CLR/150/2023
2023 Latest Caselaw 3086 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLR No.150 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Present Mr. Siddhartha Singh, counsel for the appellant.

2. Present Mr. I.P. Kohli, counsel for the caveator.

3. Counsel for the appellant would submit that the application under Section 24 (5) of C.P.C. was disallowed by the District Judge, Haridwar. He would further submit that there is a divergent opinions of different High Courts that this is simply a procedural matter whether the suit can be transferred after return of the plaint by the court. He has relied upon the several judgments copy of which has been provided to the counsel for the caveator.

4. Put up on 16.10.2023 as fresh for admission/orders.

(Vivek Bharti Sharma, J.) 11.10.2023 BS