Calcutta High Court (Appellete Side)
Saikat Sardar vs Namrata Chanda on 27 June, 2022
27.06.2022 Item no.28 Ct. No.14 Saswata C.O. 1651 of 2022 Saikat Sardar
-vs-
Namrata Chanda Mr. Jagabandhu Roy Mr. Kartik Das ... for the petitioner This is an application under Section 24 of the Code of Civil Procedure seeking transfer of Family Suit no. 949 of 2022 from the Court of Learned Family Court 4, Ahmedabad, Gujarat to any concerned Court at Kolkata.
I have heard learned lawyer appearing for the petitioner.
As the application under 24 of the Code of Civil Procedure reads, the petitioner has sought for withdrawal of the matrimonial suit from the Family Court at Ahmedabad, Gujarat to the concerned Court at Kolkata.
But this Court, in exercise of power under Section 24 of the Code of Civil Procedure, cannot withdraw and transfer any suit pending outside the State of West Bengal.
In view of the above, the instant revisional application is not maintainable.
Accordingly, the revisional application being C.O. 1651 of 2022 is dismissed as not maintainable.
No order as to costs.
[Rabindranath Samanta, J.]