TARULATABEN Vs. MOHMAD MUIZ ABDUL GANI VOHRA

JUDGEMENT

(1.) By way of present petition, the petitioners herein have challenged the order dtd. 29/7/2016 passed by the Principal District Judge, Anand in Civil Misc. Application No.181 of 2015 whereby, the Principal District Judge, Anand was pleased to transfer the Regular Civil Suit No.371 of 2010, pending before the 2nd Additional Senior Civil Judge to Principal Senior Civil Judge, Anand, on the ground that the parties are not satisfied with the Judge and exercised its discretion by transferring the case from 2nd Additional Senior Civil Judge to Principal Senior Civil Judge, Anand, for conducting the trial.

(2.) Being aggrieved by the same, the petitioners herein have approached this Court by filing present petition.

(3.) The impugned orders came to be passed by the trial Court in the year 2016 and by the passage of time, the dispute-in-question has lived its life. It is submitted that the learned Judges have also been transferred in the course of time.