Supreme Court - Daily Orders
K. Meghachandra Singh vs Nigam Siro on 23 January, 2018
Bench: R.K. Agrawal, R. Banumathi
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(Civil) No.2195/2017
K. MEGHACHANDRA SINGH & ORS. Petitioner(s)
VERSUS
NIGAM SIRO & ORS. Respondent(s)
O R D E R
Heard learned counsel for the petitioners and learned counsel for the respondents.
Learned counsel for the respondents states that his clients have no objection if the matter is transferred to the High Court of Gauhati, Principal Bench at Gauhati.
Accordingly, Writ Appeal No.49/2017 titled as K. Meghachandra Singh & 6 others v. Ningam Siro & 43 Others pending before the High Court of Manipur at Imphal is transferred to the High Court of Gauhati, Principal Bench at Gauhati.
We request the High Court of Gauhati, Principal Bench at Gauhati to decide the appeal expeditiously and in accordance with law.
Accordingly, Transfer Petition is allowed. Contempt proceedings stand discharged.
…................J. [R.K. AGRAWAL] Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.01.24 16:48:43 IST Reason: …................J. [R. BANUMATHI] NEW DELHI;
JANUARY 23, 2018.
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ITEM NO.16 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
Transfer Petition (Civil) No.2195/2017 K. MEGHACHANDRA SINGH & ORS. Petitioner(s) VERSUS NIGAM SIRO & ORS. Respondent(s) (IA No.127961/2017-EX-PARTE STAY and FOR ADMISSION) Date : 23-01-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. M. Devananda Singh, Adv.
Mr. Nirnimesh Dube, AOR For Respondent(s) Mr. Sapam Biswajit, Adv.
Ms. Punam Kumari, AOR Mr. Naresh Kr., Adv.
UPON hearing the counsel the Court made the following O R D E R Transfer Petition is allowed in terms of the signed order.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE)