R.C.LAHOTI - (1.) ORDER :
(2.) THIS order will dispose of all the three transfer petitions. . Transfer Petition (C) No. 933/99 arises out of Civil Suit No. 671/99 which is pending in the Court of the learned Civil Judge Senior Division, Ghaziabad. Transfer Petition (C) No. 938/99 arises out of Civil Suit No. 466/99 which is pending before the learned Civil Judge Senior Division, Faridabad. Transfer Petition (C) No. 939/99 arises out of Civil Suit No. 884/99 which is pending before the learned Civil Judge Senior Division, Agra. . The petitioner in all these three transfer petitions is the Sumitomo Bank Ltd., which had advanced loans. Broadly speaking, in all the three suits referred to above filed by the respondents to these transfer petitions against the same petitioner, same or similar relief, that is, injuncting the petitioner Sumitomo Bank Ltd. from selling, transferring, alienating or parting with shares of M/s. Information Technologies (I) Ltd. pledged with it against the loan of Rs. 10.5 millions advanced by it to M/s. Usha Ispat Ltd.-respondent No. 3 has been prayed.
(3.) . Notice was issued to respondents in each of these three transfer petitions. Respondents are present through their respective counsel. . We are relieved of the necessity to deal with the submissions made before us because learned counsel for the parties in each one of these three petitions conceded that the three suits pending at Ghaziabad, Faridabad and Agra be transferred to the Court of Civil Judge, Sr. Division, Gurgaon who is already seized of Civil Suit No. 1/2000 titled "Yashpal Luthra v. Information Technologies (I) Ltd. and Ors.";