Amar Singh Sharma vs Ganga Ram Sharma (Since Deceased ...
2014 Latest Caselaw 1220 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    TR. P. (C) No.120/2013

%                                                    6th March, 2014

AMAR SINGH SHARMA                                         ..... Petitioner
                Through:                 Ms. Amita Babbar, Advocate.
                Versus


GANGA RAM SHARMA (SINCE DECEASED THROUGH LRS) & ORS.
                                      ..... Respondents
               Through: None.


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

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1.           The only ground pleaded for transfer of the suit pending in Tis

Hazari Courts to Saket Courts is ill health of the petitioner.           By an

administrative order, Hon'ble the Chief Justice has directed continuation of

certain cases which have been filed up to a particular year in the same

Courts in which they are filed, while other cases were transferred after

bifurcation of Courts to the Courts having territorial jurisdiction, and which

administrative decision was on account of requirement of equal distribution

of works among the Courts.
Tr. P. No.120/2013                                                 Page 1 of 2
 2.           Merely on the ground that there is inconvenience to the

petitioner the suit cannot be transferred more so because appearance in the

Court would be at best once in a month or once in two months.

3.           There is no merit in the petition and the same is therefore

dismissed, leaving the parties to bear their own costs.




MARCH 06, 2014                                VALMIKI J. MEHTA, J.

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