Rajasthan High Court - Jaipur
Life Insurance Corporation Jai vs Addl Civil Judge Sr Div No 4 & on 12 August, 2009
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.4327/2005. Life Insurance Corporation and Another. VERSUS Addl.Civil Judge (S.D.) No.4, Bharatpur and Others. 12.08.2009. HON'BLE MR.JUSTICE DALIP SINGH Mr.B.L.Agarwal ] Mr.Amit Gupta ] for the petitioners.
***** Heard learned counsel for the petitioners and perused the impugned order dated 31.01.2005 by which the application submitted by the plaintiff-petitioners under Order 7 Rule 14(3) C.P.C. for production of the documents has been rejected.
The learned trial court has taken into consideration the fact that no reason for not having filed the documents earlier has been disclosed in the application.
The learned trial court has also found in the order that the issues were framed in the suit on 21.04.2004 and thereafter five dates were taken for leading evidence before the learned trial court by the plaintiff-petitioners on 20.03.2004, 24.04.2004, 07.07.2004, 16.08.2004 and 20.09.2004 and still the plaintiff did not take any steps for producing the documents in question.
The learned trial court has also recorded that the plaintiff has failed to show the relevancy of the documents in the application.
In the facts and circumstances, therefore, I find that no case for interference in the writ jurisdiction is made out.
The writ petition accordingly stands dismissed summarily. The stay application also stands dismissed. The interim order stands vacated.
A copy of this order be sent to the learned trial court.
(DALIP SINGH),J.
Solanki DS, Jr.P.A