MARUTI FERTOCHEM LTD Vs. KISAN S/O ANNASAHEB BAHIR

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard by consent.

(2.) BY way of present application, the present applicant prays for transfer of R.C.C. No.268/2004 from the Court of learned Judicial Magistrate (First Class), Majalgaon at Aurangabad and to be heard with S.C.C. No.6292/2003.

(3.) SHRI. Sharma, learned Advocate for the applicant submits that in view of the judgment of the Hon'ble Apex Court in the case of B.R.Gupta and another Vs. Rohit Jain reported in 2007 ALL MR (Cri.) 2088 (S.C.), it is necessary in the interest of justice that the case filed at Majalgaon be clubbed with the case filed at Aurangabad.