GAURAV SHARDA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) ISSUE notice.

(2.) MR.C.S.Chauhan, Advocate accepts notice on behalf of Ms.Rajdipa Behura, APP for the State. MR.Atul Buchar, Advocate accepts notice on behalf of Respondent No.2.

(3.) LEARNED counsel for the petitioners has clarified and submits that during the pendency of the case at Gurgaon, respondent No.2 had moved the transfer petition bearing No.2002/2007 before the Supreme Court of India whereby order dated 04.12.2008, the case was transferred to Delhi High Court, therefore this Court has jurisdiction to quash the said FIR.