Arijit Pasayat, J. - (1.) Heard learned counsel for the parties.
(2.) Delay in filing counter affidavit is condoned. Amendment allowed.
(3.) In the transfer petition, prayer is made for transfer of certain Writ Petitions before the Chhatisgarh High Court, Writ Appeals and Suits filed before the Lower Court in the State of Chattisgarh. In S.L.P. (C) No.21632 of 2007, challenge is to the interim order dated 31.10.2007 passed in Writ Appeal No.267 of 2007.;