Supreme Court - Daily Orders
M/S Esjaypee Impex Pvt. Ltd. vs Kotak Mahindra Bank on 16 May, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO.497 OF 2017
M/S. ESJAYPEE IMPEX PRIVATE LIMITED AND Petitioner(s)
ANOTHER
Versus
KOTAK MAHINDRA BANK Respondent(s)
O R D E R
This transfer petition under Section 406 of the Code of Criminal Procedure has been filed by the petitioner for transfer of Complaint No.6585 of 2017 titled as Kotak Mahindra Bank versus M/s. Esjaypee Impex Private Limited and Another, pending in the Court of the Chief Judicial Magistrate UT, Chandigarh to the Court of the Chief Judicial Magistrate, Chennai.
We have heard learned counsel for the petitioners as well as learned counsel for the respondent. Learned counsel for the respondent has made a statement that the respondent has no objection if the aforesaid case is transferred to the Court of the Chief Judicial Magistrate, Signature Not Verified Chennai. Digitally signed by SUKHBIR PAUL KAUR Accordingly, Complaint No.6585 of 2017 titled as Kotak Date: 2018.05.21 15:26:24 PKT Reason: Mahindra Bank versus M/s. Esjaypee Impex Private Limited and Another, pending in the Court of the Chief Judicial Magistrate 2 UT, Chandigarh is transferred to the Court of the Chief Judicial Magistrate, Chennai.
The Court of the Chief Judicial Magistrate, UT, Chandigarh shall forthwith transmit the record of the aforesaid case to the Court of the Chief Judicial Magistrate, Chennai.
The transfer petition is, accordingly, allowed.
.......................J. (N.V. RAMANA) .......................J. (S. ABDUL NAZEER) New Delhi, May 16, 2018 3 ITEM NO.30 COURT NO.8 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). 497/2017 M/S ESJAYPEE IMPEX PVT. LTD. & ANR. Petitioner(s) VERSUS KOTAK MAHINDRA BANK Respondent(s) (FOR ADMISSION and I.R. and IA No.141789/2017-STAY APPLICATION ) Date : 16-05-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Subramonium Prasad, Sr.Adv. Mr. Ashok Kumar Singh, AOR Mr. Shantwanu Singh, Adv. Mr. Chirojit Mukherjee, Adv. Mr. Surinder Dutt Sharma, Adv. Mr. Meghsham S. Bhangle, Adv. Mr. Sarvagaya, Adv.
Mr. Murari Babu Sharma, Adv. For Respondent(s) Ms. Jagriti Ahuja, Adv. Mr. Ateev Mathur, Adv.
Mr. Amol Sharma, Adv for Mr. Gagan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R This transfer petition is allowed in terms of the signed order.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASST.REGISTRAR
(Signed order is placed on the file)