CHAIRMAN AND MANAGING DIRECTOR Vs. KURVA BALAPA

JUDGEMENT

(1.) This Batch of Transfer Civil Miscellaneous Petitions are filed by the A.P. Industrial Infrastructure Corporation Limited, represented by the Chairman and Managing Director praying for transfer of O.P. No. 240 of 1994 and batch pending on the file of the Senior Civil Judge, Gadwal, to the file of Additional District Judge, Mahabubnagar, for enquiry along with O.P.No. 929 of 1999 and pass such other further order or orders.

(2.) In the facts and circumstances of the case, certain of the transfer C.M.P.s were admitted and interim stay also had been granted and when the other Transfer C.M.P.s came up for admission, Sri R. Ramachandra Reddy, the learned counsel representing the respondents in all these transfer C.M.P.s had taken notice and had brought the fact to the notice of this Court that in Transfer C.M.P. No. 475 of 2002 this Court had passed an order ordering transfer of O.P. No. 929 of 1999 pending on the file of Additional District Judge, Mahabubnagar, to the Court of Senior Civil Judge, Gadwal, to be tried and disposed of along with O.P. No. 240 of 1994 and batch. It is also brought to my notice that the said O.P. No. 929 of 1999, which was transferred to the Senior Civil Judge, Gadwal, was re-numbered as O.P. No. 8 of 2003.

(3.) Sri R. Subba Rao, the learned counsel representing the petitioner in all these transfer C.M.P.s had brought to the notice of this Court that since the aforesaid order was not brought to his notice, the Transfer C.M.P.s are moved. It is needless to point out that there cannot be any conflicting or contradictory orders. The principle of comity always ordains that such contradictory or conflicting orders are to be avoided and when once it is brought to the notice of the Court, the same has to be rectified by harmoniously construing such orders. In Transfer C.M.P. No. 475 of 2002 by an order dated 31.12.2002 this Court made the following order: