State of Maharashtra & Ors. Vs. Rajendra Sadanand Barma & ANR. [2009] INSC 1443 (13 August 2009)
Judgment
CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C.) NO.309 OF 2009 STATE OF MAHARASHTRA & ORS. Petitioner(s) VERSUS RAJENDRA SADANAND BARMA & ANR. Respondent(s)
ORDER
Heard both sides.
The Respondent has no objection for transfer of the case. In the facts and circumstances of the case, we order for transfer of P.I.L.No.133 of 2007 (Dr.Rajendra this Hon'ble Court and tag this matter with W.P.(C)No.196 of 2001 (People's Union for The transfer petition is allowed accordingly.
...............CJI. (K.G. BALAKRISHNAN)
.................J. (Dr.B.S.CHAUHAN)
NEW DELHI;
13TH AUGUST, 2009.
