UNITED WESTERN BANK LTD Vs. DURDARSHAN AND OTHERS

JUDGEMENT

(1.) This Revision petition is restored to its original number for motion hearing by order dated 29.10.1993 passed by This Court in M.C.C. No. 483/93.

(2.) The Revision petition, presented under Section 115 of the Civil Procedure Code (for short 'the Code'.) is directed against the order dated 16.4.1993 rendered by the Fifth Addl. Judge to the Court of District Judge, Indore in COS No. 5-B/93, thereby rejecting the application presented under Section 151 of the Code for supply of certain copies of. The documents and also rejecting another application presented under the same provision for treating the service on defendant No. 6 as valid.

(3.) I have heard the Counsel for the Petitioner on the question of admission. I find that no fault can he found with the order rejecting the application moved for supply of the copies of the documents. The trial Court has indicated the procedure which can be pursued by the applicant No. illegality or infirmity is pointed out. Hence, This part of the prayer is non meritorious.