LAWS(DLH)-2022-5-232

GAJENDER KUMAR Vs. JANAK RAJ NOW DECEASED

Decided On May 27, 2022
Gajender Kumar Appellant
V/S
Janak Raj Now Deceased Respondents

JUDGEMENT

(1.) This order shall dispose of the transfer petition filed under Sec. 24 (1) (B) (ii) of the Code of Civil Procedure for transfer of the Execution Petition titled as Gajender Kumar vs. Janak Raj & Anr. bearing Ex.No.75/2020 presently pending adjudication before the learned Senior Civil Judge, South District, Saket District Court, New Delhi to the court of learned Senior Civil Judge, South-East District, Saket District Court, New Delhi or any other court in South East District, Delhi of competent jurisdiction to try, hear and adjudicate the same.