Ripu Daman Sally vs State & Ors
2018 Latest Caselaw 7153 Del

$~26
*        IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                        Date of Order: 04.12.2018
+                    TR.P. (C.) 82/2018
         RIPU DAMAN SALLY                  ..... Petitioner
                 Through: Mr. Naresh Thanai and Ms.
                          Khushboo Singh, Advs..

                                versus

         STATE & ORS                                        ..... Respondents

Through: Mr. Anjum Javed (ASC) and Mr. Devendra Kumar, Advocate for R1 None for R2 to R4.

CORAM:

HON'BLE MR. JUSTICE VINOD GOEL

1. There is no appearance on behalf of respondents No.2 to 4.

2. By this petition, the petitioner seeks transfer of his petition filed under Section 71 of the Mental Health Act, 1987 from the Court of learned District Judge, West District, Tis Hazari Courts, Delhi to learned District Judge, Central District, Delhi. He submits that on 31.10.2017 after the retirement of the District Judge, West District, Tis Hazari Courts, Delhi, no incumbent has been appointed.

3. In the circumstances, the petition being MHA No.7/2017 pending in the Court of District Judge, West District, Tis Hazari

Courts, Delhi is withdrawn and transferred to the Court of learned District Judge, Central District, Tis Hazari Courts, Delhi for disposal in accordance with law. The parties shall appear before the Transferee Court on 20.12.2018.

4. The petition is disposed of accordingly.

5. Order dasti under the signature of Court Master.

(VINOD GOEL) JUDGE DECEMBER 04, 2018 "sandeep"