T.V.N ENTERPRISES, REP. BY ITS PARTNER SRI TADEPALLI VENKATA RAMESH. Vs. SERVOMAX LTD., REP. BY ITS DIRECTORS

JUDGEMENT

(1.) The Civil Revision Petition (CRP) arises out of an order dtd. 15/12/2025 passed by the Additional Special Court in the cadre of District Judge for Trial and disposal of Commercial Dispute at Hyderabad ('Commercial Court') in I.A. No.29 of 2025 in COS No.1 of 2023, whereby the petitioner's application was partly allowed.

(2.) The petitioner before us is the plaintiff in a Suit (COS No.1 of 2023) filed for recovery of money and interest. The plaintiff filed I.A.No.29 of 2025 for permitting the plaintiff to receive certain documents which were originally filed as photocopies with the Plaint.

(3.) The respondents/defendants opposed the application and the Commercial Court, after considering the case sought to be made by the parties, partly allowed the I.A. granting leave to the plaintiff to file additional documents i.e., a Certified Copy of the registered Sale Deed bearing No.6752 of 2023 dtd. 12/6/2023 and the orders passed by the learned National Company Law Tribunal ('NCLT') in CP (IB) No.361/09/HDB/2022 dtd. 22/2/2024 sought for subject to the relevancy, admissibility and proof of the said documents and upon payment of cost of Rs.2000.00 payable to the respondents.