VEENA BAJAJ Vs. ANITA RANI

JUDGEMENT

(1.) This is a transfer petition filed under Section 24 C.P.C. by the petitioner/tenant for transfer of Suit No. 422 /93 alongwith Contempt Petition No. M-32/94 pending in the Court of Ms. Renu Bhatnagar, Civil Judge, to the Court of Ms. Kamini Lao, where a suit beaming No. 131/95 titled as Smt. Anita Rani v. Veena Bajaj, filed by the respondent for possession is pending.

(2.) The fact in brief may be recapitulated :-

(3.) It is the petitioner's grievance that while the status quo order continued respondent forcibly took possession which led to the filing of an application under Order 39 Rule 2 A Civil Procedure Code . read with Section 151 Civil Procedure Code . which was registered as Miscellaneous Application No. 32/94 and is pending in the Court of Ms. Renu Bhatnagar, Civil Judge, Delhi. On 10.11.94, the respondent land-lady was directed to restore back the tenanted premises to the petitioner. This was followed by another order dated 21.11.94 by which police aid was also directed to be given to the petitioner for getting possession. Counsel for the respondent points out that a revision petition bearing No. 94/95 against the order dated 21.11.94 was filed. The order dated 21-11-94 was set aside in the revision petition bearing No. 94/95 by this Court.