Supreme Court - Daily Orders
Anita Kushwaha vs Pushap Sudan on 21 April, 2015
Bench: Chief Justice, S.A. Bobde, Arun Mishra
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ITEM NO.102 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). 1343/2008
ANITA KUSHWAHA Petitioner(s)
VERSUS
PUSHAP SUDAN Respondent(s)
(With appln. (s) for stay and exemption from filing O.T. and early
hearing and office report)
WITH
T.P.(Crl.) No. 116/2011
(With appln.(s) for stay and Office Report)
T.P.(C) No. 562/2011
(With appln.(s) for stay and Office Report)
T.P.(C) No. 1161/2012
(With appln.(s) for stay and Office Report)
T.P.(C) No. 1294/2012
(With appln.(s) for stay, permission to file additional documents
and Office Report)
T.P.(C) No. 1497/2012
(With appln.(s) for directions, exemption from filing O.T. and
Office Report)
T.P.(C) No. 1573/2012
(With appln.(s) for stay and Office Report)
T.P.(C) No. 426/2013
(With appln.(s) for stay and Office Report)
T.P.(C) No. 1773/2013
(With appln.(s) for stay, appln.(s) for bringing on record
additional documents, exemption from filing O.T.,directions,
appln.(s) for vacating stay and Office Report)
Signature Not Verified
T.P.(C) No. 1821/2013
Digitally signed by
(With appln.(s) for stay and Office Report)
NEETU KHAJURIA
Date: 2015.04.23
11:14:51 IST
Reason:
T.P.(Crl.) No. 99/2014
(With appln.(s) for ex-parte stay and Office Report)
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T.P.(C) No. 1845/2013
(With appln.(s) for stay and Office Report)
Date: 21/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Babu Marlapalle, Sr. Adv.
Mr. Kunal Cheema, Adv.
Mr. Ajit Wagh, Adv.
Mr. Dhruv Kapur, Adv.
Mr. Apoorv Shukla, Adv.
Mr. Aditya Gaggar, Adv.
Mr. Yash Pal Dhingra,Adv.
Mr. L.Nageshwara Rao, Sr. Adv.
Mr. Sudhir Walia, Adv.
Ms. Niharika Ahluwalia, Adv.
Mr. Abhishek Atrey,Adv.
Mrs. Mona K. Rajvanshi,Adv.
Mr. Pradeep Kumar Mittal, Adv.
Mr. Anurag Kashyap, Adv.
Ms. Sudesh Gupta, Adv.
Mr. Arunav Tiwari, Adv.
Mr. Ujjal Singh, Adv.
Mr. J.P. Singh, Adv.
Mr. R. C. Kaushik,Adv.
Mr. Shailendra Bhardwaj, Adv.
Ms. Aroma S. Bhardwaj, Adv.
Mr. Himanshu Shekhar,Adv.
Mr. Bharat Bhushan,Adv.
Ms. Madhu Moolchandani,Adv.
Mr. Rajinder Mathur,Adv.
Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia,Adv.
Mr. Debasis Misra,Adv.
For Respondent(s) Mr. Rajesh Srivastava,Adv.
Mr. Raghvendra Pratap Singh, Adv.
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Ms. Suresh Kumari, Adv.
Mr. Shreekant N. Terdal,Adv.
Mr. Bimal Roy Jad,Adv.
Mr. C. D. Singh,Adv.
Mr. Venkita Subramoniam T. R.,Adv.
Mr. Arvind Kumar, Adv.
Ms. Laxmi Arvind,Adv.
Ms. Poonam Prasad, Adv.
Mr. Pradeep Kumar Mathur, Adv.
Mr. R.A. Jaan, Advocate General, J&K.
Mr. Ashok Mathur,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mr. Aseem Kumar Sawhney, Adv.
Mr. Rabin Majumder,Adv.
Mr. Ramesh Babu M. R.,Adv.
Mr. Nitin Sangra, Adv.
Ms. Pragya Baghel,Adv.
UPON hearing the counsel the Court made the following
O R D E R
These petitions raise an important question as to the power of this Court to transfer a civil case from the State of Jammu and Kashmir outside the State and vice-versa. This is, in our opinion, a question of constitutional significance requiring interpretation of the provisions of the Constitution.
Let it be placed for hearing by Constitution Bench.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar
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