HOTEL SCOPEVISTA LTD Vs. SHOBHNATH SINGH

JUDGEMENT

(1.) After perusing the affidavit of service filed on behalf of the petitioner in addition to the process server's report dated 6th November, 2004, service has been effected and I am further satisfied that the respondent is deliberately evading the service and accordingly the service is deemed to be complete. Since no one appears for the respondent, the matter is directed to be proceeded ex parte against the respondent. Accordingly the matter is taken up today.

(2.) This petition on behalf of the petitioner under Section 24 read with Section 151 of the Code of Civil Procedure, 1908 (in short the 'CPC') seeks transfer of the suits between the parties to the present petition, pending before the District Courts, Delhi as prayed in paras 11 to 16 of the petition.

(3.) After considering the facts narrated in the petition and after perusing the provisions of Section 24(1 )(b) of the CPC permitting the withdrawal of the suit pending in the subordinate Courts for disposal before this Court, I am satisfied that the ends of justice will be met if the suits narrated in paras 11 to 16 of the petition are transferred to this Court.