NAMITA GUPTA Vs. SURAJ HOLDINGS LIMITED

JUDGEMENT

(1.) This petition has been filed by the petitioner, who is the defendant in the Suit, being CS DJ No. 708/2019 titled M/s Suraj Holdings Ltd. v. Namita Gupta (hereinafter referred to as the 'Suit'), challenging the order dtd. 6/3/2023 (hereinafter referred to as the 'Impugned Order') passed by the learned Additional District Judge- 06, South-East District, Saket Courts, New Delhi (hereinafter referred to as 'Additional District Judge'), and the order dtd. 14/3/2023 (hereinafter referred to as 'Impugned Order') passed by the learned Principal District and Sessions Judge, South-East District, Saket Courts, New Delhi (hereinafter referred to as 'Principal District and Sessions Judge').

(2.) By the Impugned Order dtd. 6/3/2023, the learned Additional District Judge, while observing that the dispute between the parties is commercial in nature, directed the file of the Suit to be placed before the Court of the learned Principal District and Sessions Judge, for passing appropriate orders.

(3.) By the Impugned Order dtd. 14/3/2023, the learned Principal District and Sessions Judge directed that the Suit be withdrawn from the Court of the learned Additional District Judge, and transferred the same to the Court of the learned District Judge, Commercial Court-06, South-East District, Saket Courts, New Delhi, for proceeding further in accordance with law. Factual Matrix