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Supreme Court - Daily Orders

Union Of India vs Ajmal Khan on 21 September, 2015

Author: Chief Justice

Bench: Chief Justice, Amitava Roy

                                                   1

                                 IN THE SUPREME COURT OF INDIA
                                  CIVIL ORIGINAL JURISDICTION

                         TRANSFER PETITION (CIVIL) NO.1321 OF 2014


               UNION OF INDIA                                 ..PETITIONER(S)

                                                 VERSUS

               AJMAL KHAN                                     ..RESPONDENT(S)

                                             O R D E R

1. This Transfer Petition is filed under Article 139A(1) of the Constitution of India, for transfer of Writ Petition No.2023 of 2014 (PIL), titled “Ajmal Khan vs. Union of India” pending before the High Court of Judicature at Allahabad, Lucknow Bench to this Court.

2. We have heard learned counsel for the petitioner. The respondent, though served, is unrepresented before us.

3. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we deem it appropriate to allow Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.09.24 18:08:05 IST Reason: this Transfer Petition. 2

4. Accordingly, we order for transfer of Writ Petition No.2023 of 2014 (PIL), titled “Ajmal Khan vs. Union of India” pending before the High Court of Judicature at Allahabad, Lucknow Bench to this Court.

5. The transfer petition is disposed of.

6. Let the transferred case be listed along with the Writ Petition (Civil) No.245 of 2014.

..............CJI.

(H.L. DATTU) ................J. (AMITAVA ROY) NEW DELHI;

SEPTEMBER 21, 2015.

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ITEM NO.51                   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).      1321/2014

UNION OF INDIA                                            Petitioner(s)

                                       VERSUS

AJMAL KHAN                                                Respondent(s)

(with office report)

Date : 21/09/2015      This petition was called
                       on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Mukul Rohatgi, Attorney General Mr. Maninder Singh, ASG Mr. D.L. Chidananda, Adv.

Ms. Sunita Sharma, Adv.

Ms. Sushma Suri,Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Transfer petition is disposed of in terms of the signed order.

Let the transferred case be listed along with the Writ Petition (Civil) No.245 of 2014.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)