Govind Vashisth vs Jagan Devi And Ors.
2014 Latest Caselaw 1700 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         TR.P(C) No.27/2014

%                                                     28th March, 2014

GOVIND VASHISTH                                             ......Petitioner
                          Through:       Petitioner in person.


                          VERSUS


JAGAN DEVI AND ORS.                                          ...... Respondents

Through:

CORAM:

HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

C.M. No.5750/2014 (exemption)

1. Exemption allowed subject to just exceptions.

C.M. stands disposed of.

+ TR.P. (C) No.27/2014

2. This petition is a petition under Section 24 of Code of Civil

Procedure, 1908 (CPC). Although consolidation and transfer of three cases

are sought, neither are pleadings of both parties of the three cases which are

prayed to be consolidated filed nor it is stated in the petition as to what are

the common questions of law and facts and hence the requirement of

consolidation. Also, it is not known what are the stages of the respective

cases for deciding as to whether or not discretionary jurisdiction under

Section 24 CPC should or should not be exercised.

3. Dismissed.

MARCH 28, 2014 VALMIKI J. MEHTA, J Ne