Calcutta High Court (Appellete Side)
Smt. Arundhati Roy Sinha vs Sri Abhijit Singha(Sinha) on 8 July, 2015
1
In the High Court At Calcutta
Civil Revisional Jurisdiction
Appellate Side.
08.07.15
CO No.4262 of 2013 Smt. Arundhati Roy Sinha v.
Sri Abhijit Singha(Sinha) Mr. M. Halder ... for the petitioner.
Mr. Tirthapati Acharya ...for the opposite party.
Although, this application is appearing under the heading " Extension of Interim Order" but Mr. Tirthapati Aharya, learned advocate appearing for the opposite party submits that he has received the instruction from the opposite party that he has no- objection if this application under section 24 of the CPC is allowed.
In these circumstances, the Matrimonial Suit No. 210 of 2013 pending in the Court of the learned District Judge of Birbhum at Suri is withdrawn and the said is transferred to the Court of the learned Additional District, Nadia at Kalyani, District- Nadia. Accordingly, the learned District Judge of Birbhum at Suri is directed to transmit the records of the Matrimonial Suit No. 210 of 2013 [Sri Abhijit Singha(Sinha) vs. Smt. Arundhati Roy Sinha) to the Court of the learned District Judge Nadia, who shall in turn transmit the said records to the Court of the learned Additional District Judge, Nadia at Kalyani.
With the aforesaid direction CO No.4262 of 2013 stands disposed.
Certified website copies of the order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
2sh (Ashis Kumar Chakraborty, J)