BHAVESH NARESHCHANDRA AMIN Vs. SUNIL CHANDRAKANT PATEL

JUDGEMENT

(1.) Heard learned Advocate Mr. Tatvam K. Patel on behalf of the petitioner, learned Senior Advocate Mr. R.S. Sanjanwala for learned Advocate Ms. A.B. Chaturvedi for respondents no. 1 and 2 and learned Advocate Mr. A.S. Vakil on behalf of respondent no.3.

(2.) Since both the petitions arise from applications given by the present petitioner in Special Civil Suit No. 67 of 2009 and since this Court proposes to dispose of both the petitions on a very limited issue which would be referred to hereinafter, this Court deems it appropriate to pass a common order in both the petitions.

(3.) Exh. 260, 267 and 268 had been preferred by the present petitioner- original defendant no.3 inter alia seeking permission to produce certain documents. It appears that vide the impugned order, the learned Civil Court had deemed it appropriate to reject such applications.