Bhoj Raj Singh vs Jamshed Ali & Ors.
2019 Latest Caselaw 958 Del

Citation : 2019 Latest Caselaw 958 Del
Judgement Date : 13 February, 2019

Delhi High Court

Bhoj Raj Singh vs Jamshed Ali & Ors. on 13 February, 2019

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                         Date of Order: 13.02.2019

+                      Tr. P. (C) No.55/2018

BHOJ RAJ SINGH                                      ..... Petitioner
              Through:              Mr. Mohit Kumar Sharma, Advocate.
                             Versus

JAMSHED ALI & ORS                                    .....Respondents

Through: Mr. Yogesh Gaur & Mr. Deepak Gautam, Advocates.

CORAM:

HON'BLE MR. JUSTICE VINOD GOEL

1. By this petition, the petitioner seeks transfer of Civil Suit No.606/2007 (new Civil Suit No.8897/2016; titled as Bhoj Raj Singh vs. Jamshed Ali & Ors.) from the court of Ms. Harleen Singh, Senior Civil Judge, East District, Karkardooma Courts, Delhi, to any competent court of jurisdiction in North-East District, Delhi.

2. Initially, the petition was filed on the ground that the other suit bearing No.158/2007 (new Civil Suit No.4652/2015) is pending adjudication between the parties before the court of Sh. Amitabh Rawat, Senior Civil Judge, North-East District, Karkardooma Courts, Delhi.

3. Learned counsel for the parties, at this stage, pointed out that the Civil Suit No.158/2007 (new Civil Suit No.4652/2015) is already

disposed of by the court of Sh. Amitabh Rawat, learned Senior Civil Judge, North-East District, Karkardooma Courts, Delhi, by a judgment and decree dated 20.12.2018. It is not disputed that the property in question is situated in the North-East District.

4. In the circumstances, Civil Suit No.6064/2007 (new Civil Suit No.8897/2016) is withdrawn from the court of Ms. Harleen Singh, learned Senior Civil Judge, East District, Karkardooma Courts, Delhi, and is transferred to the court of learned District Judge, North-East District, who is requested to assign the said Civil Suit to any Civil Judge under his jurisdiction.

5. The transfer petition is disposed of accordingly. The parties are directed to appear before the learned District Judge, North-East District, Delhi on 06th March, 2019.

(VINOD GOEL) JUDGE FEBRUARY 13, 2019 'AA'