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Telangana (Transfer of Pending Cases of State of Telangana From The A.P. Administrative Tribunal to High Court of Judicature At Hyderabad) Act, 2016
(Act No. 14 of 2017)
Last Updated 9th January, 2020 [tel158]
(a) "Case (S)" means and includes a Suit / Original Application / Review / contempt or other proceedings by whatever name called, in respect of the State of Telangana decided or pending in the Tribunal as on the date of this Act;
(b) "High Court" means, the High Court of Judicature at Hyderabad as specified in Part IV of the Andhra Pradesh Reorganization Act, 2014 (Central Act 6 of 2014).;
(c) "State of Telangana" means the State of Telangana with the territories as specified in section 3 of the Andhra Pradesh Reorganization Act, 2014;
(d) "Tribunal" means the Andhra Pradesh Administrative Tribunal established under sub-section (2) of section 4 of the Administrative Tribunals, Act, 1985 (Central Act 13 of 1985).
3. Transfer of pending and disposed of cases. - All the pending cases, before the Tribunal, pertaining to State of Telangana, as on the date of this Act shall stand transferred to the High Court including the records of pending and disposed cases. 4. Intimation of transfer of cases to the parties. - As soon as after the transfer of pending cases under section 3 the High Court shall intimate the parties and their counsel accordingly. 5. Repeal of Ordinance No.5 of 2016. - The Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Ordinance, 2016 is hereby repealed.
