GANDLUR PRASANNA KUMAR Vs. PALEM PAVAN KUMAR REDDY

JUDGEMENT

(1.) This civil revision petition arises against the order, dated 09.12.2019, in T.O.P.No.19 of 2019 on the file of Principal District Judge's Court, Kadapa, dismissing the prayer for withdrawal and transfer of O.S.No.341 of 2018 pending on the file of III Additional Junior Civil Judge's Court, Kadapa, to the Court of Additional Senior Civil Judge's Court, Kadapa, for disposal along with OS.No.318 of 2017 pending on the file of Additional Senior Civil Judge's Court, Kadapa.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondents 1 to 3. Fourth respondent is stated to be not a necessary party.

(3.) The petitioner herein filed T.O.P.No.19 of 2019 before the learned Principal District Judge, Kadapa, under Section 24 of the Code of Civil Procedure, 1908, seeking withdrawal and transfer of the suit in OS.No.341 of 2018 on the file of III Additional Junior Civil Judge's Court, Kadapa, to the file of Additional Senior Civil Judge's Court, Kadapa, before which Court the suit in OS.No.318 of 2017 is pending.