ASHOK KUMAR Vs. MITHILESH KUMARI

JUDGEMENT

(1.) There is no appearance on behalf of the respondent despite this matter having been called out twice. There was no appearance on the last date of hearing either.

(2.) This petition under Sec. 24 of the Code of Civil Procedure 1908 (CPC) seeks transfer of CS 110/2016 (Ashok Kumar v. Mohd. Irshad), presently pending before the learned ADJ, North-West, Rohini, Delhi to be heard along with CS(OS) 605/2016 (Ashok Kumar v. Smt. Dayawati) pending before this Court.

(3.) Mr. Singh submits that the both the suits relate to the same property.