U.O.I. vs. RASIKLAL MARDIA .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 698 of 2007 PETITIONER: UNION OF INDIA RESPONDENT: RASIKLAL MARDIA & ORS DATE OF JUDGMENT: 15/04/2008 BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION (CIVIL) NO.698 OF 2007 WITH T.P.(C)NO.776/2007 AND WITH T.P.(C)NO.777/2007 T.P.(C)No.698/2007: 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 o f 2006 entitled Rasik Lal Mardia Vs. Union of India & Anr. on the file of the Gujarat High Court is transferred to this Court. T.P.(C)No.776/2007: Learned counsel appearing on behalf of respondents have no objection for tra nsfer of this petition. The transfer petition is accordingly allowed and the Civil Writ Petition No .7043 of 2007 entitled Sohan Pal Sharma Vs. Union of India & 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 tra nsfer of this petition. The transfer petition is accordingly allowed and the Civil Misc.Writ Petitio n No.446233 of 2007 entitled Baljeet Singh Vs. Union of India & 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 call ed for from the respective High Courts. Let the matters be listed on 19th August, 2008.