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Kadambini Kumar Marwah vs Prem Arora on 31 July, 2024

Bench: Hrishikesh Roy, Sudhanshu Dhulia

                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL ORIGINAL JURISDICTION

                                 TRANSFER PETITION (CRIMINAL) NO. 267 OF 2024

     KADAMBINI KUMAR MARWAH                                                      PETITIONER(S)

                                                         VERSUS

     PREM ARORA                                                                  RESPONDENT(S)

                                                     O R D E R

1. Heard Mr. Mayank Jain, learned counsel appearing for the petitioner. Also heard Mr. Ajay Kumar Singh, learned counsel appearing for the respondent.

2. It is submitted by the learned counsel for the petitioner that multiple cases have been filed under the Negotiable Instruments Act, 1881 by the respondent against the petitioner, in different forums. All the other cases are pending at the Tis Hazari Court at Delhi and this is the only case which is pending in Jagadhri, Haryana.

3. The recent transfer order passed by this Court on 24.07.2024 in Transfer Petition (Criminal) No. 264 of 2024 is brought to the notice of the Court. It is also seen that the parties are closely related to each other.

4. Having considered the above, we allow the transfer petition. The NI Act No. 2794 of 2019 titled “Prem Arora v. Kadambini Kumar Marwah”, pending before the Judicial Magistrate, First Class, Jagadhri Yamuna Nagar District Court, Haryana is directed to be transferred to the Court of Metropolitan Magistrate, Tis Hazari Signature Not Verified Court, Delhi.

NITIN TALREJA Date: 2024.08.03 16:33:41 IST Reason:

5. Records of the case would be immediately transferred to the transferee court.

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6. The transferee court would decide the matter expeditiously.

7. Pending application(s), if any, shall stand closed.

..................J. (HRISHIKESH ROY) ..................J. (SUDHANSHU DHULIA) ..................J. (S.V.N. BHATTI) NEW DELHI;

JULY 31, 2024.

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ITEM NO.4                 COURT NO.5                  SECTION II-B

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Transfer Petition(s)(Criminal) No(s). 267/2024 KADAMBINI KUMAR MARWAH PETITIONER(S) VERSUS PREM ARORA RESPONDENT(S) Date : 31-07-2024 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Mayank Jain, Adv.

Mr. Parmatma Singh, AOR Mr. Madhur Jain, Adv.

Ms. Aakriti Dhawan, Adv.

For Respondent(s) Mr. Ajay Kumar Singh, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order. Pending application(s), if any, shall stand closed. (NITIN TALREJA) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file) 3