CALCUTTA CLUB LIMITED Vs. BHASKAR GUPTA

JUDGEMENT

(1.) The present application under Clause 13 of the Letters Patent read with Sec. 24 of the Code of Civil Procedure, 1908, is for transfer of proceedings being Title Suit No. 1044 of 2021, pending before the court of learned Civil Judge, (Senior Division), 4th Court at Alipore to this Court in Original Side in exercise of extraordinary civil jurisdiction of this Court, and also for trying the said Title Suit analogously with C.S. No. 214 of 2021, pending before this Court (High Court) in Original Side.

(2.) Mr. Jishnu Saha, learned senior advocate, representing petitioner (Calcutta Club Limited) submitted that one Jeet Banerjee had already instituted a suit before this Court being C.S. No. 214 of 2021, virtually challenging his suspension order, dtd. 27/9/2021, together with many other declaratory reliefs, as specifically mentioned in prayer portion of such suit.

(3.) Mr. Jeet Banerjee was a member of the Management Committee of the petitioner Club, and at the relevant point of time he performed his role, as Chairman of Maintenance Sub-Committee.