Full Judgment Text
Neutral Citation Number: 2023:DHC:2146
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
nd
% Decided on: 22 March, 2023
+ TR.P.(C.) 136/2022 & CM APPL. 56071/2022
SMT NEETU SURI ..... Petitioner
Through: Mr. Preetpal Singh, Ms.
Tanupreet Kaur, Mr. Saurabh
Sharma, Mr. Shivam Sachdeva,
Advocates
(M:9958555055,email:chamber
ppsingh@gmail.com)
versus
SH RAJESH MALIK ..... Respondent
Through: Mr. Lalit Gupta, Mr. Gaurav
Kumar, Mr. Priyansh Jain, Mr.
Ankit Singh, Advocates
(M:9810355699)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
[Physical Hearing/ Hybrid Hearing]
MINI PUSHKARNA, J. (ORAL):
1. After some hearing, ld. Counsel for respondent submits that he
has no objection if the civil suit bearing No. CS DJ 484/2021 titled as
“ Rajesh Malik Vs. Neetu Suri” pending in the Saket Courts is
transferred to this Court, without prejudice to the rights and
contentions of the parties.
2. It is noted that other litigation pending between the parties viz.
CS No. 230/2022 titled as “Neetu Suri Vs. Rajesh Malik & Anr.” ,
filed by the petitioner herein is pending before this Court and Test
Case No. 33 of 2022 titled as “ Rajesh Malik Versus Govt. of NCT of
Signature Not Verified
Digitally Signed By:PURAN
SINGH TARIYAL
Signing Date:25.03.2023
20:13:54
Neutral Citation Number: 2023:DHC:2146
Delhi & Ors.” filed by the respondent herein is also pending before
this Court. In view thereof, it would be appropriate if the civil suit
filed on behalf of respondent herein for recovery against the petitioner
herein is transferred to this Court.
3. The parties before this court are brother and sister and the
dispute between the parties is essentially in the nature of family
dispute.
4. In view of the aforesaid, the present transfer petition is allowed
and civil suit bearing No. CS DJ 484/2021 titled as “ Rajesh Malik Vs.
Neetu Suri” is directed to be transferred to this Court from the court of
Smt. Gurmohina Kaur, Ld. Additional District & Sessions Judge,
South, Saket Courts, New Delhi.
5. As regards the submission on behalf of the petitioner for
consolidation of the said suit with the pending cases in the present
court, this issue shall be considered by the court dealing with the said
cases in the Original Side.
6. With the aforesaid directions, the present petition is disposed of.
MINI PUSHKARNA, J
MARCH 22, 2023
au
Signature Not Verified
Digitally Signed By:PURAN
SINGH TARIYAL
Signing Date:25.03.2023
20:13:54