Ram Kumar Goyal & Anr. vs Union Of India & Ors.
2017 Latest Caselaw 6121 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2779/2014 and C.M. Nos. 5775/2014 & 7609/2015
      RAM KUMAR GOYAL & ANR.                           ..... Petitioners
                       Through: None.
                       versus
      UNION OF INDIA & ORS.                          ..... Respondents
                       Through: Mr. Naresh Kaushik and
                       Mr. Omung Gupta, Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE REKHA PALLI
                       ORDER

% 02.11.2017

1. Mr. Kaushik, learned counsel for the respondent No.3/UPSC submits that a batch of transfer petitions filed by the Union of India before the Supreme Court were allowed vide order dated 29.03.2017, with a direction that all cases pending before the different High Courts/Tribunals or matters of similar nature be transferred to the Supreme Court forthwith. A copy of the order dated 29.03.2017 handed over by the learned counsel for the respondent No.3/UPSC, is taken on record.

2. In view of the aforesaid position, the Registry is directed to retain a digital copy of the present petition and transfer the record thereof to the Supreme Court, as per the procedure prescribed.

3. The petition is disposed of along with pending applications.

HIMA KOHLI, J

REKHA PALLI, J NOVEMBER 02, 2017/na/ap