I.P.MUKERJI, J. - (1.) Further to a transfer order made by the Hon'ble Supreme Court, the records of the suit were required to be transferred by the Registry of this Court to the Ld. City Civil Court.
(2.) The dispute is this. Two orders were passed by this Court on 5th January, 2011 and 30th August, 2011 directing our Court's Registry to send all the papers to the Ld. City Civil Court.
(3.) Papers have, in fact, been sent. But the order sheets of the City Civil Court which were part of the records have not been sent, according to an information slip obtained from the ld. City Civil Court and annexed to this application.;