SEEPATHI KESHAVALU Vs. POGAKU SHARADHA

JUDGEMENT

(1.) This Revision is filed to set aside the docket order dtd. 17/3/2022 in C.A. No.95 of 2022 in O.S. No.735 of 2008 passed by the learned Principal Junior Civil Judge, Mancherial.

(2.) Heard Mr. Kondadi Ajay Kumar, learned counsel for the petitioner. Respondents are not necessary parties to the present revision and the said fact was also mentioned by learned counsel for the petitioner in the cause title itself.

(3.) The petitioner herein, third party to the suit, had filed an application vide Copy Application No.95 of 2022 in O.S. No.735 of 2008 under Rule - 188 (2) of the Civil Rules of Practice, 1990 (for short 'CRP'), seeking copies of certified copies of Exs.A11 to A14 for the following purposes: