HABIBBHAI NASIRBHAI PARBADIYA Vs. AHMED BHAI KASAMBHAI SUNASARA

JUDGEMENT

(1.) Heard learned Advocate Mr.B. S. Raju appearing with learned Advocate Mr.Dhanesh Patel for the petitioner and learned Advocate Mr.Makbul Mansuri for the respondents.

(2.) Issue Rule returnable forthwith. Learned Advocate Mr.Mansuri waives service of notice rule for the respondents. With the consent of the learned Advocates for the respective parties, the matter is taken up for final hearing forthwith.

(3.) By way of this petition, the petitioner has challenged an order dtd. 15/9/2022 passed by the learned Principal Sr. Civil Judge, Palanpur below Exh.55 in Regular Civil Suit No.16 of 2020, whereby the application preferred by the present petitioner for placing certain documents on record in support of the written statement has been rejected.