MOHD. SHER NABI CHAMAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a petition under Section 24 CPC for consolidation of the three suits as stated below: -

(2.) IN order to exercise powers under Section 24 CPC, inter alia, the following factors have to be seen: -

(3.) FINALLY , it is seen that earlier a transfer petition being Transfer Petition (C) no.2/2013 was filed by the respondent herein i.e DDA and which was allowed by a learned Single Judge of this Court on 4.2.2013, and allowing of the present petition would amount to setting aside of this order dated 4.2.2013.