(1.) Since in the present appeal only a question of law is involved, the parties did not choose to file affidavits and the appeal itself has been heard out by consent of parties after dispensation of all formalities.
(2.) The present appeal is directed against the order dated May 8, 2002 passed by the learned single Judge of this Court dismissing the writ petition of the appellant/writ petitioner on the ground that this Court has no territorial jurisdiction to entertain and try the matter as no part of the cause of action has arisen within the jurisdiction of this Court.
(3.) After hearing the learned counsel for the parties and considering the materials on record produced before us, we are, however, of the view that the trial Court has fallen into error in holding that the Calcutta High Court has no territorial jurisdiction to entertain and try the matter.