ITI Vs. EDELWEISS BROKING LIMITED

JUDGEMENT

(1.) This transfer petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner for transfer of Miscellaneous Case No. 332 of 2016 titled as M/s. Edelweiss Broking Limited versus Iti , pending before the Court of the learned District Judge, Agra, Uttar Pradesh to the Court of the learned District Judge, Patiala House Courts, New Delhi, to be heard along with Arbitration Petition No. 13487 of 2016 titled as Iti versus M/s. Edelweiss Broking Limited , pending in that Court.

(2.) In the alternative, the petitioner is seeking transfer of the Arbitration Petition No. 13487 of 2016 titled as Iti versus M/s. Edelweiss Broking Limited , pending before the Additional District Judge-03/Patiala House Courts/New Delhi to the Court of the District Judge, Agra, Uttar Pradesh to be heard along with Miscellaneous Case No. 332 of 2016 titled as M/s. Edelweiss Broking Limited versus Iti , pending before that Court.

(3.) We have heard learned counsel for the petitioner as well as learned counsel for the respondent