VIPUL GARG Vs. BALJEET CHAND REHAL & ANR

JUDGEMENT

(1.) Learned counsel for the Respondents state that reply to the Petition is not needed to be filed.

(2.) This Petition is for transfer of the Civil Suit No.05/2012 titled Baljeet Chand Rehal v. Vipul Garg & Anr. from the Court of Additional District Judge (ADJ), Central District, Tis Hazari, Delhi now presided over by Dr. Archana Sinha, ADJ to the Court of Mr. Ajay Goel, who has been transferred as ADJ, North, Rohini, Delhi.

(3.) It is urged by the learned counsel for the Petitioner that while hearing the appeal being FAO No.33/2013, the learned Single Judge of this Court had directed expeditious disposal of the suit in a time bound manner.