- (1.) Heard learned counsel for the applicant, Sri Ratan Singh learned counsel for the opposite party No. 2 and the learned A.G.A.
(2.) Present transfer application has been filed for quashing the order dated 15.7.2013 passed by the Sessions Judge, Firozabad in Transfer application No. 40 of 2013 whereby the sessions trial No. 209 of 2008 under Sections under Sections 302, 307 IPC has been transferred from the Court of Additional Sessions Judge, Court No. 9 Firozabad to the court of Additional Sessions Judge, Court No. 1 Firozabad.
(3.) This Court vide order dated 24.9.2013 had issued notice to the opposite party No. 2 and 07.10.2013 was fixed in the matter. When the matter was taken up on 07.10.2013 affidavit of service was filed wherein it was stated that copy of the present transfer application along with annexures have been served upon the opposite party No. 2 on 29.9.2013. Accordingly, the matter was fixed for 23.10.2013 to give some time to the opposite party No. 2 for approaching this Court if he so chooses.;