HARIDASYAM SRINIVASA MURTHY Vs. M JANARDHAN REDDY

JUDGEMENT

(1.) When this civil revision petition came up for admission, notice before admission was ordered on 25.7.2006 and interim stay was granted for a limited period, which is being extended.

(2.) The civil revision petition is filed against the docket order dated 4.7.2006 made in I.A.No.1381 of 2006 in O.S.No.1.732 of 2000 on the file of II Additional Junior Civil Judge, Warangal. The revision petitioner, 4th defendant in O.S.No. 1732 of 2000 filed an application I.A.No. 1381 of 2006 in O.S.No. 1732 of 2000 praying for the relief of summoning the Advocate Commissioner by name Sri R.Venkateswar Rao who was appointed as an Advocate Commissioner in O.S.No. 1036 of 2000, which is pending before the same Court and also another Advocate Commissioner by name Sri A. Venkata Rama Narasaiah, who are practicing Advocates in Warangal Bar Association as Court witnesses.

(3.) The learned Judge recorded certain reasons and ultimately allowed the application partly permitting the petitioner to examine A. Venkata Rama Narsaiah only and tissued summons to A.Venkata Rama Narsaiah on payment of process. The revision petitioner, aggrieved by the other portion of the order negativing the relief of summoning Sri R. Venkateswar Rao had preferred the present civil revision petition.