GOPAL SABU AND ORS. Vs. RAJKUMAR SABU
LAWS(SC)-2019-7-185
SUPREME COURT OF INDIA
Decided on July 18,2019

Gopal Sabu And Ors. Appellant
VERSUS
Rajkumar Sabu Respondents

JUDGEMENT

- (1.)Heard learned counsel for the parties and perused the record. Leave granted in Special Leave Petition (C) Nos. 1472-1473/2019.
(2.)TP (C) No. 1676 of 2017 has been filed by Gopal Sabu and others seeking transfer of CS (COMM) No. 761 of 2016 titled as Mr. Rajkumar Sabu v. Ms. Kaushalya Devi Sabu and Ors., from the High Court of Judicature at Delhi to the District Court, Salem, Tamil Nadu and to consolidate the same with an earlier instituted suit numbered as OS No. 148 of 2016, titled as Sabu Trade Pvt. Ltd. v. Rajkumar Sabu and Anr., pending adjudication before the District Court, Salem.
(3.)TP (C) No. 1328 of 2018 has been filed by Rajkumar Sabu seeking transfer of OS No. 148 of 2016 mentioned above to the Delhi High Court, to be heard along with CS (COMM) No. 761 of 2016.


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