JUDGEMENT
V.RAMASUBRAMANIAN, J. -
(1.) Coal India Limited has come up with this petition seeking transfer of a writ petition filed by the first respondent herein in WP (C) No. 17336 of 2020 on the file of the High Court of Orissa, Cuttack.
(2.) Heard Mr. Piyush Sanghi, learned counsel for the petitioner. Mr. Kishore Kunal, learned counsel accepts notice for the first respondent who is the writ petitioner.
(3.) The main ground on which the petitioner seeks transfer of the writ petition before the High Court of Orissa to the High Court of Delhi is that challenging the very same policy decision of the petitioner, at least four writ petitions are pending on the file of the High Court of Delhi and that, therefore, with a view to avoid conflicting judgments, it would be better in the interest of justice to transfer the case to the Delhi High Court.;
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