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Sheshadri Goswami vs Bikramjit Nag on 31 July, 2025

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                                      IN THE SUPREME COURT OF INDIA
                                     CRIMINAL ORIGINAL JURISDICTION



                           Transfer Petition(s)(Criminal)         No(s).    56/2025


     SHESHADRI GOSWAMI                                                      Petitioner(s)


                                                      VERSUS

     BIKRAMJIT NAG                                                          Respondent(s)



                                               O R D E R

1. This Transfer Petition has been filed by the petitioner seeking transfer of the Complaint Case bearing IPC No. 20 of 2023, titled “Bikramjit Nag vs Sheshadri Goswami”, pending before the Court of the Judicial Magistrate 1st Class, ‘F’ Court, at Lyceum Complex, Altinho, Panaji, Goa, to any appropriate and competent Court in the District Court of Kolkata, West Bengal.

2. We have heard the learned counsel appearing for the parties.

3. Having considered the circumstances in their totality, this Court is of the view that, no case for Signature Not Verified Digitally signed by transfer is made out.

Date: 2025.08.05 18:42:02 IST Reason:  2

4. Accordingly, this Transfer Petition stands dismissed.

5. Pending applications, if any, shall stand disposed of.

…………………………………………………………………J. (M.M. SUNDRESH) …………………………………………………………………J. (AUGUSTINE GEORGE MASIH) NEW DELHI;

31.07.2025
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ITEM NO.7                 COURT NO.5                  SECTION II-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)(Criminal)   No(s).    56/2025

SHESHADRI GOSWAMI                                       Petitioner(s)

                                   VERSUS
BIKRAMJIT NAG                                           Respondent(s)

FOR ADMISSION and I.R.

IA No. 102006/2025 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT AND IA No. 21559/2025 - EX-PARTE STAY Date : 31-07-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :

Mr. Sarthak Chodhary, Adv. Mr. Pawan Kumar, Adv.

Mr. Vishal Arun Mishra, AOR For Respondent(s) :

Mr. Parag Tripathi, Sr. Adv. Mr. Gaurav Gupta, Adv. Mr. Sayuj Kumar Banerjee, Adv. Ms. Rupal Gupta, Adv.

Ms. Mishika Bajpai, Adv. Mr. Rajesh Kumar, Adv. Mr. Gaurav Goel, AOR UPON hearing the counsel the Court made the following O R D E R

1. The transfer petition is dismissed in terms of the signed order.

2. Pending application(s), if any, shall stand closed.

(NISHA KHULBEY) (POONAM VAID) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)