PUNIT AHLUWALIA vs. ARJAN SINGH .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 433 of 2007 PETITIONER: PUNIT AHLUWALIA RESPONDENT: ARJAN SINGH & ORS DATE OF JUDGMENT: 08/01/2008 BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN & J.M. PANCHAL JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION(C) NO. 433 OF 2007 Heard learned counsel for both sides. As agreed by parties, Civil Suit No.357 of 12995 titled "Arjan Singh v. Dr. S.R. Bawa and others" pending in the court of Civil Judge (Junior Division), Chandigarh, is directed t o be transferred to the District Court at Shimla, Himachal Pradesh. The petitioner has made several allegations in the petition and the responde nts have denied those allegations. It is made clear that the transfer is not made on the basis of allegations made in the petition, but purely on the consent of the parties. ...2/- -2- Being an old suit, the transferee court shall expedite the hearing and dispo sed of the suit at an early date. The transferee court will issue notice to the parties fixing the dat e of hearing as soon as the records are received by it. The transfer petition is allowed accordingly.