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Supreme Court - Daily Orders

Bharat Petroleum Corporation Ltd. vs Andhra Pradesh Federation Of Petroleum ... on 27 November, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                     1

                                      IN THE SUPREME COURT OF INDIA

                                       CIVIL ORIGINAL JURISDICTION

                                TRANSFER PETITION (CIVIL) NO.2206    of 2017

     BHARAT PETROLEUM CORPORATION LTD. & ORS.                             Petitioner(s)

                                                    VERSUS

     ANDHRA PRADESH FEDERATION OF PETROLEUM
     DEALER & ANR.                                                        Respondent(s)

     WITH T.P.(C) No. 2231/2017

     T.P.(C) No. 2233/2017

     T.P.(C) No. 2230/2017

     T.P.(C) No. 2227/2017

     T.P.(C) No. 2234/2017

     T.P.(C) No. 2232/2017

                                                O R D E R

We have heard learned counsel for the parties. It is stated that the transfer petitions have been filed on the ground that on the same issue several petitions are pending in different High Courts.

We are of the view that instead of allowing transfer, it will be in the interest of justice that one High Court first decides the matter. Accordingly, we request the Delhi High Court to decide W.P.(C)No.10334 of 2017 pending before it expeditiously and preferably within three months from today. Signature Not Verified

Other High Courts may proceed with the matters after the Digitally signed by MAHABIR SINGH Delhi High Court decides the same.

Date: 2017.11.29 11:21:51 IST Reason:

It will be open to any affected parties to intervene before the Delhi High Court.
2
The transfer petitions are, accordingly, disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, November 27, 2017.
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ITEM NO.57                  COURT NO.10                   SECTION XVI -A

                 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)(Civil)    No(s).    2206/2017

BHARAT PETROLEUM CORPORATION LTD. & ORS.                  Petitioner(s)

                                   VERSUS

ANDHRA PRADESH FEDERATION OF PETROLEUM DEALER & ANR. Respondent(s) WITH T.P.(C) No. 2231/2017 (XVI -A) (IA No.127362/2017-STAY APPLICATION) T.P.(C) No. 2233/2017 (XVI -A) T.P.(C) No. 2230/2017 (XVI -A) T.P.(C) No. 2227/2017 (XVI -A) (IA No.127044/2017-STAY APPLICATION) T.P.(C) No. 2234/2017 (XVI -A) T.P.(C) No. 2232/2017 (XVI -A) Date: 27-11-2017 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Tushar Mehta,ASG Mr. Parijat Sinha, AOR Ms. Reshmi Rea Sinha,Adv.
Mr. Rudra Dutta,Adv.
For Respondent(s) Mr. Ranjit Kumar,Sr.Adv.
Mr. G.Sivabalamurugan, AOR Mr. Mullapudi Rambabu,Adv. For M/s. M. Rambabu & Co.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the transfer petitions are disposed of.
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Pending applications, if any, shall also stand disposed of.



(MAHABIR SINGH)                          (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                  COURT MASTER
(Signed order is placed on the file)