ANUSUYA SIKDAR NEE BISWAS Vs. JOYDEV SIKDAR

JUDGEMENT

(1.) Affidavit-of-service filed by the petitioner in Court be kept on record.

(2.) Despite service of notice upon the opposite party, there is no representation on behalf of the opposite party.

(3.) This is an application under Sec. 24 of the Code of Civil Procedure seeking transfer of a matrimonial suit from the Court of the learned District Judge, Hooghly at Chinsurah to the Court of the learned Additional District Judge, 1st Court at Barrackpore.