J BALAJI Vs. R C SUPRAMANYAM

JUDGEMENT

(1.) HEARD the Counsel.

(2.) THE matter is coming up for admission today. This Court ordered notice before admission on 24. 10. 2008 and granted interim stay for a limited period which is further extended from time to time.

(3.) ON the contrary, Sri K. Rathangapani Reddy, learned Counsel representing the respondent in the C. R. P. , plaintiff in the suit, would maintain that Ex. A-1 and Ex. B-1 had been considered at length by the learned Judge and the learned Judge also had taken judicial notice of another suit O. S. No. 572 of 2007 is also coming up for orders in LA. No. 760 of 2007 in O. S. No. 572 of 2007 filed by one E. Venkateswarlu and the third party affidavit of Viswanatham of Dhone town, which had been filed, had been taken into consideration and the said order had been made. Even otherwise, the Counsel would maintain that if really the defendant is so affluent the defendant as well can offer security instead of contesting the application so seriously.