SURJIT KISHORE DAS Vs. AJAY KISHORE DAS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We do not see any reason to entertain this transfer petition.

(3.) However, considering the circumstances on record including the advance age of the parties, we direct the concerned Trial Court to expedite the process and conclude the proceedings as early as possible and preferably within one year from today.