SANA LAKSHMI DEVI Vs. PRIME PROPERTIES

JUDGEMENT

(1.) Since the I.As questioned before this Court were disposed of by the court below by way of common order, all the C.R.Ps are heard together and disposed of by this common order.

(2.) The revision petitioner herein is the plaintiff in the suit. CRP No.1128 of 2023 is filed by the defendants 3 to 11 to set aside the docket order dtd. 4/4/2023 in O.S.Nos.588 to 591 of 2022. The other CRPs are filed to set aside the common order dtd. 19/7/2023 passed in I.A.Nos.286 to 289 of 2023 in O.S.Nos.588 to 591 of 2022 by the Senior Civil Judge, Medchal- Malkajgiri District at Kukatpally. I.A.No.286 of 2023 is filed U/o.16, Rule 5 and 6 r/w 151 of Civil Procedure Code (in short 'C.P.C') praying the Court to summon the original record pertaining to Volume No.IV (Sl.No.785) in relation to the Document No.707 of 1952 on the file of Sub- Registrar, Red- Hills, Nampally, Hyderabad including the thumb impressions pertaining to the said document No.707 of 1952. I.A.No.287 of 2023 is filed U/o.16, Rule 5 and 6 r/w 151 of C.P.C., to summon the entire record from Central Forensic Laboratory, Hyderabad pertaining to FIR No.305 of 2014 on the file of P.S. KPHB, Kukatpally. I.A.No.288 of 2023 is filed U/o.16, Rule 5 and 6 r/w 151 of C.P.C., to summon the entire record from XIX - Metropolitan Magistrate -cum- AJCJ, Kukatpally pertaining to FIR No.305 of 2014 on the file of P.S. KPHB, Kukatpally. I.A.No.289 of 2023 is filed U/o.16, Rule 5 and 6 r/w 151 of C.P.C., to summon the entire record including the statement of account pertaining to bank account No.35423850732 of Sri Siddarth Infratech and Services (I) Private Limited, from State Bank of Hyderabad, Film Nagar Branch, Hyderabad. All the said I.As were filed by respondent Nos.2 to 9 who are defendant Nos.4 to 11 in the suits and the court below has allowed all the I.As by way of common order.

(3.) For the sake of convenience, the parties are hereinafter referred to as plaintiff and defendants as arrayed in the original suit.