(1.) This is a petition filed under Section 24 C.P.C. seeking transfer of suit O.S.No. 22/1999 on the file of the Senior Civil Judge, Gudivada to the Court of III Senior Civil Judge, Secunderabad to be heard along with O.S. No.176/1998 pending on the file of the latter Court. The petitioners herein claim to be the Managing Director and Directors of M/S Global Steels Limited, a company having its Registered Office at Hyderabad. One Wahaz Mirza, who was a former director of the said company filed O.S.No. 176/98 in the Court of the III Addl. Senior Civil Judge, City Civil Court at Secunderabad questioning the management of the company by the petitioners herein and their right to act as Managing Director and Directors of the company and to declare the several actions taken by them in the management of the company and the various resolutions passed at various meetings as illegal and non- est and for a permanent injunction restraining the petitioners and their associates and representatives from interfering with the day to day affairs of the company and for other incidental reliefs.
(2.) One Mr. Ashok Gadodia who in his turn claims to be the Managing director of the company and who figures as the 2nd defendant in O.S.176/1998, has subsequently filed O.S.No. 22/1999 on the file of the Senior Civil Judge, Gudivada with substantially same allegations disputing the right of the petitioners herein to be in management of the company and claiming more or less similar reliefs as are claimed in the earlier suit. The said suit was filed in the Court at Gudivada basing on the fact that the factory of the company is located in Gudivada though the Registered office of the company is at Hyderabad.
(3.) By this transfer petition, the petitioners seek the transfer of O.S.No. 22/1999-also to the court of the III Senior Civil Judge, City Civil Court, Secunderabad for beingtried along with O.S.No. 176/1998 as the subject matter of both the suits is one and the same and the reliefs claimed in the two suits are also identical.