Himachal Pradesh High Court
Mridula Sood And Others vs . Himanshu Sood And Anotheer on 7 October, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Mridula Sood and others vs. Himanshu Sood and anotheer Civil Suit No. 140 of 2022 .
07.10.2023 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit Kumar, Advocate, for the plaintiffs.
Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for defendant No. 1.
Mr. Suneet Goel, Advocate, for defendants No. 2 to 7.
of None for defendant No. 8.
OMP No. 249 of 2023 rt By way of this application filed under Section 24 read with Section 151 of the Code of Civil Procedure, prayer has been made for transfer of civil suit No. 11-S/1 of 2022, titled as Anup Sud vs. Himanshu Sud, pending in the Court of learned Additional District Judge, Shimla, to this Court on the ground that the dispute raised therein is akin to the dispute raised in the present suit and majority of the parties are also the same.
Learned Senior Counsel for the non-applicants/plaintiffs submits that the plaintiffs have no objection in case this application is allowed as prayed for and the Civil Suit which is pending adjudication before the Court of learned Additional District Judge, Shimla, H.P. is ordered to be transferred to this Court and tried alongwith present suit after consolidation.
Accordingly, this application is disposed of with the direction that the Civil Suit No. 11-S/1 of 2022, titled as Anup Sud vs. Himanshu Sud, pending in the Court of learned Additional ::: Downloaded on - 09/10/2023 20:34:54 :::CIS District Judge, Shimla, is ordered to be transferred to this Court to .
be tried alongwith civil suit No. 140 of 2022 by consolidating both the suits.
CS No. 140 of 2022In terms of the last order, plaintiffs, namely, M/s Mridula of Sood, Meenakshi Sud and Urmila Sud and defendants, namely, M/s Himanshu Sud, Anup Sud, Prerna Sud and Akansha Sud, are rt present in person in the Court. In order to find out some amicable resolution of the issues which have been raised in the present suit, with the consent of the parties, the same is referred to the mediation of Shri N.K. Sood, learned Senior Advocate, who is requested to act as a Mediator between the parties. Learned Counsel for the parties to inform Shri N.K. Sood, learned Senior Advocate, of the request made by the Court today, and thereafter, parties to appear before the learned Mediator as and when directed by him. Registry to make available the record of the case to learned Mediator.
List on 17.11.2023. On the next date of hearing, parties need not remain present in person in the Court.
(Ajay Mohan Goel) Judge October 07, 2023 (narender) ::: Downloaded on - 09/10/2023 20:34:54 :::CIS