Supreme Court - Daily Orders
Veena Walia vs Neelam Nagpal Walia . on 14 September, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.6 COURT NO.4 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 (Criminal) Nos.305-306/2016
VEENA WALIA AND ANR. Petitioner(s)
VERSUS
NEELAM NAGPAL WALIA AND ORS. Respondent(s)
(With appln. (s) for ad-interim ex-parte stay)
Date : 14/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Harvinder Chowdhury, Adv.
Mr. Sangam Singh Kochchar, Adv.
Dr. Nishesh Sharma, Adv.
Mr. Balvinder Singh Suri, Adv.
Mr. Jagmohan Singh Khera,
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned learned counsel for the petitioner, we are not inclined to entertain the transfer petitions. However, if the petitioners files an application seeking exemption before the learned Magistrate, he shall consider the grounds stated in the application and pass appropriate orders. Be it stated, we have so directed as it has been put forth before us that the petitioners are elderly people and one of them is suffering from malignancy.
The transfer petitions are, accordingly, disposed Signature Not Verified of.
Digitally signed by CHETAN KUMAR Date: 2016.09.14 16:42:50 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master