Usha Wadhwa vs Neelu Malhotra
2015 Latest Caselaw 8844 Del

$~25.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       TR.P.(C) 17/2015
        USHA WADHWA                                    ..... Petitioner
                            Through: Mr. Deepak Dhingra, Advocate

                            versus


        NEELU MALHOTRA                            ..... Respondent
                      Through: Mr. Bhupinder Mehtani, Advocate
                      with Mr. Vineet Kumar, Advocate


        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                            ORDER

% 27.11.2015

1. The present Transfer Petition has been filed by the petitioner

praying inter alia that the file of Suit No.112/2014 filed by the

respondent against the plaintiff and pending before the District Judge,

Tis Hazari Courts, Delhi, be transferred to this Court for being clubbed

with CS(OS) 3070/2014.

2. Mr. Dhingra, learned counsel for the petitioner states that in

view of the fact that the pecuniary value of CS(OS) 3070/2014 is

Rs.30 lacs and the said suit is likely to be transferred to the District

Court in terms of the Notification No.27187/DHC/Orgl. dated

24.11.2015, issued under Section 4 of the Delhi High Court

(Amendment) Act, 2015 (Act 23 of 2015), he seeks leave to withdraw

the present petition while reserving the right of the petitioner to file a

fresh Transfer Petition after appropriate orders are passed in CS(OS)

3070/2014.

3. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn.

HIMA KOHLI, J NOVEMBER 27, 2015 rkb