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Dda vs Ashok Kumar
2009 Latest Caselaw 1949 Del

Citation : 2009 Latest Caselaw 1949 Del
Judgement Date : 8 May, 2009

Delhi High Court
Dda vs Ashok Kumar on 8 May, 2009
Author: Anil Kumar
*               IN THE HIGH COURT OF DELHI AT NEW DELHI
+                            TRP No.06/2009
%                      Date of Decision: 08.05.2009
DDA                                                        .... Petitioner
                  Through Mr.Bhupesh Narula, Advocate.

                                Versus

Ashok Kumar                                             .... Respondent
                  Through Mr.S.K.Jain, Advocate.

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 under Section 24 of the Code of Civil Procedure

by Delhi Development Authority for transfer of an application under

Section 14 of the Arbitration Act, 1940 registered as Civil Suit

No.211/2008 pending before Ms.Geetanjali, Civil Judge (W), Delhi to

the Court of Sh.Ashu Garg, Civil Judge (Central), Delhi where another

petition filed by the petitioner under Section 34 of the Arbitration &

Conciliation Act, 1996 is pending being Suit No.261/2008 and which is

fixed for 25th May, 2009.

The learned counsel for the respondent has no objection to both

the petitions being tried by the same Judge without prejudice to right

and contentions of the respondent.

Consequently, the petition is allowed. The application under

Section 14 of the Arbitration Act, 1940 registered as Civil Suit

No.211/2008 pending before Ms.Geetanjali, Civil Judge (W), Delhi is

transferred to the Court of Sh.Ashu Garg, Civil Judge (Central), Delhi

where petition under Section 34 of Arbitration and Conciliation Act,

1996 as suit No.261/2008 is pending which is fixed for 25th May, 2009.

The application is, therefore, disposed of.

Parties are directed to appear before Sh.Ashu Garg, Civil Judge

(Central), Delhi on 25th May, 2009.

MAY 08, 2009                                  ANIL KUMAR, J.
"K"





 

 
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