VAGHARI DHARMIBEN JIVABHAI Vs. VISNAGAR NAGARPALIKA

JUDGEMENT

(1.) LEAVE to amend Exhibit Number.

(2.) BY way of this petition under Article 227 of the Constitution of India, the petitioners ?original plaintiffs have prayed for appropriate writ, order and/or directions, for quashing and setting aside the order dtd. 22/2/2008 passed by the trial court below application Ex. 127 in Regular Civil Suit No. 258 of 1992 in so far as not exhibiting some of the documents produced at Mark 97/1 to 97/3 and 4/8 to 4/10.

(3.) MR. Y. M. Thakore, learned advocate appearing on behalf of the petitioners has submitted that all the aforesaid documents were in fact referred to in the Examination-in-chief but by mistake, they were not produced and accordingly not exhibited.