M SEKHARA REDDY Vs. M SATYANARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order, dated 22-9-2003, passed by the Principal Junior Civil Judge at Nandikotkur, dismissing the application in I.A.No.403 of 2003 in O.S.No.41 of 2002, filed under Order-21 Rule 58 of the Code of Civil Procedure to summon the witness, who is the counsel, to give evidence and also to produce the copy of original petition and pattadar pass book, which were filed in E.P.No.167of2000.

(2.) The petitioner is 1st defendant, 1st respondent is plaintiff and 2nd and 3rd respondents are 2nd and 3rd defendants.

(3.) For the sake of convenience, petitioner, 1st respondent and 2nd and 3rd respondents will be referred to as "1st defendant, plaintiff and 2nd and 3rd defendants" respectively.