DURJOY GOSWAMI Vs. MR. MRINAL KANTI GHOSH

JUDGEMENT

(1.) By the earlier order dtd. 9/12/2021 the record of this case was directed to be transferred before the Jalpaiguri Circuit Bench. Record reveals that the present C.O. 111 of 2019 was filed on 9/1/2019 but the Gazette Notification dtd. 6/3/2019 states that "All cases that have originated in the districts but which are pending for decision in the Principal Bench on the date of publication of these Rules, shall not stand transferred to the Circuit Bench, and shall be heard and decided by the Principal Bench".

(2.) In view of the above, the direction passed by this Court in respect of transferring this record before the Jalpaiguri Circuit Bench vide order dtd. 9/12/2021 is hereby recalled. Fresh notice be served upon the opposite parties. Affidavit of service to be filed with the direction in the meantime.

(3.) Let the matter appeared before this Court on 22/12/2021.