MUKESH THAREJA Vs. NEELAM RANA

JUDGEMENT

(1.) Learned Advocate appearing on behalf of the nonpetitioner submitted that he has no objection if Civil Suit No. 61/1 of 2014/12 titled Neelam Rana vs. Mukesh Thareja is transferred from the Court of learned Civil Judge (Senior Division) Court No. 1 Shimla to the Court of learned Civil Judge (Senior Division) Kasauli because matter in dispute falls within the territorial jurisdiction of learned Civil Judge (Senior Division) Kasauli. In view of the fact that matter in dispute falls within the jurisdiction of learned Civil Judge (Senior Division) Kasauli, Civil Suit No. 61/1 of 2014/12 titled Neelam Rana vs. Mukesh Thareja is withdrawn from the Court of learned Civil Judge (Senior Division) Court No. 1 Shimla and is ordered to be transferred to the Court of learned Civil Judge (Senior Division) Kasauli for disposal strictly in accordance with law. Parties are directed to appear before the learned Civil Judge (Senior Division) Kasauli on date 11.9.2015. Entire record of Civil Suit No. 61/1 of 2014/12 titled Neelam Rana vs. Mukesh Thareja should reach in the Court of learned Civil Judge (Senior Division) Kasauli on or before 11.9.2015. CMPMO No. 166 of 2015 is disposed of.