CHAVAN PRAKASH Vs. ALLAMPALLY SURENDRA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, questioning the orders passed in I.A.No.3 of 2023 in Case No.A4/CPC/1541/2022 on the file of Additional Agent to Government & Project Officer, ITDA, Adilabad, Headquarters at Utnoor.

(2.) Heard Sri R.Mangulal, learned Counsel for the petitioner and Sri A.Srinivas, learned Counsel for respondents.

(3.) The petitioner herein filed suit for injunction on the file of Additional Agent to Government and Project Officer, Integrated Project Development Agency (for short 'ITDA') under Order VII, Rule-1, read with Sec. 151 of Civil Procedure Code and Rule 42 of Agency Rules, 1924 and it was numbered as Case No.A4/CPC/1541/2022. In the said suit, the petitioner filed I.A.No.3 of 2023 in Case No.A4/CPC/1541/2022 to send certain documents to handwriting expert, was dismissed. Being aggrieved by the same, the present Civil Revision Petition is filed.