Supreme Court - Daily Orders
Mrs. Shweta Siddha Garhewal vs Sh. Vineet Garhewal on 4 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.2 COURT NO.4 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP.13154/2015 in Transfer Petition(s)(Criminal) No(s).244/2015
MRS. SHWETA SIDDHA GARHEWAL Petitioner(s)
VERSUS
SH. VINEET GARHEWAL & ORS Respondent(s)
(For restoration and office report)
Date : 04/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Kundan Kumar Lal, Adv.
Mr.Ravi Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
CRLMP.13154/2015
For the reasons indicated in the application, we are satisfied that the non-representation of the petitioner on 06.07.2015 was neither deliberate nor intentional. In view of the above, order dated 06.07.2015 is recalled. T.P.(Crl.)No.244 of 2015 is directed to be restored to its original number. CrlMP.13154/2015 is allowed accordingly.
T.P.(Crl.)No.244 of 2015
Having heard learned counsel for the petitioner, we find no justification whatsoever for the transfer of the proceedings as sought for by the petitioner.
Signature Not Verified
The transfer petition is accordingly dismissed. Digitally signed by Satish Kumar Yadav Date: 2015.09.04 16:22:00 IST Reason:
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER