Telangana High Court
P Priyanaka vs Mr. Reddiboina Saidulu on 31 December, 2018
THE HON'BLE SRI JUSTICE T. SUNIL CHOWDARY
TR.C.M.P.No.852 OF 2018
ORDER:
1 This petition is filed under Section 24 of C.P.C seeking to withdraw O.S.No.87 of 2018 pending on the file of the Special Assistant Agent to the Government and Sub-Divisional Magistrate (Mobile Court) at Bhadrachalam and transfer the same to any other Court in Guntur.
2 At the time of arguments, the only relief sought by the learned counsel for the petitioner is to dispense with the presence of the petitioner on each and every date of adjournment. 3 In view of the submission made by the learned counsel for the petitioner, this court is not inclined to go into the merits of the main case.
4 Having regard to the facts and circumstances of the case, the presence of the petitioner before the Special Assistant Agent to the Government and Sub-Divisional Magistrate (Mobile Court) at Bhadrachalam is dispensed with on each and every date of adjournment. However, the petitioner shall appear before the Special Assistant Agent to the Government and Sub-Divisional Magistrate (Mobile Court) at Bhadrachalam as and when her presence is so required.
5 The Petition is accordingly disposed of. As a sequel, miscellaneous petitions, if any, pending in this petition shall stand closed.
_________________________ T.SUNIL CHOWDARY, J Date: December 31, 2018 Kvsn