NAIK ARAVIND KUMAR Vs. Y. SUDHAKAR REDDY

JUDGEMENT

(1.) C.R.P.No.1317 of 2020 is filed aggrieved by the order dtd. 22/6/2020 in I.A.No.62 of 2020 in O.S.No.73 of 2018 on the file of the learned Principal Junior Civil Judge, Ranga Reddy District, whereby the application filed under Order 7 Rule 14(3) CPC to permit the petitioner therein to file the certified copy of the sale deed dtd. 16/11/1992 for the purpose of marking the documents is dismissed.

(2.) C.R.P.No.1319 of 2020 is filed aggrieved by the order dtd. 22/6/2020 in I.A.No.60 of 2020 in O.S.No.73 of 2018 on the file of the learned Principal Junior Civil Judge, Ranga Reddy District, whereby the application filed under Sec. 18 Rule 17 CPC to recall P.W.1 evidence for the purpose of marking the documents is dismissed.

(3.) C.R.P.No.1322 of 2020 is filed aggrieved by the order dtd. 22/6/2020 in I.A.No.61 of 2020 in O.S.No.73 of 2018 on the file of the learned Principal Junior Civil Judge, Ranga Reddy District, whereby the application filed under Sec. 151 CPC to reopen the evidence of P.W.1 in the suit for the purpose of marking the documents is dismissed.