JUDGEMENT
-
(1.) Heard Mr. Tushar Mehta, learned Additional Solicitor General for Union of India and Mr. Kapil Sibal, learned senior
counsel and Dr. Abhishek Manu Singhvi, learned senior counsel
for the respondent in S.L.P.(Crl.)No. (Diary No.9360/18).
(2.) Having heard learned counsel for the appearing parties, we think it appropriate to transfer W.P.(Crl.)No.363 of 2018
along with Crl.M.A.No.2151 of 2018 filed in the said writ
petition and pending before the High Court of Delhi, to this
Court. We are directing so, as there are conflicting views of
various High Courts.
(3.) Registry is directed to intimate the Registry of the High Court of Delhi to call for the papers of the abovementioned
case(s) and list the same at 2:00 p.m. on 26.03.2018 along with
the present matters.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.