Smt Jai Wati Chauhan & Anr vs Sh Ganga Singh (Since Deceased) ...
2022 Latest Caselaw 3062 Del

                                                                   Neutral Citation Number 2022/DHC/005194


                          $~15
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       TR.P.(C.) 84/2022
                                  SMT JAI WATI CHAUHAN & ANR                     ..... Petitioners
                                                    Through: Ms. Monica Kumar , Advocate

                                                     versus

                                  SH GANGA SINGH (SINCE DECEASED) THROUGH LRS
                                                                             ..... Respondent
                                               Through: Mr. Hemant Chauhan & Mr. Sharwan
                                                         Chauhan, Advocates.

                          %                        Date of Decision: 22nd November, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. This is a transfer petition under Section 24 of the CPC for transfer of Civil Suit no. DJ 577490/16, titled as "Jaiwati Chauhan Vs. Ganga Singh & Ors" pending before the learned ADJ-04, North-West, District, Rohini Court, Delhi to the competent court of jurisdiction under the learned Principal District & Sessions Judge, North District, Rohini Courts, Delhi.

2. Both the parties submit that the suit property i.e. 104, Village Dhaka, falls within the revenue estate of North District, Rohini, Delhi.

3. In this regard, the learned ADJ-04, North-West District, Rohini Court, Delhi also passed an order dated 4th July, 2022, inter alia

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:29.11.2022 12:53:57 Neutral Citation Number 2022/DHC/005194

mentioning that the suit property no. 104, Village Dhaka, Delhi, falls within territorial jurisdiction of courts of North District.

4. Both the parties submit that the matter may therefore be transferred to the Court of the learned Principal District & Sessions Judge, North District, Rohini Courts, Delhi for assigning it to court of competent jurisdiction.

5. In view of the submissions, Civil Suit no. DJ 577490/16 is withdrawn from the court of Ld. ADJ-04, North-West District, Rohini Courts, Delhi and is assigned to the Ld. Principal District and Sessions Judge, North District, Rohini Courts, Delhi trying himself for assigning it to court of competent jurisdiction.

6. The transferor court is directed to transfer all the record pertaining to Civil Suit No. DJ 577490/16, titled as "Jaiwati Chauhan Vs. Ganga Singh & Ors" to the transferee court.

7. Copy of this order be sent to the court of learned Principal District & Sessions Judge, North-West District, Rohini Courts, Delhi and learned Principal District & Sessions Judge, North District, Rohini Courts, Delhi.

8. Parties are directed to appear before learned Principal District & Sessions Judge, North District, Rohini Courts, Delhi on 2nd December, 2022.

9. With the above directions, the petition stands disposed of.

DINESH KUMAR SHARMA, J

NOVEMBER 22, 2022/bsr

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:29.11.2022 12:53:57