B. VENKATARAMANA BHAT Vs. V. SHARADA

JUDGEMENT

(1.) The orders passed on I.A.Nos.17/2022, 18/2022 and 19/2022 have been called in question in the present writ petition.

(2.) The parties are referred to their ranks before the trial Court for the purpose of convenience.

(3.) I.A.No.17/2022 has been filed by the petitioner in FDP No.9/2021 seeking for a direction to respondents No.1 and 3 to suggest the name of some other person i.e., Government approved Engineer to function as a Court Commissioner by discharging the Court Commissioner already appointed. I.A.No.18/2022 has been filed seeking permission for the petitioner to file objections to the memo of instruction filed by respondents No.1 and 3 to the Court Commissioner. I.A.No.19/2022 has been filed by the petitioner in FDP No.9/2021 seeking for a direction to the jurisdictional police to assist the Court Commissioner in order to facilitate them to execute the Commissioner Warrant.