Supreme Court - Daily Orders
Ved Prakash Gupta vs The State Of Uttarakhand on 29 August, 2017
Bench: Chief Justice, Prafulla C. Pant, D.Y. Chandrachud
ITEM NO.30 COURT NO.1 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)(Criminal) No(s).280/2017
VED PRAKASH GUPTA Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(FOR ADMISSION and IA No.74533/2017-EX-PARTE STAY and IA
No.74534/2017-EXEMPTION FROM FILING O.T.)
Date : 29-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Anant Agarwal, Adv.
For M/s. Lambat And Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Though we are not inclined to interfere with the transfer of case, yet liberty is granted to the petitioner to approach the High Court seeking transfer of the case to another District.
With the aforesaid observation, the transfer petition stands disposed of.
(SATISH KUMAR YADAV) (H.S. PARASHER)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.08.29
16:41:00 TLT
Reason: