J D PHARMACEUTICALS Vs. APASHI ENTERPRISE

JUDGEMENT

(1.) The supervisory jurisdiction of this Court under Article 227 of the Constitution of India is sought to be invoked to set at naught the order dated 1.3.2001 passed by the learned Assistant District Judge No. 1, Guwahati in Money Suit No. 226/1993 allowing the petition under Order 11, Rule 15 of the Code of Civil Procedure ('Code') read with Section 151 of the Code praying for discovery on oath of documents filed by the present respondents/defendants. In terms of the interim order of this Court, further prayers in the suit has remained in abeyance.

(2.) I have heard Mr. S.P. Roy, learned counsel for the petitioners and Mr. D.K. Bhattacharjee, senior Advocate assisted by Ms. S. Chakraborty, Advocate for the respondents/defendants.

(3.) An abridged narration of the factual backdrop is indispensable for proper comprehension of the rival contentions.