Ajit Nagar & Anr. vs Sh.Rajinder Kumar
2009 Latest Caselaw 837 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI
+           TRP No. 8/2006 & I.A. Nos. 7712 & 8516 of 2006

%                       Date of Decision: 16.03.2009
Ajit Nagar & Anr.                                             .... Petitioners
               Through: Mr. Nalin Tripathi, Advocate.

                                   Versus

Sh.Rajinder Kumar                                   .... Respondent
               Through Mr. Y.R. Sharma, Advocate for respondents
                       No. 3 and 4.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.     Whether reporters of Local papers may be                  YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?                     NO
3.     Whether the judgment should be reported in                 NO
       the Digest?

ANIL KUMAR, J.

*

This is a petition filed by Ajit Nagar and Sirjit Nagar, plaintiffs in

Suit No. 1103 of 2006, titled Ajit Nagar & Anr. Vs. Kalka Pd. Aggarwal &

Ors., pending in this Court, for transfer of Case No. 1187 of 2006, titled

Kalka Pd. Aggarwal Vs. Ajit Nagar & Ors., pending in the court of Sh.

Rakesh Pandit, Civil Judge, Tees Hazari Courts, Delhi to this Court.

The applicants have contended that other suits are pending

between the parties in this Court. The details of which are given as

under:-

(I) CS(OS) No. 1103/2006, titled Ajit Nagar & Anr. Vs. Kalka Pd.

Aggawal & Ors.

(II) CS(OS) No. 1291/2006, titled M/s Analco Marketing (P) Ltd. Vs.

Ajit Nagar & Ors.

(III) CS(OS) No. 1303/2006, titled M/s Kalka Pd. Aggarwal Vs. Ajit Nagar & Ors.

Since the parties to the suits are same and the disputes pertain

to the same property, it will be just and appropriate to avoid multiplicity

of proceedings to transfer the CS(OS) No. 1187 of 2006, titled Kalka Pd.

Aggarwal Vs. Ajit Nagar & Ors., pending in the court of Sh. Rakesh

Pandit, Learned Civil Judge, Tees Hazari Courts, Delhi to this Court.

The learned counsel for the plaintiffs in CS(OS) No. 1187 of 2006,

titled Kalka Pd. Aggarwal Vs. Ajit Nagar & Ors., on instructions states

that the plaintiffs have no objection to the transfer of CS(OS) No. 1187

of 2006, titled Kalka Pd. Aggarwal Vs. Ajit Nagar & Ors. to this Court.

Consequently, in the present facts and circumstances, CS(OS) No.

1187 of 2006, titled Kalka Pd. Aggarwal Vs. Ajit Nagar & Ors., now

pending in the court of Mr. Navin Gupta, Learned Civil Judge, Tees

Hazari Courts, Delhi, listed for 27th March, 2009, is transferred to this

Court. The Registry is directed to renumber the suit and list it along

with CS(OS) No. 1103/2006, titled Ajit Nagar & Anr. Vs. Kalka Pd.

Aggawal & Ors.

The petition is disposed of along with all pending applications.

MARCH 16, 2009                                         ANIL KUMAR, J.
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