M/S. Adharshila Designs (P) Ltd. vs M/S. Mvl Limited
2014 Latest Caselaw 1803 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         TR.P (C)No. 86/2013

%                                                           2nd April, 2014

M/S. ADHARSHILA DESIGNS (P) LTD.               ......Petitioner
                  Through: Mr. S. Shantanu Advocate with Mr.
                             Pratap Shankar, Advocate, Mr. Anand
                             Kumar Singh, Advocate and Mr.
                             Ranjan Kumar Singh, Advocate.


                          VERSUS

M/S. MVL LIMITED                                           ...... Respondent
                          Through:       Ms. Puja Shrivastava, Advocate.

CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1.           This petition under Section 24 of Code of Civil Procedure, 1908

(CPC) cannot be allowed inasmuch as transferring of the suit as prayed for

from Tis Hazari courts to District courts at Saket would be setting aside the

specific circular issued by Hon'ble the Chief Justice of this Court on

19.2.2013 whereby in order to ensure equal distribution of work among

different courts, only some pending cases of Tis Hazari courts were



TR. P(C) 86/2013                                                    Page 1 of 2
 transferred to other courts whereas other suits in spite of creation of fresh

district courts continued in the Tis Hazari District courts.


2.           Petition is accordingly dismissed in view of aforesaid

observations, leaving the parties to bear their own costs.




APRIL 02, 2014                                 VALMIKI J. MEHTA, J.

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