned counsel
the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.12.02
13:23:55 IST [SIGNED ORDER IS PLACED ON THE FILE]
Reason:
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.338/2015 G. VENKATACHALAM ...PETITIONER VERSUS UNION OF INDIA & ORS. ...RESPONDENTS ORDER
1. Heard the petitioner-in-person and the learned counsel for the respondents.
2. The petitioner in the present transfer petition seeks transfer of Civil W.P.C.T. No.113 of 2009, titled as "G. Venkatachalam vs. UOI & Ors., pending before the High Court of Kolkata to the Madras High Court bench at Madurai (Tamil Nadu) on the ground that the petitioner is a lawyer and that he is a diabetic and a heart patient and his financial position is not sound. After retirement the petitioner has settled in Madurai.
3. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, Civil W.P.C.T. No.113 of 2009, titled as "G. Venkatachalam vs. UOI & Ors., pending before 2 the High Court of Kolkata is ordered to be transferred to the Madras High Court.
4. The petitioner prays for transfer of the case specifically to the Madurai Bench of the Madras High Court. We do not entertain the said plea inasmuch as it is for the Hon’ble Chief Justice of the High Court to consider the same and pass appropriate orders in this regard.
5. The transfer petition is accordingly allowed in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(N.V. RAMANA) NEW DELHI NOVEMBER 30, 2015