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Supreme Court - Daily Orders

Union Of India vs Kavin Gulati on 18 August, 2017

Bench: Madan B. Lokur, Deepak Gupta

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION

                              Transfer Petition(s)(Civil)          Nos.   820-829/2016

     UNION OF INDIA & Anr. Etc.                                                  Petitioner(s)

                                                        VERSUS

     KAVIN GULATI Etc.                                                          Respondent(s)
                                                      WITH
                                              T.P.(C) No. 16/2017

                                                       O R D E R

We have heard learned counsel for the parties.

It is stated by the learned Solicitor General that a large number of petitions are pending in several High Courts including High Courts of Calcutta, Kerala, Gujarat, Telangana & Andhra Pradesh, Allahabad, Madras, Punjab & Haryana and Delhi on the imposition of service tax on legal services rendered by Senior Advocates.

Under the circumstances, we are of the view that it would be appropriate if all these cases are transferred and dealt with by one High Court.

We accordingly transfer all the matters to the Delhi High Court for adjudication on merits.

The transfer petitions are allowed.

…....................J. [MADAN B. LOKUR] …....................J. Signature Not Verified [DEEPAK GUPTA] Digitally signed by MEENAKSHI KOHLI Date: 2017.08.23 17:29:10 IST Reason: NEW DELHI; AUGUST 18, 2017.



                                                         1
ITEM NO.14                   COURT NO.5                  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)(Civil)      No(s).   820-829/2016

UNION OF INDIA                                            Petitioner(s)

                                    VERSUS

KAVIN GULATI & ORS.                                       Respondent(s)

WITH

T.P.(C) No. 16/2017 (XVI -A) Date : 18-08-2017 These petitions were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Ranjit Kumar, SG Mr. P.S. Narasimha, ASG Mr. Arijit Prasad, Adv.

Mr. Rupesh Kumar, Adv.

Mr. Rajiv Nanda, Adv.

Mr. Pravesh Thakur, Adv.

Mr. Rupesh, Adv.

Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Sunil Fernandes, AOR Ms. Astha Sharma, Adv.

Ms. Nupur Kumar, Adv.

Ms. Daisy Hannah, Adv.

Ms. S. Mercy Deborah, Adv. Ms. Kasturika Kaumudi, Adv. Mr. Shekhar Kumar, AOR Ms. Anukanksha Kalkeri, Adv. Mr. Jaydip Kar, Adv.

Mr. Tarun Gulati, Adv.

Mr. Sparsh Bhargava, Adv. Mr. Nikhil Gupta, Adv.

Mr. Kishore Kunal, AOR Mr. Shashi Mathews, Adv.

Mr. Vipin Upadhyay, Adv.

Mr. Amit Sharma, Adv.

Mr. Sarvesh Singh, AOR 2 Dr. M.V.K. Moorthy, Adv.

Mr. Hitendra Nath Rath, AOR Mr. V.K. Hansaria, Sr. Adv. Mr. Vipin Gogia, Adv.

Mr. Jaspreet Gogia, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petitions are allowed in terms of the signed order.

(MEENAKSHI KOHLI) (MADHU NARULA) COURT MASTER (SH) COURT MASTER [Signed order is placed on the file] 3