(1.) By way of the present application, the applicants seek to transfer the Civil Execution Petition No.08 of 2014 pending before the learned Small Causes Court, Rajkot to the Court of learned Principal Senior Civil Judge, Rajkot, where the Special Civil Suit No.54 of 2022 arising out of the same subject property is pending for adjudication.
(2.) Brief facts of the present case are as under:
(3.) Heard learned advocate Mr. Pratik Y. Jasani for the applicants and learned Senior Advocate Mr. Mehul S. Shah with learned advocate Mr. Jenil M. Shah for the respondents.