VENKATESH NARAYAN PRABHU MONI Vs. NEELESH ANANT TAKKEKAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard finally with the consent of the parties.

(3.) Petitioner is challenging the impugned order dtd. 22/12/2023 passed in CMA No.157 of 2023 by the Principal District Judge, thereby refusing to transfer the Execution Proceedings pending before the said Court to the Court of District Judge-I Mapusa, wherein civil proceedings are pending between the parties.