ARJAN KHAJURIA Vs. PARKASH CHAND

JUDGEMENT

(1.) The point that falls for determination of the Court in this C.M.P. is, as to whether, after transfer of a civil suit from this Court to a District Court, an application alleging violation of an order of this Court, is necessarily to be tried by this Court only.

(2.) Objections have been filed. I have heard the learned counsel for the parties.

(3.) In my opinion S. 150 of the Code of Civil Procedure answers the question. Same reads as under :--