LAWS(DLH)-2017-11-138

RAVINDER SINGH BAGGA Vs. VIRENDER MOHAN SINGH

Decided On November 21, 2017
Ravinder Singh Bagga Appellant
V/S
VIRENDER MOHAN SINGH Respondents

JUDGEMENT

(1.) Transfer, invoking Section 24 of the Code of Civil Procedure, 1908 (CPC), is sought of Suit No.233/2015 titled Virender Mohan Singh Vs. Ravinder Singh Bagga of the Court of Civil Judge, Tis Hazari Courts, Delhi to the Court of Additional District Judge, Tis Hazari Courts, Delhi where Suit No.609932/2016 tilted Ravinder Singh Bagga Vs. Virender Mohan Singh is pending.

(2.) The petition was entertained and notice thereof ordered to be issued. The respondent Virender Mohan Singh has filed a reply opposing the petition.

(3.) The counsels have been heard.