REBA DEY Vs. SAMIR RANJAN DEY

JUDGEMENT

(1.) The Plaintiff in the suit concerned has filed the present application under Section 24 of the Code of Code of Code of Civil Procedure for transfer of such suit from the First Court of the learned Civil Judge (Senior Division) at Barasat to any other Court for disposal of the said suit.

(2.) The application has been contested by the learned Advocate for the opposite party No. 1.

(3.) The learned Advocate for the opposite party No. 2, submits that the opposite party No. 2 is in different to the proposition of transfer of the suit and it does not matter to the said opposite party if such suit is transferred or not to any Court.