NAROSAPUBLISHING HOUSE Vs. JAGBIR SINGH

JUDGEMENT

(1.) This order shall dispose of I.A. No. 9161/99 in S. No. 182/97, I.A. 9158/99 in S. No. 183/97 and I.A. 9159/99 in S.No. 184/99.

(2.) The Plaintiffs had earlier filed I.As. under Order 11 Rule 12 for the production, particularly, of the following documents:

(3.) These applications were allowed by order dated 9.8.1999 on the submission of the Defendant's counsel that he will file all the documents called for in the application, which are in his power and possession, within two weeks. Despite these orders no documents were produced by the Defendant, thereby necessitating the filing of the present application seeking the passing of the appropriate orders for striking off the Defendant's defence.