Citation : 2018 Latest Caselaw 7275 Del
Judgement Date : 10 December, 2018
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 103/2018 & C.M. No.23097/2018
TERAL AEROTECH FANS PRIVATE LIMITED.....Petitioner
Through Ms.Sujata Rao, Adv.
versus
RAYBAN INSULATION PRIVATE LIMITED
..... Respondent
Through Mr.Raman Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE VINOD GOEL
ORDER
% 10.12.2018
1. By this transfer petition, the petitioner seeks transfer of Suit No.57/2018, titled as "Rayban Insulation Private Limited vs. Teral - Aerotech Fans Private Limited", pending in the Court of Mr.Mohit Sharma, Civil Judge, South West, Dwarka, Delhi, to the Court of Mr.Devender Nain, ADJ, Shahdara District, Karkardooma Courts, Delhi, wherein the connected suit with regard to the same transaction between the parties i.e. Suit No.968/2017, titled as "Teral - Aerotech Fans Pvt. Ltd. vs. Rayban Insulation Pvt. Ltd.", is pending disposal for 22.01.2019.
2. The learned counsel for the respondent, on instructions, states that the respondent has no objection. Admittedly with respect to the
same transaction, the respondent has filed the above said suit later in time.
3. In the circumstances, Suit No.57/2018, titled as "Rayban Insulation Private Limited vs. Teral - Aerotech Fans Private Limited", pending in the Court of Mr.Mohit Sharma, Civil Judge, South West, Dwarka, Delhi, is withdrawn and the same is transferred to the Court of Mr.Devender Nain, ADJ, Shahdara District, Karkardooma Courts, Delhi, for disposal in accordance with law.
4. Parties are directed to appear before the transferee Court on 16.01.2019.
5. The petition along with application, being C.M. No.23097/2018, is disposed of accordingly.
VINOD GOEL, J.
DECEMBER 10, 2018 'jitender'
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