Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ms. Seema Mittal vs Nisha Garg on 1 September, 2014

Bench: V. Gopala Gowda, Adarsh Kumar Goel

                                                              1

                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL ORIGINAL JURISDICTION


                           TRANSFER PETITION(S)(CRIMINAL)                      NO(S).    249/2014

                      MS. SEEMA     MITTAL                                             Petitioner(s)


                                                           VERSUS

                      NISHA GARG                                                        Respondent(s)


                                                        O R D E R

Heard the petitioner as well as respondent, who are present in person in the Court.

The petitioner requested that the case shall be transferred to the Court of District & Sessions Judge, Bangalore, who shall either deal with the matter in accordance with law or shall further assign the matter to a court of competent jurisdiction. Having perused the record of the case and without going into the merits of the case, acceding to her request, we allow the transfer of case No. 6559 of 2010 titled Seema Mittal Vs. Nisha Garg, pending in 3rd ACJM Court of Ghaziabad.

The transferor Court shall forthwith transmit the entire Signature Not Verified record relating to the aforesaid case to the Digitally signed by Vinod Kumar Date: 2014.09.02 18:20:45 IST transferee Court for deciding the case in accordance Reason: with law.

The transfer petition is allowed in the aforesaid terms.

.............J. (V.GOPALA GOWDA) ................J. (ADARSH KUMAR GOEL) NEW DELHI SEPTEMBER 01, 2014  3 ITEM NO.36 COURT NO.14 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)(Criminal) No(s). 249/2014 MS. SEEMA MITTAL Petitioner(s) VERSUS NISHA GARG Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned judgment and exemption from filing O.T. and ex-parte stay and office report) Date : 01/09/2014 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Petitioner-in-person For Respondent(s) Respondent-in-person UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.

    (VINOD KUMAR)                                (SUMAN JAIN)
     COURT MASTER                                COURT MASTER

(Signed order is placed on the file)