JABIULLAH Vs. SAKIR

JUDGEMENT

(1.) This is an application, seeking transfer of Original Suit No.1099 of 1994, Sakir Vs. Ilake and others, from the Court of the Additional Civil Judge (Jr. Div.) Vth, Basti be transferred to the Court of competent jurisdiction at Sant Kabir Nagar.

(2.) Heard Mr. Hanuman Deen, learned Counsel for the applicants and Mr. Sheetala Prasad Pandey, learned Counsel appearing on behalf of the opposite party.

(3.) The opposite party has not filed a counter affidavit. As such, the averments in the affidavit remain unrebutted. However, the learned Counsel for the opposite party vehemently opposes the prayer for transfer on ground that will shortly be indicated.