Punjab-Haryana High Court
Raminder Kaur vs Mukhtiar Singh & Ors on 7 October, 2016
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No. 793 of 2016
Date of decision : 07.10.2016
Raminder Kaur
....Petitioner
V/s
Mukhtiar Singh & ors.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Tarundeep Kumar, Advocate for Mr. D.S. Pheruman, Advocate for the petitioner. RAJAN GUPTA J.
This is a petition under section 24 CPC for transfer of proceedings under section 13 of the East Punjab Urban Rent Restriction Act, 1949 from the court at Patti to another district.
Only ground agitated before this court is that son of respondent- landlord is practicing in the court at Patti. I do not find it a sufficient ground for transfer of petition. Even otherwise jurisdiction would vest under the Act in the court at Patti. There is nothing on record to show that members of the Bar have refused to appear for the petitioner.
In view of above, present petition is without any merit and is hereby dismissed.
October 07, 2016 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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