BIPASHA BANERJEE Vs. RUPAM BANERJEE

JUDGEMENT

(1.) In terms of the order dated 22nd February, 2019 the petitioner has filed affidavit-of-service showing service of notice of the instant proceeding to the learned Advocate for the opposite party in the Trial Court. The notice was duly served.

(2.) The affidavit-of-service filed in Court today be kept with the record.

(3.) This is an application under Section 24 of the Code of Civil Procedure (hereafter the C.P.C.) filed by the wife/petitioner, against her husband/opposite party with a prayer to transfer Act VIII Case No. 8 of 2017 from the Court of the learned District Judge at Purba Burdwan to the Court of the learned District Judge, South 24-Parganas at Alipore.