BUDESH Vs. PRASHANT

JUDGEMENT

(1.) Since respondent Nos.2 and 3 were placed exparte before the Appellate Court, notice to them of this writ petition is dispensed with.

(2.) It is not in dispute that during the trial of the suit, the petitioner herein sought to produce certain documents, which were however rejected by the Trial Court on the ground that they are not the certified copies.

(3.) On the suit being decided, in appeal, the petitioner made an application to produce the very same documents but which were actually the certified copies. The Appellate Court has rejected the said application on the ground that the petitioner was trying to protract the proceedings.