Supreme Court - Daily Orders
Praveen Kumar Sharma & Ors. Etc. Etc. vs Praveen Kumar Sharma . Etc. Etc. on 18 November, 2016
Bench: S.A. Bobde, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NOS.298-301 OF 2015
PRAVEEN KUMAR SHARMA &
ORS. ETC. ... PETITIONERS
VERSUS
RASHMI SHARMA & ORS. ... RESPONDENTS
O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having perused the records and in view of the peculiar facts and circumstances of the case, we are of the opinion that the Transfer Petitions being devoid of any merit, deserve to be dismissed and are dismissed accordingly.
3. However, the petitioners are entitled to apply for exemption from appearance or discharge as may be advised, which will be considered in accordance with law.
...................J. Signature Not Verified [ S.A. BOBDE ] Digitally signed by CHARANJEET KAUR Date: 2016.11.21 16:51:07 IST Reason: ...................J. [ ASHOK BHUSHAN ] NEW DELHI;
NOVEMBER 18,2016.
ITEM NO.36 COURT NO.9 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(Criminal) Nos. 298-301/2015 PRAVEEN KUMAR SHARMA & ORS. ETC. Petitioner(s) VERSUS RASHMI SHARMA & ORS. Respondent(s) (With appln. (s) for permission to file additional documents and stay and office report) Date : 18/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. M.P. Singh, Adv.
Mr. Pawan Kumar Shukla, Adv. Mr.Raj Singh Rana,AOR For Respondent(s) Mr. Ashiesh Kumar,AOR Mr. Rajiv Nanda,AOR Mr. Manish Kumar Vikkey, Adv. Mohd. Aslam Khana, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petitions are dismissed in terms of the signed order.
Pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ]