Supreme Court - Daily Orders
P.C. Joshi vs Union Of India on 23 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 414 OF 2016
GANTAVYA CHANDRA Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
Having heard the learned counsel for the parties and gone through this transfer petition filed under Article 139A(1) of the Constitution of India read with Order XL, Rule 1 of the Supreme Court Rules, 2013 and considering the facts and circumstances of the case, we deem it fit and proper to transfer Writ Petition No. 9302(M/B)of 2012 titled as "Gantavya Chandra Vs. Union of India and others” from the High Court of judicature at Allahabad (Lucknow Bench) to this Court. We order accordingly.
The Registry is directed to immediately transmit a copy of this order to the High Court of judicature at Allahabad for sending the case papers to this Court.
.......................J. [ KURIAN JOSEPH ] Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.01.27 16:14:39 IST .......................J. Reason: [ A. M. KHANWILKAR ] New Delhi;
January 23, 2017.
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ITEM NO.1 COURT NO.7 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10855/2015
(Arising out of impugned final judgment and order dated 15/12/2014
in WP No. 1927/2011 passed by the High Court Of Bombay) P.C. JOSHI Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) (with interim relief and office report) WITH SLP(C) No. 23450/2015 (with Interim Relief) T.P.(C) No. 414/2016 (with Office Report) Date : 23/01/2017 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Mr. K. K. Venugopal, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Talwar, Adv.
Ms. Parul Shukla, Adv.
Mr. Rishabh Parikh, Adv.
Mr. E. C. Agrawala, Adv.
Mr. Kushagra Pandey, Adv.
Mr. Taena A. Rahman, Adv.
Mr. M. Shoeb Alam, Adv.
Dr. M. V. K. Moorthy, Adv.
Mr. Hitendra Nath Rath, Adv. For Intervention Mr. V. Shekhar, Sr. Adv.
Mr. S. S. Ray, Adv.
Mr. Vaibhav G., Adv.
Ms. Rakhi Ray, Adv.
Mr. Shashank Shekhar, Adv. Mr. Soumo Palit, Adv.
For Respondent(s) Mr. Maninder Singh, ASG Mr. Y. Adhyaru, Sr. Adv.
Mr. T. M. Singh, Adv.
Mr. B. Krishna Prasad, Adv. 3 UPON hearing counsel the Court made the following O R D E R SLP (C) No. 10855 of 2015 and SLP(C) No. 23450 of 2015 Leave granted.
Hearing expedited.
T.P.(C) No. 414 of 2016 The Transfer Petition is allowed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
Post both the appeals and the Transferred Case together. (Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar (Signed order is placed on the file)