Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) No. 2498 of 2019
M/S. HIMALAYA DISTILLERIES LIMITED Petitioner(s)
VERSUS
URMILA PRADHAN & ORS. Respondent(s)
O R D E R
Heard the learned Senior Counsel appearing for the petitioner
and the learned Senior Counsel for the respondents.
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There is an affidavit dated 25 September, 2021, filed by Shri
Pratik Shreshtha, Vice President of the petitioner, on behalf of
the petitioner in which all allegations made in the present
petition against the respondent No.5, have been withdrawn.
In view of the withdrawal of the allegations, the learned
Senior Counsel appearing for the respondents states that they have
no objection if the subject suit is transferred to the District
Court, Siliguri, West Bengal.
Accordingly, the transfer petition is disposed of by
directing that the Title Suit No.11 of 2017 pending before the
District Judge Special Division-I, East Sikkim at Gangtok is hereby
transferred to the District Court at Siliguri, West Bengal.
Pending application (s), if any, stand disposed of.
. . . . . . . . . . . . . J.
(ABHAY S. OKA)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.10.08
10:45:00 IST
Reason:
NEW DELHI;
OCTOBER 01, 2021