Ashis Kumar Chakraborty, J. - (1.) In this application under Section 24 of the Code of Civil Procedure, 1908 (in short "the Code"), at the instance of the plaintiffs a prayer has been made for transfer of the Title Suit No. 290 of 2017 pending before the learned Civil Judge (Senior Division), 2nd Court, at Barasat, 24 Parganas (North) to any other Court at Barasat.
(2.) The ground urged by the petitioners, in this application is that since Mr. Tapan Kumar Tewari, learned advocate is representing the defendants in the suit, the learned Civil Judge (Senior Division), 2nd Court, at Barasat, 24-Parganas (North) is not hearing their injunction application. However, there is nothing on record to substantiate such wild allegation made by the petitioners against the learned Civil Judge (Senior Division), 2nd Court, at Barasat, 24-Parganas (North).
(3.) Mr. Tarunjyoti Tewari, learned advocate appearing for the opposite parties defendants submitted that his senior Mr. Tapan Kumar Tewari, is appearing for the defendants before the learned Court below, who has serious grievance against the learned Presiding Officer of the Court of the Civil Judge (Senior Division), 2nd Court, North 24-Parganas and on the basis of a written complaint dated February 27, 2017 filed by his senior, the then learned District Judge, North 24- Parganas transferred all 17 suits, in which his senior is appearing, from the Court of the learned Civil Judge (Senior Division), 2nd Court, at Barasat, 24-Parganas (North) to some other Courts. In this regard, Mr. Tewary produced a letter dated February 27, 2017 issued by Mr. Tapan Kumar Tewari, Advocate to the learned District Judge, at Barasat, 24-Parganas (North). Let, a copy of the said letter dated February 27, 2017 be kept with the record. In effect, the opposite parties defendants supported the petitioners' prayer in this application.;