M.VENKATESH GOUD Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India challenging the docket order dtd. 28/2/2025, in I.A.No.1817 of 2024 in O.S.No.157 of 2014 (renumbered as O.S.No.47 of 2021), passed by the VI Additional District Judge, Ranga Reddy District at Kukatpally (for short, 'the impugned order').

(2.) Heard Mr. P. Vishnu Vardhan Reddy, learned counsel representing Mr. Karra V.V.S.N.Murthy, learned counsel for the petitioner; and Ms. Challa Apoorva Reddy, learned counsel for respondent No.3.

(3.) Vide the impugned order; the Trial Court dismissed the I.A.No.1817 of 2024 filed by the petitioner under Sec. 151 of Civil Procedure Code, 1908 (for short 'CPC') seeking to reopen the petitioner's evidence for further marking of certain documents.