SADARA HOTELS Vs. K.SUDHAKAR NAIDU

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the petitioner under Sec. 115 of Civil Procedure Code, 1908 assailing the Docket Order dtd. 27/3/2025 in E.A.No.71 of 2023 in E.P.No.419 of 2022 (for short, 'the impugned order').

(2.) Heard Mr. S. Sharat, learned counsel for the petitioner and Mr.S. Ravi, learned Senior Counsel appearing on behalf of Mr.M. Naga Deepak, learned counsel for the respondents.

(3.) Vide the impugned order, the Exeucting court refused to mark the three documents through PW.1, viz.,