SUJAN THIMOTI Vs. J. SHEKAR AND ORS.

JUDGEMENT

(1.) HEARD Sri Anjaneya, learned counsel for petitioner and Shri Narasimha Murthy, learned counsel appearing for caveator respondents 1 and 2.

(2.) PETITIONER being aggrieved by the orders dated 24.9.2013 (Annexure -A) dismissing I.A. Nos. 15, 16, 18 and 18 and order dated 17.1.2015 (Annexure -Al) dismissing I.A. No. 21, refusing to permit plaintiff to produce documents, amend the plaint, to grant temporary injunction, restraining defendants from alienating the suit schedule property and to summon the second defendant as plaintiff's witness respectively has preferred these writ petitions.

(3.) PER contra, Shri Narasimha Murthy, learned advocate for respondents would support the impugned orders.