Narendra Kumar Jain, J. - (1.) LEARNED Counsel for Respondent No. 5 has raised an objection that cause of action in the present case arose at Udaipur, which falls within the jurisdiction of Principal Seat of this Court at Jodhpur, therefore, this writ petition, at Jaipur Bench, is not maintainable.
(2.) IN view of objection raised by the learned Counsel for Respondent No. 5, the learned Counsel for Petitioner prayed that original file itself may be transferred to Principal Seat of this Court at Jodhpur for disposal of the case on merits. Learned Counsel for Respondent No. 5 has no objection in it.
(3.) AS prayed by the learned Counsel for the parties, the writ petition as well as stay application, both, stand disposed off with a direction to the Registry to transfer the original file along with documents to Principal Seat of this Court at Jodhpur for disposal of the writ petition as well as stay application, on merits.;