CHANDRA PRABHA MAHAJAN Vs. PRAVEEN SHARMA

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails an order dtd. 12/4/2022, passed by the learned Principal District and Sessions Judge ("the learned Pr. D and SJ") in Misc. No. 187/2022 (Praveen Sharma and Anr. v. Chander Prabha and Ors).

(2.) By the said order, the learned Pr. D and SJ has transferred CS 516/2021 (Chander Prabha Mahajan v. Shri Charanjit Lal Wason and Ors.) from the Court in which it was pending to the Court in which CS 448/2021 (Praveen Sharma and Anr. v. Chander Prabha) was pending.

(3.) Chander Prabha, the plaintiff in CS 516/2021 and the defendant in CS 448/2021, assails the order, invoking, for the purpose, the jurisdiction vested in this Court by Article 227 of the Constitution of India.