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Supreme Court - Daily Orders

S.K. Kapoor (Sant Kumar Kapoor) vs The State Of Haryana on 15 July, 2019

Bench: N.V. Ramana, Ajay Rastogi

                                     IN THE SUPREME COURT OF INDIA

                                     CRIMINAL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CRL.)Nos.209-211 OF 2018


     S.K.KAPOOR (SANT KUMAR KAPOOR)                                   ......PETITIONER


                                                   VERSUS



     THE STATE OF HARYANA & ANR.                                      .....RESPONDENTS


                                                  O R D E R

Heard learned counsel for the parties. No ground for transfer of cases is made out. The transfer petitions are accordingly dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.

However, taking into consideration the long pendency of the litigation, we direct the trial court to dispose of the pending matter expeditiously, preferably within a period of six months.

The petitioner is also directed to co-operate with the trial without taking unnecessary adjournment.

.........................J. (N.V.RAMANA) Signature Not Verified Digitally signed by ........................J. SATISH KUMAR YADAV Date: 2019.07.18 17:10:21 IST (AJAY RASTOGI) Reason: NEW DELHI;

JULY 15, 2019.

ITEM NO.17                   COURT NO.3                     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

Transfer Petition(s)(Criminal) No(s).209-211/2018 S.K. KAPOOR (SANT KUMAR KAPOOR) Petitioner(s) VERSUS THE STATE OF HARYANA & ANR. Respondent(s) (FOR ADMISSION and IA No.38632/2018-EX-PARTE STAY and IA No.38631/2018-EXEMPTION FROM FILING O.T.) IA No.38632/2018 - EX-PARTE STAY Date : 15-07-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr.Pulkit Tare, Adv.
Mr.Anup Jain, AOR Mr.Avijit Singh, Adv.
Mr.D.Kumanan, Adv.
For Respondent(s) Mr.Devender Kumar Saini, AAG Mr.Y.P.Singh, Adv.
Ms.Nandita Jha, Adv.
Mr.Vishwa Pal Singh, AOR Mr.Rameshwar Prasad Goyal, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petitions are dismissed in terms of the signed order.
As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)