G.V.GYANESHWAR NAIDU Vs. LALITHA SRIKRISH

JUDGEMENT

(1.) During the Sankranthi vacation of this Court, when the trial courts are closed, there is a practice to file suits , which are normally filed in the trial courts, in the High Court, if urgent interim orders are needed in the suits, with a request to the High Court to Receive and transmit the same to the trial courts after considering the applications for interim relief.

(2.) On such suit OS(SR) No... 2021, which ought to have been filed in the Court of XVI Additional District Judge, Ranga Reddy District, was presented by the respondents 1 to 6/plaintiffs in the High Court along with an IA.No.5 of 2021 under Order XXXIX Rules 1 and 2 of CPC and Receive and Transmit Petition which was numbered as Receive and Transit Petition No.5 of 2021.

(3.) On 12.1.2021, a learned single Judge of this Court granted an exparte ad interim injunction in favor of the respondents/plaintiffs in IA No.1 of 2021 in OS(SR) No . 2021 while directing the receipt of the said suit and it's transmission to Court of XVI Additional District Judge, Ranga Reddy District .