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Supreme CourtDivision Bench(2008) 04 SC CK 0160

Union of India (UOI) vs Rasiklal Mardia and Others

Supreme Court Of India · Decided on 15 April 2008 · Citation: (2008) 2 UPLBEC 84

HON’BLE JUDGES
K. G. Balakrishnan, C.J · R. V. Raveendran, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (Civil) No''s. 698, 776 and 777 of 2007
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Judgment

10 paragraphs · 215 words

T.P. (C) No. 698/2007:

1.

Learned Counsel appearing on behalf of respondent No. 1 and respondent Nos. 4 to 8 have no objection for transfer of this petition. The transfer petition is accordingly allowed and the W.P. bearing No. 21139 of 2006 entitled Rasik Lal Mardia v. Union of India and Anr. on the file of the Gujarat High Court is transferred to this Court.

T.P. (C) No. 776/2007:

2.

Learned Counsel appearing on behalf of respondents have no objection for transfer of this petition.

The transfer petition is accordingly allowed and the Civil Writ Petition No. 7043 of 2007 entitled Sohan Pal Sharma v. Union of India and Ors. on the file of the High Court of Judicature at Allahabad is transferred to this Court.

T.P. (C) No. 777/2007:

Learned Counsel appearing on behalf of respondents have no objection for transfer of this petition.

3.

The transfer petition is accordingly allowed and the Civil Misc.Writ Petition No. 446233 of 2007 entitled Baljeet Singh v. Union of India and Ors. on the file of the High Court of Judicature at Allahabad is transferred to this Court.

The records of all the three petitions ordered to be transferred may be called for from the respective High Courts.

Let the matters be listed on 19th August, 2008.