KULDEEP SINGH AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) With consent of the parties, writ petition is heard finally.

(2.) By this writ petition, a challenge is made to the order dated 8.7.2015 passed by the court below dismissing the application preferred by the petitioner herein under section 22(4) of the Designs Act, 2000 (for short 'the Act of 2000'). It is a case where non-petitioner filed a petition under section 22 of the Designs Act, 2000. During pendency of the said petition, petitioner herein submitted an application under section 22(4) of the Act of 2000. It is to seek direction for transfer of the case to the High Court. The application aforesaid has been dismissed by the court below.

(3.) Learned counsel for petitioner submits that as and when a petition under section 22 of the Act of 2000 is filed and defence under section 19 of the Act of 2000 is availed, the court is having no option but to transfer the case to the High Court.