M/S.LOKESH FOUNDARIES PVT LTD., REP. BY ITS MANAGING DIRECTOR SRI BAYANA VENKATA RAO Vs. M/S.VARUN MOTORS, REP. BY ITS PROPRIETOR SRI VALLURUPALLI PRABHU KISHORE & ANOTHER

JUDGEMENT

(1.) Civil Revision Petition is filed by the 1st defendant impugning the order passed on 01.06.2015 in I.A. No. 252 of 2015 in O.S. No. 50 of 2007 by the XIII Additional District Judge, Vijayawada, on the application of the plaintiff.

(2.) I.A. No. 252 of 2015 was filed by the plaintiff under Rule 129 of A.P Civil Rules of Practise and Circular Orders, 1990 (which are made as per the power of the High Court under Sections 122 to 126 of C.P.C) (for short 'C.R.P'), to summon the 2nd defendant-Branch Manager, State Bank of India, Industrial Estate, Patamata, Vijayawada for production of the documents i.e., 1) OTS proposals along with backup papers relating to the M/s.Lokesh Foundaries Pvt. Limited, 2) Internal file noting's in the OTS proposals file of M/s.Lokesh Foundaries Pvt. Limited, 3) Correspondence between M/s.Lokesh Foundaries Pvt. Limited and SBI and 4) Correspondence between M/s.Varun Motors and SBI. The said petition was allowed by the trial Court on 01.06.2015 directing the 2nd defendant-bank to produce the said records and the revision is filed by the 1st defendant in impugning the same

(3.) Heard both sides. The contentions raised in the grounds of revision mainly are that the trial Court should not have been allowed the application and it is not sustainable on its threshold.