Rameshwar Singh Malik, J. - (1.) Applicants, by way of instant application under Sec. 24 of the Code of Civil Procedure, seek transfer of a civil suit for specific performance filed by the applicants on 29.11.2006 from the court of learned Civil Judge (Junior Division), Chandigarh to another court of competent jurisdiction at Panchkula or Mohali.
(2.) Notice of motion was issued by this Court vide order dated 10.9.2015 for 4.12.2015. Reply to this transfer application was filed by learned counsel for respondent No. 1 in the Court on 4.12.2015 but the adjournment was sought on behalf of learned counsel for the applicants. On the request made on behalf of learned counsel for the applicants, the case was adjourned to 30.3.2016.
(3.) However, applicants moved CM No. 27529 -C -II of 2015, seeking early hearing of the main transfer application and this application for early hearing came to be listed before the Court on 8.1.2016. No case for early hearing was found to be made out and this application was dismissed vide order dated 8.1.2016.;