SUNIL JOSHI Vs. SAWITRI DEVI

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the trial Court (Additional Civil Judge, Senior Division, Mohali), before which the suit filed by the petitioner, seeking a decree of specific performance, is pending, to the effect that the proceedings in the suit be taken from the stage at which they were last pending before the learned Civil Judge (Junior Division), Rajpura, which Court had transferred the suit to Mohali vide an order dtd. 24/8/2017 (copy Annexure P-2) on the ground of lack of jurisdiction.

(2.) That having been done, the first order shown to have been passed by the Court at Mohali is seen to be dtd. 7/10/2017 (part of Annexure P-3 collectively), by which notice was directed to be issued to the respondent, in an application filed before that Court (with it not clear whether the plaintiff or the defendant had filed the application).

(3.) Upon query to learned counsel as to how many witnesses had been examined at Rajpura before the evidence of the plaintiff was closed, he expressed his ignorance on that aspect.