MANJUMANI BARUAH TIWARI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application for transfer of Title Suit No. 19 (T) of 2019 and the connected Miscellaneous Case No. 57 (T) of 2020, from the Court of Smti I.M. Mairom, Assistant to the Deputy Commissioner, Shillong to the Court of Shri D.K. Mihsill, Assistant to the Deputy Commissioner, Shillong.

(2.) Mr. S. Chakrawarty, learned Senior counsel assisted by Mr. E. Laloo, learned counsel for the petitioner has submitted that the transfer is sought on the ground that firstly, though the Suit has been instituted as far back as in 2019, the same has not progressed beyond the initial stage in view of the fact that an application under Order 7 Rule 11 of the CPC, for rejection of the plaint had been filed, which though heard, no order has been passed.

(3.) The main submission of the learned Senior counsel however is that 2(two) other Suits on identical facts and circumstances, are pending before the Court of Shri D.K. Mihsill, Assistant to the Deputy Commissioner, Shillong, which are already at the evidence stage. He submits that for the ends of justice and for expeditious disposal of the Suit in question, considering that the other 2(two) Suits are identical, the matter be transferred to the Court of Shri D.K. Mihsill, Assistant to the Deputy Commissioner, Shillong.