Supreme Court - Daily Orders
M/S Dharampal Premchand Ltd vs Union Of India . on 1 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 744/2015
M/S DHARAMPAL PREMCHAND LTD PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
After hearing the learned counsel for the parties, we direct transfer of Civil Misc. Writ Petition No. 4880 of 2015, titled as “M/s.Dharampal Premchand Limited vs. Union of India” pending in the High Court of Allahabad, to this Court.
Transfer Case No. 1 of 2011 arising out of similar issue is pending in this Court. We make it clear that hearing of that transfer case shall go on and the transferred case shall be tagged with the aforesaid matter only when the records are received.
The Transfer Petition is disposed of, accordingly.
......................J. [A.K. SIKRI] ......................J. [N.V. RAMANA] NEW DELHI;
JULY 01, 2016
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.07.06
10:11:54 IST
Reason:
ITEM NO.53 COURT NO.12 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). 744/2015
M/S DHARAMPAL PREMCHAND LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH APPLN. (S) FOR EX-PARTE STAY AND OFFICE REPORT) Date : 01/07/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Dhruv Agrawal, Sr. Adv.
Mr. Nikhil Agrawal, Adv.
Mr. Nishit Agrawal, Adv.
Mr. Vipin Kumar Jai,Adv.
For Respondent(s) Mr. Ranjit Kumar, SG Ms. Shirin Khajuria, Adv.
Mr. B.K. Prasad, 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.
Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)