Satinder Kaur Kapoor & Ors. vs Mukesh Chopra & Anr.
2019 Latest Caselaw 93 Del

Citation : 2019 Latest Caselaw 93 Del
Judgement Date : 8 January, 2019

Delhi High Court

Satinder Kaur Kapoor & Ors. vs Mukesh Chopra & Anr. on 8 January, 2019

$~38
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Date of Order: 08.01.2019

+                      Tr. P. (C) No.227/2018

SATINDER KAUR KAPOOR & ORS                ..... Petitioners
                 Through: Mr. Amardeep Singh with
                          Ms.Shruti Khosla, Advs.

                            Versus

MUKESH CHOPRA & ANR                                   ..... Respondents
                 Through:               Ms. Gita Dhingra, Adv.

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL
                     ORDER

% 08.01.2019

1. Ms. Gita Dhingra, Advocate has put in appearance on behalf of the respondents. Arguments heard.

2. The petitioners seek transfer of rent appeal bearing RCT No.21/2016 (earlier No.ARCT No.23/2015) titled as 'Mukesh Chopra & Anr. Vs. Manohar Singh Kapoor (Through LR's)' from the court of learned RCT (since retired) West District, Tis Hazari Courts, Delhi to any other learned RCT in Delhi.

3. The learned counsel for the petitioner contends that after demitting the office on attaining the age of superannuation on

31.10.2017 by Ms. Rekha Rani the learned RCT, no new incumbent has been appointed and the rent appeal of the respondents No.1 and 2 against the order of their eviction has been pending. He contends that the petitioner No.1 being 74 years of age, is a senior citizen.

4. For the expediency of justice, the appeal bearing No.RCT No.21/2016 (earlier No.ARCT No.23/2015) titled as 'Mukesh Chopra & Anr. Vs. Manohar Singh Kapoor (Through LR's)' is transferred from the court of learned RCT, West District, Tis Hazari Courts, Delhi to the learned RCT, Central District, Tis Hazari Courts, Delhi for disposal in accordance with law.

5. The parties are directed to appear before the learned RCT, Central District, Tis Hazari Courts, Delhi on 17.01.2019.

6. The petition is disposed of accordingly.

7. Order dasti under the signature of Court Master.

VINOD GOEL, J.

JANUARY 08, 2019 "sandeep"