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Sadhna Chathli vs Poonam Gaur & Anr

Delhi High Court · Decided on 7 January 2019 · Citation: (2019) 01 DEL CK 0087

HON’BLE JUDGES
Vinod Goel, J
RESULT
Disposed Off
CASE NUMBER
Transfer Petition (C) No. 142 Of 2018
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Judgment

8 paragraphs · 223 words

C.M. No.30555/2018 (for exemption)

Allowed, subject to all just exceptions.

The application is disposed of.

Tr. P. (C) No.142/2018

1.

There is no appearance on behalf of the respondents. No reply to the transfer petition has been filed by the respondents.

2.

I have heard learned counsel for the petitioner. The petitioner seeks transfer of Civil Suit No.177/2016 titled Sadhna Chathli vs. Poonam Gaur & Anr. from the court of Ms. Shuchi Laler, learned Additional District Judge, East District, Karkardooma Courts, Delhi, to the court of competent jurisdiction in Shahdara District, Karkardooma, Delhi, on the ground that the suit property is situated within the territorial jurisdiction of Shahdara District, Delhi.

3.

The petitioner has placed on record a copy of the order dated 05.04.2018 passed by the court of learned Additional District Judge, East District, Karkardooma Courts, Delhi, observing that the suit property is situated within the territorial jurisdiction of Shahdara District.

4.

In the circumstances, the Civil Suit No.177/2016 titled Sadhna Chathli vs. Poonam Gaur & Anr. is withdrawn from the court of Ms.Shuchi Laler, learned Additional District Judge, East District, Karkardooma Courts, Delhi, and is transferred to the court of learned District Judge, Shahdara District, Delhi, who is requested to either retain the matter or assign the same to any competent court under his jurisdiction. The petition is disposed of accordingly.