SAPNA KHULLAR Vs. IFFAT MAQBOOL

JUDGEMENT

(1.) THE instant application filed under Section 24 of the Code of Civil Procedure prays for transfer of civil suit titled as "Dr. (Ms.) Iffat Maqbool v. J&K Housing Board and ors. " from the Court of City Judge, Srinagar to any other Court of competent jurisdiction at Jammu.

(2.) THE prayer made in the civil suit is for grant of declaration and mandatory injunction with regard to a duplex flat being flat no. 5 J&K Housing Colony, Hospital Road Gandhi Nagar, Jammu. The petitionerdefendant appears to be allottee of a duplex flat. The plaintiff-respondent no. 1 was also the applicant for allotment of a duplex flat but failed to deposit the amount within the prescribed period. The plaintiffrespondent no. 1 had earlier approached Divisional Consumer Forum at Srinagar against the official respondents and has received back her earnest money alongwith interest.

(3.) ON 05.10.2009 this Court has stayed the proceedings before the trial Court.