Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the applicant.
(2.) This application filed under Section 24 of the Code of Civil Procedure (CPC) seeks transfer of Misc. Case No. 176 of 2004 pending in the court of Civil Judge, Senior Division, Ambedkarnagar to any other court of competent jurisdiction in the same district.
(3.) The matter was taken up before the District Judge itself in a transfer application as is evident from the order contained in Annexure-6 to the application, which was disposed of by order dated 10.1.2017. The District Judge while passing the order dated 10.1.2017 has clearly recorded that the allegations levelled against the court concerned are baseless hence the facts of the case do not warrant transfer of the proceedings from the court concerned to any other court. The applicant without assailing the said order has filed the present application straightaway before this Court making the following prayer: Wherefore, it is most humbly prayed that in the ends of justice and above circumstances this Hon'ble Court may very graciously be kindly pleased to transfer the Misc. Case No. 176/04 (Ashique Ali & Anr. v. Rasheeda Khatoon) pending in the Court of Civil Judge (S.D.), Ambedkarnagar to any other Court of Additional Civil Judges of the District to decide the above case expeditiously and impartially by following procedure of law, else; applicants shall suffer irreparably which cannot be compensated in terms of cost or otherwise. ;