M/S. ALLIANCE UNIVERSITY Vs. MADHUKAR G. ANGUR

JUDGEMENT

(1.) These writ petitions are filed by the plaintiff under Article 227 of the Constitution of India, seeking for quashing of the proceedings in Misc.Nos. 1118/2024 and 1117/2024, respectively, which are pending before the Principal City Civil and Sessions Judge, Bengaluru.

(2.) The petitioner herein filed two suits, seeking a decree of permanent prohibitory injunction against the defendants/respondents herein, from entering upon the suit schedule premises and interfering, in any manner, either directly or indirectly in the day-today administration, management and affairs of the plaintiff - University.

(3.) The respondents herein/defendants, after service of summons appeared through counsel and have filed Misc.Nos.1118/2024 and 1117/2024, respectively, before the Principal City Civil and Sessions Judge, Bengaluru, praying to transfer O.S. Nos.3932/2017 and 5148/2017, respectively, pending on the file of XLIII Additional City Civil and Sessions Judge (CCH-44), Bengaluru, to any other Court. Being aggrieved by the same, the petitioner/plaintiff approached this Court, seeking for quashing of the proceedings pending in Misc.Nos.1118/2024 and 1117/2024, respectively, on the ground that Principal City Civil and Sessions Judge, Bengaluru has no power to withdraw or transfer any suit from one court to another court.