GANESH VINAYAK MUDLIYAR Vs. ANILKUMAR JAGANNATH PANCHOLI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) Petitioners are challenging the impugned order dtd. 22/11/2023 passed by the Principal District Judge, Akola whereby Civil Miscellaneous application No. 336/2023 filed by the petitioners under Sec. 24 of the Civil Procedure Code (C.P.C.) for transferring and deciding the suit namely Regular Civil Suit No.283/2022 pending before 5thJoint Civil Judge, Junior Division, Akola to the Court of 6thJoint Civil Judge, Senior Division, Akola, where the Small Cause Suit No. 07/2022 filed by the respondent is pending came to be rejected.