RUPABEN AMIT PATHAKJI Vs. AMIT MANMATHCHANDRA PATHAKJI

JUDGEMENT

(1.) BY way of present petition, the petitioner has inter alia prayed for quashing and setting aside the impugned order dated 24th October 2003 passed by the 4th Joint Civil Judge(S.D.), Vadodara, below Exh.139 in Special Civil Suit No.295 of 2003, whereby the application of the petitioner for production of documents was rejected.

(2.) IT is pertinent to note that when present petition came up for admission hearing on 13th October 2004, this Court passed the following order : Rule. Ad-interim relief in terms of para 7(C).

(3.) HAVING considered the rival contentions raised by the learned advocates for the respective parties, averments made in the petition and the documentary evidence produced on record, it transpires that the documents on which the petitioner wants to place reliance appears to be relevant to decide the issue in controversy. Therefore, this Court should exercise its discretion in favour of the petitioner.