Delhi High Court - Orders
S Parampreet Singh & Ors vs S Jagmohan Singh & Ors on 26 November, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 111/2016
S PARAMPREET SINGH & ORS ..... Plaintiffs
Through: Mr. Amit Tewari, Advocate.
versus
S JAGMOHAN SINGH & ORS ..... Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.11.2021
[VIA HYBRID MODE]
I.A. 15462/2021 (application under Sections 141 and 151 of the Code of Civil Procedure on behalf of the Plaintiff for transfer of Suit from the Court of Ld. ADJ to this court)
1. By way of this application, the Plaintiff seeks a direction that the suit bearing No. 1006/2018 titled as Smt. Baljeet Kaur v. Sh. Harjeet Singh Chawla &. Ors., be tagged along with the present suit.
2. The contention of the Plaintiff is that the property which forms the subject matter of the said suit, is also the subject matter of the present suit. It is further contended that the Defendants therein are not allowing the proceedings to continue and trying to mislead the court.
3. The Court has heard the counsel for the Plaintiff. The suit pending before the learned ADJ is for mandatory injunction, declaration and possession on the ground that Defendants No. 1 and 2 have unlawfully transferred the suit property to another party, who is not a party to the present suit.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:29.11.2021 18:304. The cause of action of the two suits is entirely different and distinct, although it relates to a property which is common. Thus, Court thus finds no ground to allow the application.
6. Dismissed.
SANJEEV NARULA, J NOVEMBER 26, 2021 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:29.11.2021 18:30