Supreme Court - Daily Orders
Manipur Truck Owners Welfare Assn. vs Union Of India on 13 February, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1060 OF 2014
MANIPUR TRUCK OWNERS WELFARE
ASSOCIATION ...PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS, ...RESPONDENT(S)
O R D E R
1. This Transfer Petition is filed under Article 139 A(2) of the Constitution of India for transfer of Writ Appeal (Civil) No. 9 of 2014 titled as “Manipur Truck Owners Welfare Association vs. Union of India & Ors." pending in the High Court of Manipur at Imphal to the High Court of Delhi at New Delhi.
2. We have heard learned counsel for the parties to the lis.
3. Having perused the records and in view of the peculiar facts and circumstances of the case, we are Signature Not Verified of Digitally signed by Charanjeet Kaur Date: 2015.02.16 the opinion that the Transfer Petition being 18:07:03 IST Reason:
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devoid of any merit, deserves to be dismissed and is dismissed accordingly.
4. However, we direct respondent Nos.2 to 4 to consider the request of the petitioners for refund of the security deposit in accordance with law and in accordance with the terms and conditions as stipulated under the Notice Inviting Tender dated 26.04.2014 vide F.C.I. Model Tender Form Road Transport Contract.
Ordered accordingly.
................CJI.
[ H.L. DATTU ] ..................J. [ A.K. SIKRI ] NEW DELHI;
FEBRUARY 13, 2015.
ITEM NO.69 COURT NO.1 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). 1060/2014 MANIPUR TRUCK OWNERS WELFARE ASSN. Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) (With appln. (s) for permission to file additional documents and stay and office report) Date :13/02/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. A.D. Tamboli, Adv.
Mr. S. Gowthaman,Adv.
For Respondent(s) Mr. Ajit Pudussery,Adv.
Ms. Shruti S Hazarika, Adv. Mr. K. Vijayan, Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition is dismissed in terms of the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]