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Judgment
O R D E R
06.02.2024: Learned Counsel for the Appellant submits that there is delay of 6 days in filing the Appeal being winter vacation time was taken in preparing the Appeal.
Cause shown sufficient. Delay in filing the Appeal is condoned.
Heard Learned Counsel for the Appellant.
This Appeal has been filed against the Order dated 01st December, 2023 by which order three transfer applications filed by the Appellant has been rejected.
Appellant’s case is that there are three transfer applications filed for transferring three Section 7 Applications pending in Court III. It is submitted that one matter was pending in Court II which is now transferred to Court VI of the Mumbai Bench and the prayer in the Application was to transfer in Court II and to be heard. The Adjudicating Authority has rejected noticing the fact that matter which was pending in Court II has now been transferred to Court VI.
Learned Counsel appearing for the Respondent has pointed out that out of three applications which was pending in Court III, one has been reserved and the Application which was pending in Court VI has also been reserved today itself.
In view of the above submission of the Learned Counsel for the Respondent, we see no reason to entertain this Appeal. The Appeal is dismissed. We make it clear that order passed in transfer applications shall have no bearing on the merits since while deciding transfer application merits of the case are not touched.