IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 566 OF 2010

MOUSUMI DUTTA  ......PETITIONER

VERSUS

M/S INDIA BULLS FINANCIAL SERVICES LTD. ......RESPONDENT

O R D E R

Learned counsel who has put in appearance for  

the  respondent  states  that  in  the  meanwhile  the  

complaint has been returned by the Court.   

The Transfer Petition is disposed of as having  

become infructous.

...... ..................J [HARJIT SINGH BEDI]

........................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI FEBRUARY 01, 2011.