SHAIK FAREED Vs. KAANURU BEBY

JUDGEMENT

(1.) Assailing the correctness and legality of the orders dtd. 18/8/2023 passed by the Principal District Judge, Krishna, Machilipatnam, passed in Transfer O.P.No.31 & 32 of 2022, the present Civil Revision Petitions are filed.

(2.) As both the revisions are interconnected to each other, they are heard and disposed of together by way of this common order.

(3.) The petitioner herein is the respondent No.208, respondent No.1 herein is the petitioner whereas respondent Nos.2 to 207 herein are the respondent Nos.1 to 207 in Transfer O.P.No.31 of 2022. Similarly, the petitioner herein is the respondent No.207, respondent No.1 herein is the petitioner whereas respondent Nos.2 to 206 herein are the respondent Nos.1 to 206 in Transfer O.P.No.32 of 2022.