Supreme Court - Daily Orders
Union Of India Ministry Of Finance vs M/S. Trinitys Clearing And Shipping ... on 20 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S). 501-506 OF 2017
UNION OF INDIA & ANR. PETITIONER(S)
VERSUS
M/S. TRINITYS CLEARING AND SHIPPING
AGENCIES ETC.ETC. RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
Our attention has been drawn to the judgment of this Court in Union of India & Anr. v. M/s. Intercontinental Consultants And Technocrats Pvt. Ltd. 2018 (4) SCALE 243.
We are inclined to accept the submission made by the counsel for the respondent(s) that the present transfer petitions be also disposed of in the same terms as Transfer Petition (Civil) Nos.1043-1045 of 2017 and Transfer Petition (Civil)Nos.1932-1934 of 2017, in terms of the aforesaid judgment rendered in Civil Appeal No.2013 of 2014 and other connected matters, which reads as under:
“32. These transfer petitions are allowed and the writ petitions mentioned in the prayer clause, which are pending before the High Court of Madras, are transferred to this Court.
33. The transferred writs are also disposed of in terms of the judgment rendered above in Civil Appeal No.2013 of 2014 and other connected matters The instant transfer petitions are disposed of in terms of the aforesaid judgment.
......................J. Signature Not Verified (J. CHELAMESWAR) Digitally signed by OM PRAKASH SHARMA Date: 2018.04.23 17:34:04 IST Reason: ......................J. NEW DELHI (SANJAY KISHAN KAUL) DATED; APRIL 20, 2018 ITEM NO.53 COURT NO.2 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). 501-506/2017 UNION OF INDIA MINISTRY OF FINANCE & ANR. PETITIONER(S) VERSUS M/S. TRINITYS CLEARING AND SHIPPING AGENCIES PARTNER SH.S. ALEXANDER RESPONDENT(S) (IA 1-6/2017 -FOR STAY APPLICATION) Date : 20-04-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. P.S. Narsimha,ASG Mr. Tara Chandra Shrma,Adv. Mr. H.Raghvendra Rao,Adv. Mr. Rohit Rao,Adv.
Mr. Rohit Rao N,Adv.
Mr. Mukund P. Unny,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. E.R. Kumar,Adv.
Ms. Lakshmi Iyer,Adv.
Mr. Ishan Nagar,Adv.
Ms. Aishwarya Dash,Adv.
M/S. Parekh & Co., AOR Mr. Piyush Kumar,Adv.
Ms. Vidushi Shubham,Adv. Ms. Reema,Adv.
Mr. Anil Kumar Tandale, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petitions are disposed of, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)