JMC TH. JOINT COMMISSIONER Vs. ASHOK AGGARWAL

JUDGEMENT

(1.) This application under Section 24 of Code of Civil Procedure is filed, with the prayer that Civil Original Suit titled Ashok Aggarwal v. Jammu Municipal Corporation, pending on the files of Learned Principal District Judge, Jammu be ordered to be transferred to some other court of competent jurisdiction inter alia on the grounds which are summarized in paragraphs 3 to 6 of the application, the same are noticed as under:-

(2.) On notice issued, respondent has filed objections in which all the averments made in the application have been strenuously denied.

(3.) Heard learned counsel for the parties.