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Judgment
Anil Kumar Srivastava, Chairperson
THE APPELLATE TRIBUNAL :
Heard the Learned Counsel for Appellant and perused the record.
In F.M.A. No. 972 of 2022, with CAN 1 of 2022, the Division Bench of the Hon’ble Calcutta High Court passed an order dated 11th August, 2022 wherein it was observed that:
“We are of the opinion that present case is a fit case for exercise of discretion of transferring the pending S.A. 431 of 2021 from DRT-III to DRT-I so that it can be disposed of at the earliest.
Therefore appellants are permitted to file appropriate application for transfer before the Chairman DRAT.”
In view of the observation made by the Hon’ble Calcutta High Court, S.A. 431 of 2021, pending in the file of DRT-III, is recalled and transferred to the file of DRT-I, Kolkata for disposal in accordance with law. It is further directed, in compliance of the order of the Hon’ble Calcutta High Court, Learned DRT-I, without granting any unnecessary adjournments, shall decide the S.A. 431 of 2021 as early as possible, preferably within four weeks.
Accordingly, the Transfer Application is disposed of. Copy of the order be supplied to Appellant and the Respondents and a copy be also forwarded to the concerned DRT.
File be consigned to Record room.
Order dictated, signed, dated and pronounced in open Court.