RAMESH KUMAR MATHUR Vs. KAMLESH DHINGRA

JUDGEMENT

(1.) This is a petition under Sec. 24 CPC for transfer of an application under Sec. 340 Cr.P.C. bearing Misc. No. 11264/2016 titled Ramesh Kumar Mathur versus Kamlesh Dhingra and Ors. pending in the Court of learned Additional District Judge-02, (East), Karkardooma Court, Delhi to the Court of Sh. Rajinder Kumar, ADJ, North West, Rohini Courts, Delhi where the suit bearing C.S. No. 576/2009/99 (New case No.1550/2016) is pending.

(2.) It has been submitted that an application under Sec. 340 Cr.P.C. was filed in the above noted case but due to the separate numbering of the aforesaid application under Sec. 340 Cr.P.C., the said application could not be transferred along the suit at the time of the transfer of the said suit by this Court vide its order dtd. 3/9/2019.

(3.) In view of the submissions made, the application under Sec. 340 Cr.P.C. bearing Misc. No. 11264/2016 titled Ramesh Kumar Mathur versus Kamlesh Dhingra and Ors. is withdrawn from the Court of learned Additional District Judge-02, (East), Karkardooma Court, Delhi and is assigned to the Court of Sh. Rajinder Kumar, ADJ, North West, Rohini Courts, Delhi or his successor Court.