MAHAVIR GUPTA Vs. DARSHAN GUPTA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioners, who are the defendants in the suit instituted by the respondents/plaintiffs, assail the impugned order dtd. 10/4/2024, passed by the learned Principal District and Sessions Judge, South District, Saket Courts, New Delhi [PDSJ], whereby their application under Sec. 24 of The Code of Civil Procedure, 1908 seeking transfer of the case bearing CS DJ 207916/2016 titled as Darshan Gupta v. Mahavir Gupta and Ors. from the court of learned ADJ-06, South District, to some other court, was declined.