SHRIRAM CHITS LTD Vs. CHIPPA SATYANARAYANA

JUDGEMENT

(1.) THE petitioner, which is a Private Limited Company, filed this Civil Revision Petition questioning the order dated 15 -09 -2006 made in I.A. No. 727 of 2006 in O.S. No. 107 of 2005 on the file of Junior Civil Judge, Godavarikhani refusing to receive the document of authorization letter issued by the Plaintiff Company to allow the Assistant Manager (Legal) of the said Company to depose as P.W.1 on behalf of its company.

(2.) THE brief facts of the case are as follows:

(3.) HAVING heard the learned Counsel for the petitioner, this Court is of the view that the approach of the learned Junior Civil Judge, Godavarikhani is illegal.