LAWS(APH)-2024-9-12

GORTHI VINOD Vs. NILLA BRAHMALINGAM

Decided On September 05, 2024
Gorthi Vinod Appellant
V/S
Nilla Brahmalingam Respondents

JUDGEMENT

(1.) This application is filed under Sec. 24 of the Civil Procedure Code, 1908 praying this Court to withdraw the suit in O.S.No.497 of 2014 from the file of the XII Additional District Judge, Vijayawada and transfer the same to the file of any other Additional District Judge Court at Vijayawada.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) The contention of the petitioner is that the suit in O.S.No.497 of 2014 relates to the year 2014, it was adjourned from 19/1/2021 onwards and the present stage of the said suit is for examination of DW.3.