SUBHASH CHANDER Vs. PRIKSHIT AND ORS.

JUDGEMENT

(1.) CM-14679-CII-2015

(2.) Mr. Vikas Mohan Gupta, learned counsel representing respondent Nos. 1 to 6 and Mr. V.K. Jain, learned senior counsel, representing respondent Nos. 7 to 13 at the very outset submit that the apprehension expressed by learned counsel for the petitioner is misconceived. However, keeping in view the high tradition of judicial system, they do not have any objection if the appeal mentioned hereinabove is transferred from the Court of learned Additional District Judge, Rohtak, to any other Court within the jurisdiction of this Court.

(3.) Learned counsel for the petitioner submits that the above said appeal be transferred to the competent Court of jurisdiction at Sonipat.