BABULAL Vs. MANIKCHAND

JUDGEMENT

(1.) Single Writ Petition is preferred by the petitioners calling in question two separate interlocutory applications I.A. Nos.5 and 6 of 2017.

(2.) I.A. No.5/2017 is preferred by the defendant Nos.1 and 2 under Order 11 Rule 12 and 14 and Order 16 Rule 6 and 14 read with Sec. 94 and 151 of the Civil Procedure Code for summoning the documents from the Bank.

(3.) I.A. No.6/2017 is preferred by the Plaintiffs under Order 11 Rule 14 for direction to the 1st Defendant to produce the documents detailed therein. Both the interlocutory applications have been independently appreciated and separate orders have been passed by the Trial Court. Hence, the orders impugned vide Annexures - G and H are independently appreciated for the purpose of disposal of these Writ Petitions.