MINUBHAI DARBASHA Vs. FRENIBEN

JUDGEMENT

(1.) Challenge in this petition filed under Article 227 of the Constitution of India, is to the order dtd. 8/7/2023, passed below Exh.287, in Special Civil Suit No.316 of 2002 by which the learned 9th Additional Senior Civil Judge, Surat, by dismissing the application, refused to refer the disputed laminated document, for its further verification by hand writing expert.

(2.) Facts and circumstances giving rise to file present application are as follows:

(3.) Being aggrieved with the order, the petitioners-original plaintiff have come up before this Court, invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India.