TARA BATRA Vs. PUNAM A KUMAR

JUDGEMENT

(1.) Both these petitions are between the same parties and are based on common questions of fact arising out of the same suit and are therefore, being disposed of by this common judgment.

(2.) CM(M) 925/2019 is a petition under Article 227 of the Constitution of India preferred by the petitioner, who is the plaintiff no.1 in CS(OS) No. 58999/2016, against the dismissal dated 10th July, 2017 of the application filed by the petitioner under Order XI Rule 1 of the Civil Procedure Code (CPC) seeking leave to administer interrogatories on respondent no.2 bank (defendant no.2 before the Trial Court).

(3.) CM(M) 581/2020 is a petition under Article 227 of the Constitution of India preferred by the petitioner, against the impugned order dated 11th February, 2020 whereby the two applications filed on behalf of the petitioner under Order XI Rules 12 and 13 of the CPC seeking discovery on oath and production of documents were dismissed.