Supreme Court - Daily Orders
State Bank Of India vs Sh. Inder Mohan Sharma And Ors. Etc on 16 December, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.14 & 59 COURT NO.7 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 (CIVIL) NO(S). 1904-1915/2015
STATE BANK OF INDIA AND ORS PETITIONER(S)
VERSUS
SH. INDER MOHAN SHARMA AND ORS. ETC RESPONDENT(S)
(WITH APPLN. (S) FOR STAY)
WITH
T.P.(C) NO.1953/2015
[WITH APPLN.(S) FOR STAY AND OFFICE REPORT]
T.P.(C) NO.1955-1958/2015
[WITH APPLN.(S) FOR STAY AND OFFICE REPORT]
Date : 16/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Mr. Sanjay Kapur, Adv.
Ms. Priyanka Das, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice.
However, we make it clear that the proceedings in Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.12.17 respect of which transfer has been prayed for may not be 15:09:02 IST Reason: Page No.1 of 3 transferred to the Delhi High Court in view of the heavy workload in the said High Court. It is left open to the learned Attorney General and the contesting parties, once they appear, to suggest an alternative High Court to which the proceedings can be transferred for early disposal.
In the meantime, there shall be stay of further proceedings in Writ Petition No.17588 of 2014 (Inder Mohan Sharma & Ors. Vs. UOI & Ors.); Writ Petition No.19766 of 2014 [Anand Kumar & Anr. Vs. UOI & Ors.]; Writ Petition No.25217 of 2014 [Nirmal Singh & Ors. Vs. UOI & Ors.]; Writ Petition No.93 of 2015 [Rohit Kumar & Ors. Vs. UOI & Ors.]; Writ Petition No.13885 of 2014 [Hanuman Dass & Ors. Vs. UOI & Ors.]; Writ Petition No.2033 of 2014 [Ramesh Kumar & Ors. Vs. UOI & Ors.]; Writ Petition No.26350 of 2014 [Rajiv Kumar Gupta & Ors. Vs. UOI & Ors.]; Writ Petition No.14081 of 2015 [Dinesh Chakravorty vs. UOI & Ors.]; Writ Petition No.12517/2015 [Ashwani Kumar Vashishth Vs.UOI & Ors.]; Writ Petition No.20550 of 2015 [Dheeraj Kumar & Ors. Vs. UOI & Ors.]; Writ Petition No.20581 of 2015 [Pawan Gupta & Ors. Vs. UOI & Ors.]; Writ Petition No.18955 of 2015 [Gurjit Singh Vs. UOI & Ors.] pending before the High Court of Punjab and Haryana at Chandigarh; Writ Petition No.2423/2015 [Anil Kumar Upadhyay Vs. UOI & Ors.] pending Page No.2 of 3 before the High Court of Chhattisgarh at Bilaspur; and Writ Petition No.11315/2015 [Rajendra Prasad Saini & Ors. Vs. UOI & Ors.], 13110/2014 [Pyare Lal Poonia Vs. SBI & Ors.], Writ Petition No.12374/2014 [Krishan Kumar Sharma & Ors. Vs. UOI & Ors.]; Writ Petition No.13111/2014 [Rajender Prasad Vs. SBI & Ors.] pending before the High Court of Rajasthan at Jaipur.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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