NEETU SINGH AND ORS. Vs. RAJEEV SAUMITRA

JUDGEMENT

(1.) TR.P.(C) 55/2015

(2.) THE petitioners have invoked the jurisdiction of this Court under Section 24 of the Code of Civil Procedure with a prayer that Suit No. 217/2015 pending before the learned ADJ -02, North be transferred to any other Court of competent jurisdiction as petitioners do not expect fair trial from the said Court.

(3.) NOTICE of the transfer petition was sent to the respondent.