Supreme Court - Daily Orders
Union Of India vs Sitab Ali Chaudhary . on 28 August, 2015
Author: Chief Justice
Bench: Chief Justice, Abhay Manohar Sapre, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NOS.122-126 OF 2012
UNION OF INDIA ANR ANR. PETITIONER(S)
VERSUS
SITAB ALI CHAUDHARY AND ORS. RESPONDENT(S)
WITH
TRANSFER PETITION (CIVIL) NOS.231-235 OF 2012
C.B.I. PETITIONER(S)
VERSUS
SITAB ALI CHAUDHARY AND ORS. ETC. RESPONDENT(S)
O R D E R
1. These Transfer Petitions are filed under Article 139 A of the Constitution of India, for the transfer of Writ Petition NO.4619 of 2011 (Sitab Ali Chowdhary Vs. Union of India) pending before the Delhi High Court, Writ Petition No.4627 of 2011 (Ajay K.Agarwal Vs. Union of India & Anr.) pending before the Delhi High Court, Writ Petition No.20683 of 2011 (Sukumar Oommen Vs. Union of India & Anr.) pending before the Kerala High Court, Writ Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.08.31 15:40:07 IST Petition No.17370 of 2011 (D.B.Binu and others Vs. Union Reason: of India & Ors.) pending before the Kerala High Court and 2 Writ Petition NO.2169 of 2011 (Major Ramesh Upadhyay Vs. State of Maharahstra & Ors.), pending before the Bombay High Court to this Hon'ble Court.
2. We have heard the learned counsel for the parties to the lis.
3. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petitions, we deem it appropriate to allow these transfer petitions.
4. Accordingly, we order for transfer of Writ Petition No.4619 of 2011 (Sitab Ali Chowdhary Vs. Union of India) pending before the Delhi High Court, Writ Petition No.4627 of 2011 (Ajay K.Agarwal Vs. Union of India & Anr.) pending before the Delhi High Court, Writ Petition No.20683 of 2011 (Sukumar Oommen Vs. Union of India & Anr.) pending before the Kerala High Court, Writ Petition No.17370 of 2011 (D.B.Binu and others Vs. Union of India & Ors.) pending before the Kerala High Court and Writ Petition NO.2169 of 2011 (Major Ramesh Upadhyay Vs. State of Maharahstra & Ors.) to this Court. 3
5. The Transfer Petitions are disposed of accordingly.
….................CJI.
(H.L. DATTU) …..................J. (ABHAY MANOHAR SAPRE) …..................J. (AMITAVA ROY) NEW DELHI;
AUGUST 28, 2015
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ITEM NO.51 COURT NO.1 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(s)(Civil) No(s). 122-126/2012
UNION OF INDIA & ANR Petitioner(s)
VERSUS
SITAB ALI CHAUDHARY & ORS. Respondent(s)
(with appln. (s) for stay and office report) WITH T.P.(C) Nos. 231-235/2012 (With Office Report) Date : 28/08/2015 These petitions were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr.Maninder Singh, ASG Mr.T.A.Khan,Adv.
Mr.S.A.Haseeb, Adv.
Mr.Tara Chandra Sharma, Adv. Mr. B. V. Balaram Das,Adv. Mr. Arvind Kumar Sharma,Adv.
For Respondent(s)1 Mr.Sitab Ali Chaudhary, Respondent in person Mr.Maninder Singh, ASG Mr.T.A.Khan,Adv.
Mr.S.A.Haseeb, Adv.
Mr.Tara Chandra Sharma, Adv. Mr. B. V. Balaram Das,Adv. Mr. Arvind Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petitions are allowed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
(Signed order is placed on the file)