KONDAPALLY SRIDHAR REDDY Vs. RAMESH REDDY MEDA

JUDGEMENT

(1.) The present appeal is arising out of an order dtd. 23/12/2021 passed in I.A.No.363 of 2021 in COP.No.17 of 2021 by the learned Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District at L.B.Nagar.

(2.) Learned counsel for the appellant, at the outset, has argued before this Court that the application i.e., I.A.No.363 of 2021, which was an application preferred under Order XXXIX Rules 1 and 2 of CPC for grant of injunction, was turned down referring to large number of documents. However, not a single document has been marked as an exhibit by the Court below and in respect of appendix of evidence and witnesses examined, again "NIL " has been written. It has been stated that as per Rules 51 and 60 of the Civil Rules of Practice, the documents referred to by affidavit are required to be marked as exhibits and the same has not been done in the present case. It has also been stated that the practice of not marking the documents as exhibits was considered by this Court in Civil Revision Petition No.1234 of 2020 decided on 28/7/2021 and the High Court has issued a Circular dtd. 28/9/2021.

(3.) The Circular dtd. 28/9/2021 is reproduced as under:-