Supreme Court - Daily Orders
Hindustan Construction Co. Ltd. vs Union Of India And Ors on 24 August, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.5 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
Transfer Petition(s)(Civil) No(s). 1101/2016
HINDUSTAN CONSTRUCTION CO. LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln.(s) for ex-parte stay and office report)
Date : 24/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sujit Ghosh, Adv.
Ms. Kanupriya Bhargava, Adv.
Mr. Vikas Upadhyay, AOR
For Respondent(s) Ms. Binu Tamta, Adv.
Mr. G.S. Makker, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is disposed of in terms of the signed order.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.09.02 10:40:40 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1101 OF 2016 HINDUSTAN CONSTRUCTION CO. LTD. … Petitioner VERSUS UNION OF INDIA AND ORS. …. Respondents O R D E R We have heard Ms. Kanupriya, learned counsel for the petitioner and Ms. Binu Tamta, learned counsel for the respondents.
Learned counsel for the respondents submitted that similar matters have been transferred to this Court.
In view of the aforesaid submission, the transfer petition is allowed and Writ Petition No.8111 of 2016 titled as Hindustan Construction Co. Ltd. vs. The Union of India & Ors. pending before the High Court of Judicature at Mumbai be transferred to this Court and numbered as a transferred case.
The transfer petition is accordingly disposed of.
................,J.
(Dipak Misra) ................,J.
(C. Nagappan) New Delhi;
August 24, 2016.