SUJATA MONDAL Vs. SRI SAUMITRA KHAN

JUDGEMENT

(1.) The respondent in the Matrimonial Suit No. 12 of 2022 filed by the opposite party is the petitioner of the present application under Sec. 24 of the Code of Civil Procedure.

(2.) The petitioner by the present application is praying withdrawal of the said matrimonial suit from the Court of the learned District Judge, Bankura where it is now pending and transfer of it to any Court in or around Kolkata, competent to try and dispose of the said suit.

(3.) The petitioner is alleging that on receipt of the summons of the suit she along with one learned advocate Mr. Swadesh Misra went to the Court of the learned District Judge, Bankura on February 16, 2022 to inspect the records of the said matrimonial suit but she was obstructed and was threatened with dire consequences by unknown persons on the way to the said Court for which the petitioner lodged a complaint with the concerned local police station, a photocopy whereof has been annexed with the application.