CHELLIKANI GOPAL RAO Vs. DAMERA VENKATA MURALIKRISHNA RAO

JUDGEMENT

(1.) THIS Court ordered Notice before admission on 2. 3. 2009 and granted interim stay for a period of three weeks.

(2.) SRI T. Rajasekhar Rao who lodged caveat had taken notice and requested time to file counter-affidavit. Subsequent thereto the interim stay was extended for a limited period. Inasmuch as counter-affidavit had been filed, the Transfer C. M. P. as heard finally and while reserving orders on 1. 4. 2009, the interim stay already granted was extended until further orders.

(3.) SRI G. Ram Gopal, the learned counsel representing the petitioner had taken this Court through the contents of the affidavit filed in support of the Tr. C. M. P. and would maintain that in the light of the facts well explained in Paras 2, 3, 4, 5 and 6 of the affidavit filed in support of the Tr. C. M. P. , if the transfer as prayed for is not granted, the petitioner would be put to serious loss. The learned Counsel also had taken this court through the contents of the order made in T. O. P. No. 442/2008 on the file of district Judge, Srikakulam and the learned counsel would maintain that the reasons recorded by the learned District Judge while dismissing the said T. O. P. also being unsustainable reasons, the relief prayed for in the Tr. C. M. P. be granted. The learned counsel also placed reliance on certain decisions.