Delhi High Court
Anjani Gupta vs Alok Gupta & Ors. on 18 February, 2019
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Order: 18.02.2019
+ Tr. P. (C) No.2/2018
ANJANI GUPTA ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate with
Mr.Rohit Agrawal and Mr.Deepank
Yadav, Advocates.
Versus
ALOK GUPTA & ORS. .....Respondents
Through: Mr.Shiv Charan Garg, Advocate with
Mr.Imran Khan, Advocate for R1 to R7.
Mr.Amardeep Singh, Advocate with
Ms.Shruti Khosla, Advocate for R8.
Mr.Shekhar Kumar, Advocate for R10 to
R16 and R18 to R20.
CORAM:
HON'BLE MR. JUSTICE VINOD GOEL
1. Various civil suits are pending between the petitioner and the
respondents, four of them in different courts at Shahdara District, two
in East District, (Karkardooma Court complex) and three in Central
District, Tis Hazari Courts, Delhi.
2. The petitioner seeks transfer of the following six civil suits
between the parties from Karkardooma Court complex to Central
District, Tis Hazari Court, Delhi where three civil suits between the
parties are pending. The list of six civil suits pending in the
Karkardooma Court Complex is as under: -
S.No. Suit No./Petition No. with Court
case title
1. CS No.8295/2016 Sh. Sushant Changotra,
learned Senior Civil Judge,
Meera Gupta and Anr. Shahdara District,
Vs. Karkardooma Court, Delhi.
Anjani Gupta & Ors.
2. CS No.9123/2016 Sh. Sushant Changotra,
learned Senior Civil Judge,
Anjani Gupta Shahdara District,
Vs. Karkardooma Court, Delhi.
Vandana Gupta & Ors.
3. CS No.1147/2016 Sh.Sumit Dass, learned
ADJ, East District,
Om Prakash Gupta Karkardooma Court, Delhi.
Vs.
Govt. Of India & Ors.
4. CS No.3140/2016 Sh.Sumit Dass, learned
ADJ, East District,
Anjani Gupta Karkardooma Court, Delhi.
Vs.
Vandana Gutpa
5. CS No.1933/2016 Sh.Devender Nain, learned
ADJ, Shahdara District,
Anjani Gupta Karkardooma Court, Delhi.
Vs.
Vandana Gupta
6. CS No.2773/2016 Ms.Smita Garg, learned
ADJ, Shahdara District,
Anjani Gupta Karkardooma Court, Delhi.
Vs.
Deborah Malik & Ors.
3. The three civil suits/petitions, which are pending in Central
District, Tis Hazari Courts, Delhi, are as under: -
S.No. Suit No./Petition No. with Court
case title
7. CS No.58700/2016 Sh.Virender Kumar Bansal,
learned Principal Judge,
Anjani Gupta Family Court, Central
Vs. District, Tis Hazari Courts,
Sarika Gupta & Ors. Delhi.
8. HMA No.61564/2016 Sh.Virender Kumar Bansal,
learned Principal Judge,
Alok Gupta Family Court, Central
Vs. District, Tis Hazari Courts,
Anjani Gupta Delhi.
9. CS No.611726/2016 Sh.Joginder P. Nahar,
learned ADJ, Central
Anjani Gupta District, Tis Hazari Courts,
Vs. Delhi.
Alok Gupta
4. During the course of arguments, learned senior counsel for the
petitioner has placed on record a copy of the order dated 09.01.2019 of
this Court in transfer petition (Crl.) 1/2018 to contend that several
criminal cases, which were pending in different courts at Karkardooma
Court Complex between the parties were ordered to be transferred on
consent of the respondents to Tis Hazari Court where some criminal
cases were also pending between them. The learned counsel for the
respondent no.1 to 7 does not oppose the relief sought. For the
expediency of justice, the cases bearing no.1 to 6 mentioned above, are
ordered to be transferred to the corresponding courts at Central
District, Tis Hazari Courts, Delhi. They shall be assigned to the
appropriate court of jurisdiction by the learned District & Sessions
Judge, Central District, Tis Hazari Courts, Delhi for disposal in
accordance with law.
5. The parties are directed to appear before the learned District &
Sessions Judge, Central District, Tis Hazari Courts, Delhi on
05.03.2019. The transfer petition is disposed of accordingly in above
terms.
(VINOD GOEL)
JUDGE
FEBRUARY 18, 2019
"shailendra"
