Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Miscellaneous Application No. 221/2022 in T.P.(C) No. 2498/2019
M/S. HIMALAYA DISTILLERIES LIMITED Petitioner
VERSUS
URMILA PRADHAN & ORS. Respondent(s)
O R D E R
st
On 1 October, 2021, the present Transfer Petition was
disposed of by directing that the title suit subject matter of
this petition shall be transferred to the District Court at
Siliguri, West Bengal.
There is a report submitted to this Court by the learned
District Judge, Special Division-I, Sikkim stating that there is no
District Judge at Siliguri and therefore, effect could not be given
st
to the order of this Court dated 1 October, 2021.
The learned senior counsel appearing for the parties agree
that there is a Court of Senior Civil Judge at Siliguri in West
Bengal where the suit subject matter of this petition can be tried.
st
Accordingly, the order dated 1 October, 2021 is modified. It
is directed that the suit shall be transferred to the Court of
Senior Civil Judge at Siliguri, State of West Bengal.
With the above discussion, the misc. application is disposed
of.
Signature Not Verified
Digitally signed by
Jatinder Kaur
Date: 2022.02.28
17:09:27 IST
Reason:
.................................J.
[ABHAY S. OKA]
NEW DELHI;
February 25,2022