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Supreme Court - Daily Orders

Ms. 'X' vs State Of Uttarakhand on 26 July, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.4                               COURT NO.10                 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).   377/2016

     MS. 'X'                                                               Petitioner(s)

                                                     VERSUS

     STATE OF UTTARAKHAND                & ANR.                            Respondent(s)
     (Appln. For stay)


     Date : 26-07-2017 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                 Mr. Animesh Rastogi,Adv.
                                       Mr. Abhimanue Shrestha, AOR

     For Respondent(s)                 Mr. Saurabh Trivedi, AOR
                                       Mr. Sunando Raha,Adv.
                                       Ms. Rachna Gandhi,Adv.

                                       Mr.   R.K. Singh,Adv.
                                       Mr.   B.N. Dubey,Adv.
                                       Mr.   Kumar Gaurav,Adv.
                                       Mr.   Rameshwar Prasad Goyal, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

The transfer petition is dismissed in terms of the signed order.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.07.29 10:15:47 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRIMINAL) NO. 377 OF 2016 'X' ...PETITIONER(S) VERSUS STATE OF UTTARAKHAND AND ANR. ...RESPONDENT(S) O R D E R Heard learned counsel for the parties.

We do not find any merit in the transfer petition. The transfer petition is, accordingly, dismissed.

Pending application(s), if any shall also stand disposed of.

…........................J. [ADARSH KUMAR GOEL] NEW DELHI …........................J. 26TH JULY, 2017 [UDAY UMESH LALIT]