Rajasthan High Court - Jodhpur
Sahi Ram vs Bhanwari Devi & Ors on 2 May, 2016
Author: Arun Bhansali
Bench: Arun Bhansali
S.B. CIVIL WRIT PETITION NO.4891/2016
Date of Order :: 02.05.2016
HON'BLE MR. JUSTICE ARUN BHANSALI
Mr. Rakesh Chotia, for the petitioner.
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It is submitted by learned counsel for the petitioner that the trial court has rejected the application filed by the petitioner under Order VII, Rule 14(3) CPC on coming to the conclusion that the documents sought to be produced were not relevant with respect to the issues framed. It is also submitted that so far as first part of issue No. 1 is concerned, the documents are quite relevant and, therefore, the finding is incorrect.
Issue notice. Issue notice of stay application as well. Both the notices are made returnable within a period of three weeks.
Notices when issued be given 'dasti' to learned counsel for the petitioner.
In the meanwhile and till further orders, further proceedings in Civil Original Case No. 118/2015 pending before the Court of Additional Civil Judge No.3, Bikaner shall remain stayed.
(ARUN BHANSALI), J.
A.K. Chouhan/-
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