MANMOHAN BAHL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present revision petition has been filed challenging the impugned order dtd. 6/12/2021.

(2.) During the course of submissions, learned counsel for the petitioners submits that without going into the merits of the case and the contentions raised by him, he will be satisfied if the probate case bearing PC No.5868/2016 (earlier PC No.196/2011) titled as Veena Bahl and Ors. vs. The State and Anr. is transferred from South District to the South-East District.

(3.) Learned counsel for the respondent submits that as per instructions, she has no objection to the transfer of the same. However, it has been submitted that since this is an old matter, the Trial Court be directed to conduct the proceedings expeditiously.