JOSEPH LUKOSE Vs. ARVIND PUNDALIK TENDULKAR

JUDGEMENT

(1.) Learned counsel for the parties agreed that only respondent no.1 is contesting respondent and he has no objection in transferring the case bearing Special Civil Suit No. 80 of 2017 titled Arvind Pundalik Tendulkar v. Mr. Joseph Lukose & Ors. pending in the court of Civil Judge (SD), Panvel at Maharashtra. Remaining respondents are proforma respondents and their service is dispensed with at the risk of the petitioners.

(2.) It is submitted, on instruction, by learned counsel appearing on behalf of the petitioners that other proforma respondents also have no objection. Relying upon the statement made at the Bar By Ms. Shubhangi Tuli and in view of the consent given by learned counsel appearing on behalf of respondent no.1, we transfer the case bearing Special Civil Suit No. 80 of 2017 titled Arvind Pundalik Tendulkar v. Mr. Joseph Lukose & Ors. pending in the court of Civil Judge (SD), Panvel at Maharashtra to the Court of Sub-Judge, Ernakulam (Kerala).

(3.) The transfer petition is allowed accordingly.