Andhra Pradesh High Court - Amravati
Ch.Rekha vs Ch.Satya Prasad Rao on 3 March, 2021
Author: M.Venkata Ramana
Bench: M.Venkata Ramana
THE HON'BLE SRI JUSTICE M.VENKATA RAMANA
TRANSFER CIVIL MISCELLANEOUS PETITION No.833 of 2018
ORDER:
In the course of hearing, now it is brought to the notice of this Court that the petitioner did not approach the District Court, East Godavari District at Rajahmundry with the same request.
2. In as much as the petitioner has to approach the above Court first and a matter of this nature cannot straight away be filed in this Court, this petition is dismissed directing the petitioner to approach the above Court for necessary relief. Dismissal of this petition shall not in any manner prevent the petitioner from approaching the Principal District Judge, East Godavari District at Rajahmundry, to file an application of similar nature for transfer against the respondent nor come in its way of disposal by the above Court. No costs.
3. Interim orders granted earlier if any, stand vacated.
4. Miscellaneous applications pending if any, shall stand closed.
_____________________ M.VENKATA RAMANA, J Date: 01.03.2021 Pab