- (1.) Taking into account the grounds set out in T.P. (Crl.) Nos. 242-245/2019 and the facts stated in the letter dated 12.7.2019 addressed to the Chief Justice of India on the adminstrative side, we order for transfer of the following cases from the CBI Court, Lucknow to the competent court in Delhi i.e. Court of Shri Dharmesh Sharma, District Judge, West, Tis Hazari Courts, Delhi. "(i) R.C. No. 8(s)/2018 titled as "the Central Bureau of Investigation (CBI) vs. Smt. Shashi Singh & Anr." (ii) R.C. No. 9(s)/2018 titled as "the Central Bureau of Investigation (CBI) vs. Ashok Singh Bhadauria & Ors." (iii) R.C. No. 10(s)/2018 titled as "the Central Bureau of Investigation (CBI) vs. Vineet Mishra @ Vinay Mishra & Ors." (iv) R.C. No. 11(s)/2018 titled as "the Central Bureau of Investigation (CBI) vs. Shubham Singh & Ors."
(2.) The transfer petitions accordingly stand allowed.
(3.) We further direct that R.C. Case No. 12/2019 dated 30.7.2019 registered with the CBI Court, Lucknow be also transferred to the aforesaid Court.;