Supreme Court - Daily Orders
Regional Manager State Bank Of India . vs Mrinal Kanti Biswas on 1 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
MA No.1001 of 2019 in TRANSFER PETTIION (CIVIL) No.19/2016
REGIONAL MANAGER,
STATE BANK OF INDIA & ORS. Petitioner(s)
VERSUS
MRINAL KANTI BISWAS Respondent(s)
O R D E R
On 05.02.2019, following order was passed by this Court in Transfer Petition (Civil) Nos.1904-1915 of 2015 etc.:
“Mr. Neeraj Kishan Kaul, learned Senior Advocate invited our attention to the order dated 16.12.2015 passed by this Court and to the Chart placed at P-8(Page 92 of the paper book). He suggested that out of various High Courts in which the writ petitions are pending, the High Court of Punjab and Haryana at Chandigarh could be a better choice and eminently suitable. It appears from the chart that 12 petitions are pending in High Court of Punjab & Haryana.
Considering the entirety of the matter, in our view, it would 2 be just and fair to retain those petitions which were filed in the High Court of Punjab and Haryana, in the said High Court and transfer rest of the petitions (details of which are mentioned at Annexure P-8 in the paper book and also put by way of Annexure to this Order) from the the respective High Courts to the High Court of Punjab & Haryana at Chandigarh.
The original papers shall be transmitted from the respective High Courts to the High Court of Punjab & Haryana at Chandigarh which may be disposed of at an early date.
Signature Not VerifiedNo separate orders are called for in the intervention Digitally signed by MUKESH KUMAR application. Intervention application is disposed of. Date: 2019.07.06 12:19:11 IST Reason: The transfer petitions are, accordingly, allowed. Pending applications, if any, shall also stand disposed of.” 2 One of the matters covered by said order was Writ Appeal No.320 of 2015, titled as “Regional Manager, State Bank of India & Others v. Mrinal Kanti Biswas” pending before the Gauhati High Court at Guwahati.
A communication has since then been received from the Gauhati High Court that the aforesaid Writ Appeal No.320 of 2015 has already been disposed by the Gauhati High Court on 23.02.2017.
In the circumstances, we modify our order dated 05.02.2019 to the extent that the concerned Transfer Petition, i.e. Transfer Petition © No.19 of 2016, seeking transfer of Writ Appeal No.320 of 2015 is dismissed, leaving the remaining portion of the order completely intact.
Miscellaneous Application is disposed of accordingly.
.................................J. [UDAY UMESH LALIT] .................................J. [VINEET SARAN] NEW DELHI;
JULY 1, 2019
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ITEM NO.36 COURT NO.8 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
MA No.1001 of 2019 in TP (Civil) No.19/2016 (Arising out of impugned final judgment and order dated 05-02-2019 in T.P.(C) No.19/2016 passed by the Supreme Court Of India) REGIONAL MANAGER, STATE BANK OF INDIA & ORS. Petitioner(s) VERSUS MRINAL KANTI BISWAS Respondent(s) (FOR ADMISSION) Date : 01-07-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN By Courts Motion, AOR For Petitioner(s) Mr. Sanjay Kapur, Adv.
Ms. Megha Karnwal, Adv.
Mr. Harshal Narayan, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application is disposed of, in terms of the Signed Order.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)