SUBRAMANIAM SWAMY Vs. S C GUDIMANI

JUDGEMENT

(1.) Petitioners filed an application, under Order 13 Rule 2 of Civil Procedure Code, thereby, seeking permission of the trial Court, to produce various docu- ments, on the grounds, mentioned therein.

(2.) Vide ord dated July 3, 1989, learned Trial Court allowed the pro- duction of two documents, but in respect of others, the application was dis- missed. Petitioners filed an application,for review of the order. Same was dismissed, vide order dated August 8, 1989, on the ground, that it was time barred.

(3.) The present revision petition is directed against these orders.