BHADRI NARAYANA Vs. NAGALDINNE SRINIVASA RAO

JUDGEMENT

(1.) NO reference lies in this case. The insolvency proceeding in which this reference has been made is subject to appeal. Under Order 46, Rule 1 of the Civil Procedure Code, a reference can be made only in suits or appeals In which the decrees are not subject to an appeal. The reference being not according to law, the papers are returned.