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Judgment
Sanjay K. Agrawal, J
This writ petition has been preferred by the petitioner/plaintiff against the order dated 19/09/2018 passed in C.S. No. 71A/2013 whereby the trial Court had rejected the application under Order 7 Rule 14 read with Section 151 of CPC filed by him.
Learned counsel for the petitioner/plaintiff submits that the order passed by the trial Court is unsustainable and bad in law.
I have heard learned counsel for the parties, considered their submissions and went through the records with utmost circumspection.
Considering the limited prayer made by learned counsel for the petitioner/plaintiff that documents No. 3, 4, 9 & 11 as per list filed by the trial Court on 23/08/2018 are necessary for just and proper disposal of the suit, the aforesaid documents are permitted to be taken on record subject to payment of cost of Rs. 3,000/- to the respondents/defendants. It is made clear that this Court has not said about the admissibility of said documents.
With the aforesaid observations, this writ petition under Article 227 of the Constitution of India stands disposed off.
A copy of this order be sent to the trial Court by e-mail/fax.