YES BANK LIMITED Vs. 63 MOONS TECHNOLOGIES LIMITED

JUDGEMENT

(1.) T. P. (C) No. 967 of 2020 It is reported that the case sought to be transferred by way of this Transfer Petition has already been transferred to Bombay High Court. Therefore, this Transfer Petition has become infructuous. The same is, accordingly, dismissed as such.

(2.) This bunch of Transfer Petitions has been filed for transfer of the following consumer complaints to the High Court of Bombay at Mumbai :-

(3.) We have heard the learned counsel appearing for the parties at some length and find that the consumer complaints are filed under the Consumer Protection Act, therefore, such consumer complaints cannot be transferred to the High Court exercising the jurisdiction under Article 226 of the Constitution of India. Consequently, the request for transfer of the consumer complaints is declined. The Transfer Petitions and the Interlocutory Applications are, accordingly, dismissed.