LAWS(CAL)-2022-7-22

SANDIPA GUPTA Vs. SURAJ GUPTA

Decided On July 14, 2022
Sandipa Gupta Appellant
V/S
Suraj Gupta Respondents

JUDGEMENT

(1.) Party/parties is/are represented in the order of their name/names appearing in the cause title.

(2.) Affidavit-in-Opposition filed by the opposite party after service of copy, is taken on record.

(3.) Learned advocate for the petitioner/wife preferred this revisional application under Section 24 of the Code of Civil Procedure praying for transfer of Matrimonial Suit No.12 of 2022 pending before the Learned Additional District Judge, Fast Track Court, Coochbehar to any other Court of Additional District Judge at Siliguri.