AIDAROS MULIEH Vs. IAHUNLANG DHAR

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) Heard Mr. B. Laitmon, learned counsel for the petitioner.

(3.) Mr. L. Lyngdoh, learned counsel for the respondent who has entered appearance today on behalf of the respondent, at the outset has fairly submitted that he has no objection to the prayers of the petitioner for transfer of the case being TCA (Title Civil Appeal) No. 1 of 2020 pending in the Court of the Additional Judge, Additional District Council Court, Jowai to any other Court of competent jurisdiction.