INDO INTERNATIONAL LTD Vs. CONTINENTAL CARRIERS PRIVATE LTD

JUDGEMENT

(1.) C. R. P. 1667/2002 : This revision arises out of the order of the Fast Track Court V, Chennai in I. A. 15/2002 in O. S. 4433/1999 allowing the petitioner under Order 16, Rule 6, C. P. C. filed by the respondent/plaintiff directing the Income-tax Department to produce the records.

(2.) C. R. P. 1672/2002 : This revision is directed against the order of the Fast Track Court V, Chennai in I. A. 28/2002 in O. S. 4433/1999 allowing the application filed by the Respondent/plaintiff under Order 8, Rule 9, C. P. C thereby granting leave to file the reply statement in the suit.

(3.) THE defendants have objected to the petition on the ground that the plaintiff is not entitled to have the investigation commenced from out of the Balance Sheet and the Returns filed by the defendants to the income-tax Department.