Reliance Venture Ltd.
Vs. M/S O.D. Properties P. Ltd.& Ors. [2008] INSC 2083 (3 December 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO. 406 OF 2008
Reliance Venture Ltd. ...Petitioner VERSUS M/s O. D. Properties P. Ltd. &
Ors. ...Respondent(s) O R D E R
1.
By
the present petition in this Court under Article 139A(1) of the Constitution of
India, the petitioners are seeking transfer of Civil Writ Petition No. 4417 of
2006 (M/s O. D. Properties Pvt. Ltd. & Court of Punjab and Haryana at
Chandigarh to this Court on the ground that on similar issues, namely, Writ Petition
(C) No. 537 of decision before this Court under Article 32 of the Constitution
of India. It also appears that on similar issues, a Bench of this Court on 21st
of October, 2008 have already transferred W.P. (C) No. 8814 of Ors.), Writ
Petition No. 14049 of 2006 (Ajay Singh Chautala & Anr. which were pending
in the High Court of Punjab and Haryana.
2.
Similarly,
another PIL Writ Petition No. 74 of 2007 (Megnath which was also pending in the
High Court of Bombay has already been transferred to this Court for final
adjudication by the aforesaid order of a Bench of this Court passed on 21st of
October, 2008.
3.
Considering
the above order of this Court and considering that similar issues are to be
decided in this matter, the case being W.P. (C) No. 4417 of 2006 now pending
before the High Court of Punjab & Haryana at Chandigarh should also be
transferred to this Court.
Accordingly, the
application for transfer is allowed and the abovementioned Writ Petition (C)
4417 of 2006 stands transferred to this Court.
4.
List
all the Writ Petitions for directions in the second week of January, 2009. In
the meantime, counter affidavit, if any, shall be filed within four weeks.
Rejoinder to be filed within two weeks thereafter.
..............................J. [TARUN CHATTERJEE]
..............................J.
NEW
DELHI
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