ABDUL RASHEED Vs. SRINIVAS RAO

JUDGEMENT

(1.) THE defendant in O.S. No. 10/2009 pending on the file of Civil Judge (Jr. Dn.), Sedam has come up in this writ petition seeking to quash the order dated 25.06.2014 passed on I.A. No. 18 filed under Section 49 of Indian Registration Act. Admittedly, this is a second round of writ petition filed by the petitioner for the same purpose.

(2.) THE brief facts leading to this writ petition are as under:

(3.) IT is seen that the said order was the subject matter of Writ Petition No. 202769/2014 (GM -CPC). The said matter was disposed of by the coordinate Bench of this Court by order dated 16.04.2014. While doing so, certain observations were made in reserving liberty to the petitioner to specifically state the collateral purpose for which he wants to produce the document in the proceedings before trial court to seek marking of the same. In the said order, it was further observed that if such application is made, the trial Court shall consider the same in accordance with law.